Ex. Rpo Ashok Kumar & Ors. v. Union Of India & Ors.

Learned proxy counsel for the respondents submitted that PPO has been issued. Learned counsel for the petitioner submitted that as for his information yet the PPO amount has not been credited in petitioner's account for which the petitioner may approach the concerned Bank and submit the copy of the order so that if the PPO is received by the Bank, payment may be credited in the petitioner's Bank A/c. Nothing survives in this MA hence, MA disposed off having become infructuous.