Sri Ramesh Jaradhara vs Sri Debasish Gangopadhyay And Anr
2023 Latest Caselaw 3911 Gua

                                                                     Page No.# 1/2

GAHC010181902023




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                Case No. : Cont.Cas(C)/500/2023

            SRI RAMESH JARADHARA
            BORPATORIA, WARD NO. 1, PNGB ROAD, (NEAR DHEMAJI GIRLS
            COLLEGE, JR.), DHEMAJI- 787057



            VERSUS

            SRI DEBASISH GANGOPADHYAY AND ANR.
            CHAIRMAN, ASSAM GRAMIN VIKASH BANK, BHANGAGARH, GUWAHATI-
            781005

            2:SRI UGRESH KUMAR
             GENERAL MANAGER
            ASSAM GRAMIN VIKASH BANK
             BHANGAGARH
             GUWAHATI- 78100

Advocate for the Petitioner   : DR. R SARMAH

Advocate for the Respondent :




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                           ORDER

22.09.2023

Heard Dr. R. Sarmah, learned counsel for the petitioner, who submits that the judgment and order dated 22.05.2023 passed in WP(C) No.6880/2015, by Page No.# 2/2

which the pension and other retirement benefits were directed to be released to the petitioner within a period of 60 (sixty) days, has not been complied with.

Issue Notice returnable in 4 (four) weeks.

Petitioner to take steps for service of notice upon the respondents by registered post with AD within 3 (three) days.

List the matter after four weeks.

JUDGE

Comparing Assistant