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Judgment
8 paragraphs · 141 wordsAugustine George Masih, J
On the last date of hearing i.e. 28.01.2020, following order was passed:-
"A perusal of the reply, which has been filed by the respondent dated 07.03.2018 shows that the transfer order of the petitioner dated 30.11.2017 (Annexure P-4), which he has challenged, has been revoked. The writ petition, therefore, appears to have been rendered infructuous.
Request for adjournment has been made on behalf of the learned senior counsel for the petitioner.
In the interest of justice, adjourned to 30.01.2020.
To be shown in the urgent list."
Counsel for the petitioner states that the present writ petition, in the light of the fact that the transfer order of the petitioner stands revoked, has been rendered infructuous and the same be disposed of as such.
Disposed of as infructuous, as prayed for by counsel for the petitioner.