Patna High Court - Orders
Rajendra Jha vs Bihar State Electricity Board& on 1 May, 2010
BEFORE THE LOK ADALAT HELD AT HIGH COURT PATNA CWJC No.7608 of 2006 Petitioner :RAJENDRA JHA Respondent :BIHAR STATE ELECTRICITY BOARD& Present:-
Member(Judicial) :Mr. Justice Jayanandan Singh Member(Legal Profession) : Sri Shivendra Kishore, Advocate AWARD The dispute between the parties having been referred for determination to the Lok Adalat and the parties having compromised/ settled the case/matter, the following award is passed in terms of the settlement:
Representative of the Board agrees that the interest amount of G.P.F. is payable to the petitioner till the date of actual payment of principal amount. He states that the same will be calculated and paid to the petitioner within two months. Representative of the petitioner agrees to the same and states that no other claim of the petitioner remains due against the Board.
Both the parties agree that the matter be disposed of in view of such statement made by the representative of the Board.
In view of the above agreed position, the matter is accordingly disposed of.
The parties are informed that the court fee, if any, paid by any of them shall be refunded.
___________________ Petitioner/Petitioner's representative) ___________________ Respondent/Respondent's representative) ( Jayanandan Singh) ( Shivendra Kishore), Advocate Member(Judicial) Member(Legal Profession) Date :01-05-2010 (Seal of the Authority)