Shree Chandrashekhar, J. - (1.) In this writ petition prayer of the petitioner is for payment under Group Personal Accident Insurance Scheme.
(2.) It appears that there had been delay on the part of the parties, who is responsible for the delay is difficult to ascertain.
(3.) Sri G.C. Jha, the learned counsel for the respondent-Insurance Company states that now claim of the petitioner has been granted and a decision has been taken to pay Rs.5 lakhs to her under Group Personal Accident Insurance Scheme. The learned counsel has tendered a copy of letter dated 14.03.2018.;