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    Divya Krishnan v. Union Of India

    Per: Mr. Justice N.K. Balakrishnan, Judicial Member Learned counsel for the applicant submitted that the O.A may be dismissed as not pressed.

    2. Submission is recorded. Original Application is dismissed. (Dated, this the 6th January, 2017.) (Mrs. P. GOPINATH) (N.K. BALAKRISHNAN) ADMINISTRATIVE MEMBER JUDICIAL MEMBER

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    Divya Krishnan v. Union Of India
    (Jan 6, 2017)