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Judgment
4 paragraphs · 119 wordsAhanthem Bimol Singh, J
Mr. Th. Tolapishak, learned counsel appearing for the petitioner submitted that the present writ petition had been filed assailing the order dated 30-11-2019, by which the petitioner was placed under suspension. The learned counsel further submitted that during the pendency of the present writ petition, the petitioner expired on 05-04-2023 and accordingly, no cause survives for adjudication on merit in the present writ petition and the present petition can be closed as infructuous.
Mr. A. Vashum, learned GA appearing for the respondents endorsed the submission made by the counsel for the petitioner.
In view of the submission made by the learned counsel appearing for the parties, the present writ petition is hereby closed as infructuous.