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Judgment
5 paragraphs · 90 words
1.
This writ petition is filed with the following prayer:
issue an order or direction in the nature of mandamus commanding the respondents to disburse the bill as per Ext.P3.
2.
When the writ petition came up for consideration, the learned Standing counsel for the respondents submitted that the entire amount due to the petitioner is disbursed on 31.3.2022.
3.
In the light of the above submission, no further orders are necessary in this writ petition.
4.
Recording the submission of the learned Standing Counsel, the writ petition is closed.