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Delhi High Court - Orders

Nasimuddin Ansari vs Satish Singh Irsme on 18 January, 2023

Author: Manmeet Pritam Singh Arora

Bench: Manmeet Pritam Singh Arora

                          $~37
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      CONT.CAS(C) 1285/2022
                                 NASIMUDDIN ANSARI                             ..... Petitioner
                                                    Through:        Mr. Tapas Das, Advocate.

                                                    versus

                                 SATISH SINGH IRSME                            ..... Respondent
                                                    Through:        Mr. Bharathi Raju, Senior Panel
                                                                    Counsel with Mr. Amit Acharya, GP
                                                                    Counsel (UOI) with Mr. Rohit Singh,
                                                                    Advocate.
                                                                    Mr. Ram Niwas, HQ, DGBR. OS
                                                                    Ram Mohan Pal of HQ DGBE Nb
                                                                    Sub Shyam Singh Negi, HQ DGBR.
                          CORAM:
                          HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
                                                  ORDER

% 18.01.2023

1. Learned counsel for the Petitioner states that the judgment dated 20.09.2019 passed by the Court in W.P. (C) 11767/2016 has not been given effect to despite passage of 3.5 years.

2. He states that the Petitioner will superannuate on 28.02.2023 and he will be gravely prejudiced if the directions of the Court are not complied with. He states that, for instance, Petitioner's pension will not determined on the date of retirement pending the compliance.

3. He states that, perusal of the reply affidavit filed by Respondents on record and the document dated 17.01.2023 issued by the Ministry, handed over by the learned counsel for the Respondent to the Court today, all Signature Not Verified Digitally Signed By:RASHMI DABAS Signing Date:21.01.2023 16:21:27 formalities have been cleared and there is no impediment in implementing the Court's order.

4. Respondent requests for further time to implement the order of the Court.

5. In view of the aforesaid, it is directed that the Respondent shall ensure that there is no further delay and this Court's order dated 20.09.2019 is complied with within a period of four weeks.

6. It is made clear that if the order is not complied with before the next date of hearing, the Respondent is directed to remain present in Court on the next date of hearing.

7. List on 24.02.2023 as Item no.1 in the admission list.

MANMEET PRITAM SINGH ARORA, J JANUARY 18, 2023/msh/aa Signature Not Verified Digitally Signed By:RASHMI DABAS Signing Date:21.01.2023 16:21:27