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Judgment
4 paragraphs · 89 words
Mohan Pyare, Member (A)
1.
Shri Jaswant Singh, learned counsel for the applicant, and Shri Krishna Kumar Ojha, learned counsel for respondent Nos. 1 to 7 as well as Shri L.S. Kushwaha, learned counsel for respondent No. 8 are present.
2.
Shri Jaswant Singh, learned counsel for the applicant, submitted that private respondent no.8 has been mutually transferred to Delhi and hence, this O.A. has become infructuous. Therefore, O.A./1009/2018 is dismissed as having become infructuous. All associated M.A.s also stand disposed of accordingly.
3.
No order as to costs.