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Judgment
8 paragraphs · 117 words
L. Narasimha Reddy, J
1.
This O.A. is filed challenging the order of transfer of the applicant from New Delhi to Kolkata. The O.A. has undergone several stages. On the last
date of hearing, it emerged that the applicant does not have any objection if she is transferred to Mumbai. Learned counsel for respondents submitted
that today itself, an order was passed transferring the applicant from New Delhi to Mumbai.
2.
In view of this development, Mr. Yogesh Sharma, learned counsel for applicant sought permission of the Tribunal to withdraw the O.A.
3.
Permission accorded. The O.A. is dismissed as withdrawn.
All the pending M.A.s shall stand disposed of.
There shall be no order as to costs.