Himachal Pradesh High Court
Dharam Singh Raghwa vs Himachal Pradesh State Co-Operative ... on 19 April, 2023
Bench: Sabina, Satyen Vaidya
1 IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.8762 of 2022 Date of Decision : 19th April, 2023 .
Dharam Singh Raghwa ...... Petitioner Versus Himachal Pradesh State Co-operative Bank Ltd. and others ......Respondents Coram:
The Hon'ble Ms. Justice Sabina, Acting Chief Justice The Hon'ble Mr. Justice Satyen Vaidya, Judge.1
Whether approved for reporting?
For the Petitioner : Mr. Surender Sharma, Advocate.
For the Respondents : Mr. S.M. Goel and Mr. Sushant Vir Singh, Advocates.
Sabina, Acting Chief Justice (oral) Learned counsel for the respondents has submitted that the amount of provident fund has been released to the petitioner and 40% of the arrears of pay revision have already been released to the petitioner. Remaining amount would be released, as and when, it is released to the other similarly situated persons also.
2. In view of the submissions made by learned counsel for the respondents, petition stands disposed of accordingly.
1 Whether reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 21/04/2023 20:33:08 :::CIS 2Pending miscellaneous application(s), if any, shall also stand disposed of.
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( Sabina ) Acting Chief Justice ( Satyen Vaidya) Judge April 19, 2023 (KS) r to ::: Downloaded on - 21/04/2023 20:33:08 :::CIS