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    Reliance Bp Mobility Ltd. v. Dm, Una

    Sabina, J.:— Learned counsel for the petitioner has submitted that this petition has been rendered infructuous at this stage.

    2. Ordered accordingly. However, the petitioner is granted liberty to enable him to approach this Court again, in case necessity arises.

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    Reliance Bp Mobility Ltd. v. Dm, Una
    (Jan 3, 2022)