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Judgment
4 paragraphs · 60 words
ORAL ORDER
1.
A memo for withdrawal has been filed by the learned counsel for the petitioner.
2.
It is stated that the excess amount deposited, which required to be refunded has already been received by the petitioner. Hence, the petition has become infructuous.
3.
The petition is accordingly dismissed as infructuous. All pending applications, if any, stand disposed of.