SPA/194/2022
2022 Latest Caselaw 1993 UK

                    Office Notes,
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SL.
         Date       or directions                       COURT'S OR JUDGES'S ORDERS
No
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      05.07.2022                     SPA No. 194 of 2022
                                     Hon'ble Vipin Sanghi, C.J.
                                     Hon'ble R.C. Khulbe, J.

Mr. Shobhit Joshi, learned proxy counsel for Mr. Ashish Joshi, learned counsel for the appellants.

Mr. I.D. Paliwal, learned counsel for respondent.

Delay Condonation Application (IA No.02 of 2022)

Learned counsel for the respondent fairly does not oppose the delay condonation application.

For the reasons stated in the in the affidavit filed in support of the delay condonation application, delay condonation application is, hereby, allowed, and the delay of 55 days in preferring this appeal is condoned.

SPA No.194 of 2022

Mr. I.D. Paliwal, learned counsel for the respondent, states that no amount has been released to the respondent till date.

The learned counsel for the appellants assures that, in case, no amount has been released, the appellant shall, on its own, release the admitted amount with regard to the leave encashment to the respondent within four weeks.

The learned counsel for the respondent, seek to file reply. The same be filed within four weeks.

Rejoinder-affidavit before the next date.

List this case on 25.08.2022 along with Special Appeal No.91 of 2022 and other connected matters. Till the next date of listing, the operation of the impugned judgment and order dated 30.03.2022, passed by the learned Single Judge, in Writ Petition (S/S) No.507 of 2022, shall remain stayed.

Stay Application (IA No.01 of 2022) stands disposed of.

   (R.C. Khulbe, J.)          (Vipin Sanghi, C.J.)
      05.07.2022                    05.07.2022

NISHANT