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Judgment
6 paragraphs · 85 words
Arun Mishra, J.—Petitioner by Shri V.S. Trivedi, Advocate. Heard, Issue notice.
Shri S. Aditya, Advocate accepts notice for respondents.
Heard finally.
2.
Petitioner has submitted that certain amount of VRS Scheme has been paid but same is deficit.
Let claim of petitioner e examined by the respondents and correct calculation be made of the dues and amount be paid within a period of three months as per Scheme with 6% interest from the date the amount became payable under the Scheme.
Petition is disposed of.