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Judgment
The present CP has been filed by the applicants for non-compliance of order dated 20.01.2026 passed in OA No. 98/2026 in which, the respondents were directed to pass a reasoned and speaking order.
Learned counsel for the respondents submits that the respondents have complied with the said order and the same is confirmed by the learned counsel for the applicants.
In view whereof, there is no useful purpose to keep this CP pending and the same is accordingly closed. Notices are discharged.
In the circumstances as of now nothing survives in the CP. Accordingly, the CP is closed. Notices stand discharged. However, liberty is granted to the applicants to seeks redressal of any remaining grievance, if any.