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Judgment
3 paragraphs · 59 words
AMAN CHAUDHARY, J. (ORAL)
1.
Learned counsel for respondent No.4 has produced a copy of the deposit of Rs.499319/- in the account of the petitioner as retiral benefits, in view of which, his learned counsel does not press the petition any further, however, prays for liberty to submit a representation, in case, any other claim subsists.
2.
Ordered accordingly.