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Judgment
6 paragraphs · 97 wordsR. Narayana Pisharadi, J
The report received from the Registrar (District Judiciary), High Court shows that the Additional Sessions Judge-III, Manjeri who had dealt with
the case S.C.No.99/2013, was relieved from the Court at Manjeri on 04.06.2021 and that she has taken charge at the new station on 07.06.2021. it is
also reported that a new officer has taken charge as Additional Sessions Judge-III at Manjeri on 07.06.2021.
In the aforesaid circumstances, learned counsel for the petitioner submits that the original petition can be dismissed as infructuous.
Consequently, the original petition is dismissed as infructuous.