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Judgment
3 paragraphs · 76 words
Learned counsel for the respondents submits that order of this Tribunal has been complied with. He has also filed documents relating to the posting of the son of applicant.
2.
Considering the above fact and the documents filed with this application, This Bench is satisfied with the compliance done by the respondents. Therefore, application for extension of time has rendered infructuous.
3.
In view of it, this Misc. Application is disposed of as having become infructuous.