MANSIDH TOPNO Vs. STEEL AUTHORITY OF INDIA LTD

JUDGEMENT

(1.) Before learned counsel for the petitioner argues in detail, it is submitted by learned counsel for the respondents that the petitioner has already vacated the quarter as back as on 7th November, 2008. The photo-copy of the quarter vacation report is tender to this Court and copy thereof is also given to the counsel for the petitioner.

(2.) In view of this quarter vacation report, learned counsel for the petitioner submitted that the matter has now become infructuous and the same may kindly be disposed of.

(3.) In view of the aforesaid submissions and looking to the quarter vacation report dated 7th November, 2008 whereby the petitioner has already vacated the quarter in much earlier point of time, the petition has now become infructuous and, hence, the same is, hereby, disposed of as infructuous.