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Judgment
7 paragraphs · 104 words
O R D E R (Oral)
When taken up, learned counsel for the applicant submits that the Original Application has become infructuous as the entire amount due has been received by the applicant. Recording the same, the Original Application is closed. No costs.
List of Annexures
Annexure A1 - True copy of the Order in OA No.1078/2016 dt. 20.87.2019
Annexure A2 - True copy of the judgment in OP(CAT) No.127/2020 dt. 17.9.2020
Annexure A3 - True copy of the Order of the Hon'ble Supreme Court in SLP No.4876/2021 dt.16.4.2021
Annexure A4 - True copy of the representation dt. 22.6.2021 submitted to the 3rd respondent