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Judgment
4 paragraphs · 86 words
ORAL ORDER
1.
Learned counsel for the petitioner submits that he has filed a memo in the Court today, wherein it is stated that the challenge in the present petition was to an order passed in Execution Petition No.6 of 2023. However, on 19.09.2026, the execution petition has been disposed of in the Lok-Adalat. Thus, he submits that the petition has become infructuous.
2.
The memo is taken on record.
3.
The petition is dismissed as having become infructuous. Pending applications, if any, stand disposed of.