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Judgment
2 paragraphs · 63 words
At the outset, learned counsel for the applicant submits that the applicant has been transferred back to Delhi and he has got the relief as prayed for in the present OA. In view of this the OA has become infructuous.
2.
In view of the statement made by learned counsel for the applicant, the OA stands dismissed as having become infructuous. No costs.