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Judgment
R. N. Singh, Member (J):
Mr. Garg, learned counsel for the applicants submits that in the present OA, the applicants have prayed for postponement of PGT Examination scheduled to be held from 08.06.2021. He submits that after filing of the OA, the applicants have come to know about the notification dated 03.06.2021 issued by the respondent which provides that the said examination has been deferred by them till further orders. The said fact is not disputed by Ms. Mazumdar, learned standing counsel appearing for the respondents.
Mr. Garg, learned counsel for the applicant does not want to press the present OA, in view of the aforesaid facts and circumstances.
Accordingly, the OA is dismissed as not pressed.
Pending MAs also stand disposed of accordingly. There shall be no order as to costs.