AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 76 words
1.
Mr. P. Das, learned counsel for the respondent No. 3, submits that the prayer made in the writ petition no longer survives for consideration, as the account of the petitioner has since been defrozen, keeping the disputed amount on lien.
2.
The affidavit filed in this regard is noted, and the same is taken on record.
3.
In view of the submission of the learned counsel, the matter stands closed and is accordingly disposed of.