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Delhi High Court - Orders

Suresh Chand Jain vs Pharmaceutical Employees Cghs Ltd on 28 March, 2024

Author: Manmeet Pritam Singh Arora

Bench: Manmeet Pritam Singh Arora

                                          $~53
                                          *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                          +           W.P.(C) 2740/2015
                                                      SURESH CHAND JAIN                                                               ..... Petitioner
                                                                                         Through:                Mr.R.K.Gupta, Advocate.

                                                                                         versus

                                                      PHARMACEUTICAL EMPLOYEES CGHS LTD. ..... Respondent
                                                                                         Through:                Ms.Shobhana Takiar with Mr.Kuljeet
                                                                                                                 Singh, Advocates for R-2/DCHFC.

                                          CORAM:
                                          HON'BLE THE ACTING CHIEF JUSTICE
                                          HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
                                                                                         ORDER

% 28.03.2024 C.M.No.18765/2024

1. Present application has been filed on behalf of the applicant-petitioner, who is 93 years old, seeking release of Rs.61,257/- along with interest, which was deposited by the petitioner in terms of the order dated 05th August, 2015.

2. Learned counsel for the applicant states that applicant had requested for refund of amount vide letter dated 20th October, 2023. He states that vide letter dated 16th November, 2023, the applicant was directed to take appropriate steps on the judicial side. He therefore prays that the amount deposited by the petitioner be refunded/released.

3. Keeping in view the aforesaid averments, present application is allowed and the Registry is directed to transfer the amount of Rs.61,257/-

This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/04/2024 at 22:28:30 along with accrued interest to the petitioner's bank account by way of RTGS mode. The details of the petitioner's bank account shall be furnished by the learned counsel for the petitioner to the Registry within a week. The amount shall be remitted by the Registry in favour of the petitioner within a week thereafter.

ACTING CHIEF JUSTICE MANMEET PRITAM SINGH ARORA, J MARCH 28, 2024 KA This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/04/2024 at 22:28:30