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Judgment
P.Madhavan, Judicial Member When the matter was taken up for consideration, counsel for the applicant submits that the Original Application has become infructuous. Hence it is dismissed as infructuous. No costs.
List of Annexures
Annexure A1 - True copy of the Daily Order Sheet No.3 dated 18.2.2021 of the Enquiry, issued by the 3rd Respondent.
Annexure A2 - True copy of the statement dated 1.9.2019 of Sri. Rahul before the ACJM Ernakulam.
Annexure A3 - True copy of the retraction statements dated 1.9.2019 of the applicants.
Annexure A4 - True copy of the memorandum dated 5.5.2020 issued to the 1st Applicant, by the 3rd Respondent.
Annexure A5 - True copy of the memorandum dated 5.5.2020 issued to the 2nd Applicant, by the 3rd Respondent.
Annexure A6 - True copy of the written reply dated 18.5.2020 submitted by the 1st applicant.
Annexure A7 - True copy of the written reply dated 14.5.2020 submitted by the 2nd applicant.
Annexure A8 - True copy of the Mahazar dated 19.8.2019 prepared by the DRI.
Annexure A9 - True copy of the letter dated 15.6.2020 submitted by the 1st applicant before the 3rd Respondent.
Annexure A10 - True copy of the Daily Order sheet-II dated 21.7.2020 of the enquiry proceedings conducted by the 3rd Respondent.
Annexure A11 - True copy of the Letter No. V-14013/CISF/APSZ/L&R/RTI-10 (RKS)/2021/1361 dated 2.3.2021 issued by the CISF.
Annexure A12 - True copy of the letter dated 27.2.2020 submitted to the 4th Respondent.
Annexure A13 - True copy of the letter No. KIAL/A & LM/110/18 date: 3.3.2020 issued by the KIAL.
Annexure A14 - True copy of the Letter No. AI/359/2020-F&A-NR/72 dated 25.3.2021 received from AAI. ...