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Judgment
7 paragraphs · 96 words
Bidisha Banerjee, Member (J)
1.
Heard learned counsels for the parties.
2.
Learned counsel for the applicant submits that the present OA has become infructuous since the prayer seeking interim relief to permit the
applicant to sit for the selection was turned down.
3.
Learned counsel for the respondents seeks time to file reply. However, it seems that no fruitful purpose will be served if we direct the respondents
to file a reply.
4.
In view of the above submissions made by the learned counsel for the applicant, the present OA is disposed of as infructuous.