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Judgment
8 paragraphs · 113 wordsHeard Mr. M. Hemchandra, learned senior counsel appearing for the petitioner.
None appears for the respondent.
It is submitted by the learned senior counsel appearing for the petitioner that in the present writ petition the petitioner is challenging the order placing
him under suspension. During the pendency of the present writ petition the authority have issued an order dated 10.01.2019 revoking the impugned
suspension order.
Accordingly, it is submitted by the learned senior counsel that the matter has become infructuous and the matter can be closed.
In view of the submission made by the learned senior counsel, the present writ petition is disposed of as infructuous.
All the earlier interim orders stand vacated.