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Judgment
On account of serious objections raised by learned counsel, Ms. Archana Ramesh, learned counsel for the applicants (original respondents), Shri Tyagi, wants to verify and bring on records additional documents to establish the fact that the amount directed to be paid vide order dated 12.04.2016 has been paid to the applicant i.e. pay and allowances for the period from 01.06.2000 to 31.03.2001.
If that be so, respondents are directed to produce all the original documents showing payment of the amount paid along with signatures of the respondent herein (original applicant). All the original documents pertaining to this payment should be produced before the Court on the next date.
We caution the respondents that in case the respondents are unable to prove that an amount has been paid, we shall take legal action against the official concerned responsible for filing this application.
List the matter on 14th January, 2022.
Copy of this order be given 'Dasti'.