AI Structured Summary
Not yet generated for this judgment
Judgment
PPO has been issued by the respondents and it is clear that the directions issued in OA have been complied with. PPO has been issued and the Chief Manager, CPPC, Punjab National Bank, Allahabad is to take action for ensuring that the benefits accruing to the applicant in pursuant to the PPO are credited to his account.
For the present, without keeping the matter pending, we dispose of the matter with the following directions :
The authorities of the bank to whom copies of the PPO have been endorsed shall ensure that the amount indicated in the PPO is credited to the applicant’s account within a period of one month from the date of receipt of copy of this order. Office to forward a copy of this order along with PPO to the bank concerned.
That apart, we find that in the PPO, a sum of Rs.5,86,125/- is being recovered on account of certain recoveries which are said to have been pending. The issue of recovery was not the subject-matter of adjudication in the OA and, therefore, at this stage, in an execution proceeding, the issue of recovery shall not be looked into. However, in case the applicant has any grievance with regard to the so called recovery indicated in the PPO, liberty shall be available to the applicant to challenge the same in accordance with law.
With the aforesaid, MA stands disposed of.