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Judgment
Learned counsel for the petitioner submits that respondents have made all the compliances and the payments have been disbursed to the Legal Heirs of the petitioner. She submits, however, that the pension to the last two months have not been released on account of certain compliances to be done on behalf of the petitioner.
Learned counsel submits that since the orders have been complied with by the respondents, nothing further survive in the petitions and accordingly, she does not wish to press the same any further.
Petitions are accordingly disposed of. The pending applications also stand disposed of.
It is, however, directed that on petitioner making the requisite compliances, pensions shall be released to the legal heirs of the petitioner in accordance with law.