AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 60 words
By Ramesh Singh Thakur, JM:-
Counsel for the applicant submits that the grievance of the applicant has been met by the respondents and submits that this petition has become infructuous.
2.
Resultantly, the Original Application is disposed of as having become infructuous.
3.
Let the Copy of the order be supplied to the applicant only after receiving the court fee.