1. After some arguments, learned counsel for the petitioner does not press this review petition and has made a limited prayer, namely, allowing two weeks to the Committee to release the money to the five applicants who have filed CM 8029/2012 subject to the condition that true copy of the affidavit of undertaking which is given to the Court be supplied to the Committee as well. Learned senior counsel for the applicants states that he would obtain certified copy of those affidavits and shall supply the same to the counsel for the Committee. We, thus, allow two weeks time from today to the Committee to release the payment to the applicants in terms of order dated 9th July, 2012. The Registry is also directed to supply certified copy of the affidavits immediately on making the application by the respondent-applicants to that effect.
2. In view of the above, review petition is disposed.
CM 9299/2012
3. In view of the aforesaid order, this application has become infructuous and is disposed of accordingly.
4. Order Dasti.