MOHANAKUMAR K. Vs. UNION OF INDIA

JUDGEMENT

(1.) The communication dated 08.08.2019 received by the Staff Officer, Southern Naval Command, Kochi has been passed on to us. The same is extracted below:

(2.) The petitioners are rest contended about the course of action adopted in the letter aforesated. They do not intend to prosecute the original petitions further therefore. The Assistant Solicitor General submits that the directions in the letter would be adhered to and the same is hereby recorded.

(3.) The benefits admissible shall be disbursed to the petitioners within a period of three months. The original petitions are hence disposed of recording the aforestated letter.