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Judgment
3 paragraphs · 92 words
1.
The Petitioners had been granted license for sale of Kerosene Oil & the term of the said license expired in March, 1992. It is surprising even though the Petitioners license was not renewed after 1992, they have been allowed to continue on the basis of the interim order passed by this Court.
2.
In our view this writ petition has become infructuous. Since Petitioners'' license expired in 1992 and the same has not been renewed, the writ petition is dismissed as infructuous. The interim order, if any, is vacated.
(Petition dismissed)