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Judgment
Ms. Shrishti Singh along with Mr. Gaurav Gautam, learned counsel for the applicant, and Mr. Chakrapani Vatsyayan, learned counsel for the respondents, are present and heard.
At the very outset, learned counsel for the applicant submits that the Original Application has been filed seeking medical reimbursement, which was duly considered by the respondents during the pendency of the Original Application and the amount in question has since been paid to the applicant. Accordingly, she submits that the Original Application is not being pressed.
Learned counsel for the respondents has no objection to the same.
In view of the aforesaid submissions of learned counsel for the parties, the Original Application is dismissed as having become infructuous.
All pending Miscellaneous Applications, if any, stand disposed of.