Supreme Court - Daily Orders
M.L. Patil vs The State Of Goa on 28 January, 2021
Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah
ITEM NO.8 Court 7 (Video Conferencing) SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 15993/2020
(Arising out of impugned final judgment and order dated 11-02-2020
in WP No. 961/2015 passed by the High Court Of Judicature At Bombay
At Goa)
M.L. PATIL Petitioner(s)
VERSUS
THE STATE OF GOA & ANR. Respondent(s)
( IA No.135516/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 28-01-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Ms. Asha Dessai, Adv.
Mr. Rahul Gupta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing c/c of the impugned order is granted. Issue notice limited to the extent as to whether the petitioner was entitled to be paid arrears of pension and the pension at the revised rates only from 01.01.2020 as fixed by the High Court.
(MEENAKSHI KOHLI) (RENU KAPOOR)
ASTT. REGISTRAR-cum-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2021.01.28
17:07:24 IST
Reason: