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Judgment
4 paragraphs · 77 words
Ranjan Sharma, Judge
Learned Counsel Mr. Tarun K. Bragta, on directions of Learned Senior Counsel Mr. Ajay Sharma, informs this Court that the petitioner U.C. Vashisht has died. He further submits that even legal heirs have not approached him since long. In these circumstances, the petition is closed having been abated.
2.
Liberty Reserved to seek revival/restoration, in case, legal heirs intend to pursue the matter hereinafter
3.
In aforesaid terms, instant petition having abated is closed.