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Judgment
3 paragraphs · 52 words
ORDER
Per: Mr. K.V. Eapen, Administrative Member When the matter came up for consideration, learned counsel for the applicant submits that the O.A has become infructuous and it can be closed. Counsel for the respondents has also no objection.
2.
Hence, the O.A is closed as infructuous. No order as to costs.
