Bansil Lal Thapa vs Sh. Bishwajit Kumar Singh And Others
2024 Latest Caselaw 77 j&K

Jammu & Kashmir High Court

Bansil Lal Thapa vs Sh. Bishwajit Kumar Singh And Others on 5 February, 2024

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                                                  46

  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                 AT JAMMU

CCP(S) No. 143/2021


Bansil Lal Thapa                                  .....Appellant(s)/Petitioner(s)
                        Through: Mr. Anuj Dewan Raina, Adv.

                   vs
Sh. Bishwajit Kumar Singh and others                        ..... Respondent(s)
                        Through: Mr. Pawan Dev Singh, Dy.AG


Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
                                   ORDER

05.02.2024

Status report has been filed by the respondents in which it has been

submitted that certain documents were required to be produced by the petitioner,

whereafter, his case for settlement of the pension in terms of the judgment of the

writ court shall be processed. It seems that the service book has been

reconstructed by the respondents but certain documents are required by the

respondents mention whereof is given in communication dated 26.04.2023.

Learned counsel for the petitioner shall instruct the petitioner to

produce the requisite documents before the respondents forth with so that his case

is processed before the pension sanctioning authority.

Be listed on 01.04.2024 for filing fresh compliance report by the

respondents.

(SANJAY DHAR) JUDGE

Jammu 05.02.2024 Rakesh