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Judgment
4 paragraphs · 151 wordsVivek Singh Thakur, J
Learned counsel for the respondents submits that amount of GPF, DCRG and leave encashment along-with up-to-date interest has been released on 05.10.2020 in favour of the petitioner. She has placed on record details thereof. Copy of the same also be supplied to learned counsel for the petitioner.
In view of submissions of learned counsel for the respondents, order stands complied with, however, there is delay in compliance thereof. She submits that she has instructions to tender unconditional and unqualified apology for the same. She further submits that the delay is neither intentional nor willful, but for the bad financial condition of the Corporation.
Considering the aforesaid facts and circumstances and accepting the apology tendered by the respondents, the present petition is closed and disposed of with liberty to the petitioner to file appropriate petition including execution petition, if anything still survives to be redressed.