Beasa Devi & Ors. vs . Sh. Rakesh Kanwar & Ors.
2023 Latest Caselaw 17520 HP

Beasa Devi & Ors. Vs. Sh. Rakesh Kanwar & Ors.

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COPC No.375 of 2023

04.11.2023 Present: Mr. Lovneeesh Kanwar, Senior Advocate with Ms. Diksha Thakur, Advocate, for the petitioners. Mr. Pranay Pratap Singh, Additional Advocate

General with Mr. Sidharth Jalta, Deputy Advocate General, for respondents No.1 to 3. Mr. Rangil Singh, Advocate, for respondent No.4.

Notice.

Mr. Pranay Pratap Singh,

Additional Advocate General and Mr. Rangil Singh, learned

counsel, appear and waive service of notice on behalf of learned

respondents No.1 to 3 and respondent No.4, respectively.

Learned counsel for respondent No.4 submits

that respondent No.4 has complied with its obligations

under the judgment in question qua all the petitioners, but

for petitioner No.3 (Manorma Devi). He further submits

that even qua petitioner No.3, the judgment shall be

implemented within next one week.

Since it has been represented by learned counsel

for respondent No.4 that the requisite Pension Payment

Orders (PPOs) have been sanctioned in favour of

petitioners No.1, 2 and 4 to 8 and further that requisite

PPO shall be sanctioned in favour of petitioner No.3 within

a period of one week, let the compliance affidavit be filed

by respondents No.1 to 3 about the implementation of the

judgment in letter and spirit by the next date.

List on 08.12.2023.

Name of learned Advocate General be reflected in

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the cause list for respondents No.1 to 3 henceforth.

                                          Jyotsna Rewal Dua
    November 04, 2023                           Judge
         Mukesh




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