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    Col. I.P Singh v. Union Of India & Ors.

    The present case received on transfer from Hon'ble Delhi High Court.

    None appears for petitioner. It appears that petition has become infructuous as the suspension order has been revoked likewise the show cause notice. Nothing survives in the petition and same is dismissed. No costs.

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    Col. I.P Singh v. Union Of India & Ors.
    (Oct 5, 2009)