PUSHAPLATA Vs. S. K. BALDI

JUDGEMENT

(1.) Mr. P.M. Negi, learned Deputy Advocate General submits that the dues of the petitioner shall be paid within a period of two weeks from today. Consequently, the present petition is rendered infructuous. The dues be released to the petitioner within a period of two weeks from today. Accordingly, the present petition is dismissed as infructuous, so also the pending application(s), if any.