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Judgment
8 paragraphs · 149 wordsOm Prakash VII, Member (J)
Shri S.M. Ali, learned counsel appearing for the applicant and Shri Ajay Kumar Rai, learned counsel appearing for the respondents, are present.
Heard learned counsel appearing for the parties.
Shri S.M. Ali, learned counsel for the applicant states that the relief claimed in the matter has been redressed by the respondents. Thus, the O.A. has become infructuous and the same may be dismissed as such.
Learned counsel for the respondents did not dispute this fact.
I have considered the submissions of learned counsel appearing for the parties and perused the entire documents on record.
In view of the submission made by learned counsel for the applicant to which the learned counsel for the respondents also agrees, the Original Application is dismissed as having become infructuous.
All associated M.As. also stand disposed of. No order as to costs.