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Judgment
6 paragraphs · 80 wordsAhanthem Bimol Singh, J
Heard Mr. S. Biswajit, learned counsel appearing for the petitioner and Mr. M. Devananda, learned counsel appearing for the respondents No.1 and
2.
It is submitted by both the counsel appearing for the parties that the tenure of service of the respondents No.3-9 has not been extendedfurther and
accordingly, it has been submitted that the present writ petition has become infractuous.
In view of the submission made above, the present writ petition is closed as infractuous.