AI Structured Summary
Not yet generated for this judgment
Judgment
7 paragraphs · 101 words
M.A. No. 3785/2019
The present M.A. has been filed seeking permission of this Tribunal to file the present O.A. jointly.
2.
For the reasons given therein, the M.A. is allowed.
O.A. No. 3442/2019
At the outset, learned counsel for the applicant submits that the relief sought for by the applicant in the instant O.A. has already been granted by the respondents. Accordingly, he does not wish to pursue the O.A. and submits that the present O.A. may be disposed of as having become infructuous.
2.
In view of the aforesaid, the O.A. is disposed of as having become infructuous.
No costs.