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Judgment
5 paragraphs · 61 words
O R D E R
By Hon’ble Mr. Justice Om Prakash VII, Member (Judicial)
Shri R.K. Dixit, learned counsel for the applicant and Shri S.C. Mishra, learned counsel for the respondents are present.
2.
At the outset, learned counsel for the applicant states that the OA has become infructuous.
3.
Accordingly, the O.A. is dismissed as having become infructuous. No costs.