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Union Territory Of J&K Through ... vs Abdul Rashid Makroo
2021 Latest Caselaw 666 j&K/2

Citation : 2021 Latest Caselaw 666 j&K/2
Judgement Date : 29 June, 2021

Jammu & Kashmir High Court - Srinagar Bench
Union Territory Of J&K Through ... vs Abdul Rashid Makroo on 29 June, 2021
                                                                            S/No. 229
                                                                            AFTER NOTICE


                     IN THE HIGH COURT OF JAMMU AND KASHMIR
                                 AT SRINAGAR
                                     (Through Video Conference)

           CJ Court

           Case: LPA No. 02/2021

           Union Territory of J&K through Commissioner Secretary and Ors.

                                                             ...Petitioner/Appellant(s)

           Through:- Mr. Irfan Andleeb, Dy. AG.

                                                    Vs.

           Abdul Rashid Makroo
                                                                      ...Respondent(s)

           Through:- Mr. S. A. Makroo, Sr. Advocate with Mr. Danish, Advocate.

           CORAM:-
           HON'BLE THE CHIEF JUSTICE
           HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE.

                                                ORDER

29-06-2021

Heard Mr. Irfan Andleeb, learned Dy. AG and Mr. S. A. Makroo, learned Sr. Advocate for the parties. The appeal has been preferred against the judgment of the writ Court whereby while allowing the writ petition, a direction has been issued for release of pension and retiral benefits including gratuity to the respondent. Mr. Irfan Andleeb, learned Dy. AG appearing for the appellants submits that there is some memorandum of understanding between the LIC and the J&K PDC and the same is likely to be put up before the Board meeting within next ten days. Once the same is approved, the payment of pension and retiral benefits shall be extended to the respondent. He thus prays for and is allowed a month's time to allow completion of the formalities as aforesaid.

List this appeal on 30th July, 2021.

                                 (SANJAY DHAR)                    (PANKAJ MITHAL)
                                    JUDGE                           CHIEF JUSTICE
           SRINAGAR
AASIF GUL  29.06.2021
2021.06.29 22:01
            "Aasif
I attest to the accuracy and
integrity of this document
 

 
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