AJIT KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide the present petition, petitioner prays as under:

(2.) On 13/1/2023, counsel for the respondents submitted that respondents had paid and cleared all the amounts due to the petitioner. Consequently, counsel for the petitioner sought adjournment to take instructions.

(3.) Thereafter, counsel for the petitioner wrote a letter to the petitioner dtd. 17/1/2023 seeking clarification about the same, however, he came to know that the petitioner has expired.