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Judgment
3 paragraphs · 92 words
(Order of the Court was made by M.DHANDAPANI, J.)
When the matter was taken up for hearing, the learned counsel for the petitioners would submit that the order impugned in the present writ petition has been set aside by the Principal Bench of this Court in W.P.No.33275 of 2023, by order dated 28.11.2025. Hence, nothing survives for further adjudication in the present writ petition.
2.
Recording the said submission of the learned counsel for the petitioners, this writ petition stands closed. No costs. Consequently, the connected miscellaneous petition, if any, is closed.