AI Structured Summary
Not yet generated for this judgment
Judgment
8 paragraphs · 92 words
Suresh Kumar Monga Member (J)
Hearing by Video Conferencing
1.
At the very outset, Sh. Rajeev Anand, learned counsel for the applicants stated that the Original Application has become infructuous and the same
may be disposed of accordingly.
2.
In view of the above statement made by learned counsel for the applicants, the Original Application is disposed of as having been rendered
infructuous.
3.
Since the Original Application itself has become infructuous, therefore, nothing survives in Misc. Application No. 1559/2020 and the same is also
disposed of as having been rendered infructuous.