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Judgment
5 paragraphs · 116 wordsC.S Dias, J
The original petition is filed challenging Ext P3 order passed in IA No.20/2014 in OA No.9/2011 by the Court of the Tribunal for EFL Cases, Kozhikode.
Although the original petition was filed as early as on 4.6.2015, this Court has not admitted the original petition and has not passed any interim order.
At this distance of time, I am of the definite view that the original application itself has been disposed of by the Tribunal. Therefore, I hold that the original petition has become infructuous.
Resultantly, without prejudice to the right of the petitioners to challenge any subsequent order/judgment passed in OA No.9/2011, the original petition is dismissed as infructuous.