SPA/232/2022
2022 Latest Caselaw 2277 UK

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                                  SPA No.232 of 2022
                                  Shri Vipin Sanghi, C.J.
                                  Shri Ramesh Chandra Khulbe, J.

Mr. Sandeep Tiwari, learned counsel for the appellant.

Ms. Seema Sah, learned counsel for the respondents.

The limited grievance of the appellant/ writ-petitioner is that while allowing the writ-petition directing release of the retiral benefits of the petitioner within a period of two months from the date of production of a certified copy of the judgment, the learned Single Judge did not grant any interest to the petitioner even though his retiral dues were pending since 2015.

Issue notice.

Learned counsel for the respondents accepts notice.

Objections, if any, be filed by the next date of listing.

List the matter on 07.11.2022.

(R.C. Khulbe, J.) (Vipin Sanghi, C.J.) 25.07.2022 BS/SS