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Judgment
7 paragraphs · 176 wordsDeepinder Singh Nalwa, J
In the present writ petition, the petitioner is praying for issuance of a writ in the nature of mandamus directing the respondents to release the retiral benefits to the petitioner which have been illegally withheld.
Learned counsel for the petitioner submits that during the pendency of the present petition, it has come to his knowledge that petitioner has expired. He further submits that in spite of making various efforts, he could not contact legal representatives of the petitioner.
Faced with the above situation, learned counsel for the petitioner submits that the present petition may be disposed of, however, liberty may be granted to file an application for revival of the petition, in case need so arises or if he is able to contact the legal representatives of the petitioner.
Learned State counsel does not oppose the prayer made by learned counsel for the petitioner.
In view of above, the present petition is disposed of with liberty aforesaid.
Pending application(s), if any, shall also stand(s) disposed of.