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Judgment
W. Diengdoh, J
A copy of the death certificate issued by the Department of Health Services, Municipal Corporation Gurugram, Haryana has been placed before this Court, the same is brought on record and marked as Annexure-X.
Ms. B. Kharwanlang, learned counsel vice Mr. K. Paul, learned senior counsel for the petitioner has submitted that a perusal of the said certificate would show that the petitioner has since expired on 17.02.2024 at Sanar International Hospitals, Haryana (A Unit of PK Healthcare Pvt. Ltd.) Therefore, there is no doubt as to the fact that the petitioner is since deceased. Accordingly, it is the prayer of the learned counsel that this matter may be closed as infructuous.
Mr. N. Khera, learned counsel appearing for the respondent Nos. 1 & 2 as well as Mr. N.D. Chullai, learned AAG appearing for the State respondent Nos. 5-7 has also agreed and confirmed the death certificate and has no objection to the prayer made by the learned counsel for the deceased petitioner. Hence, on consideration of the matter, this Court is inclined to allow the prayer made.
Petition is accordingly dismissed and stands disposed of as infructuous.