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    Pratap Singh v. Union Of India

    1. Heard Shri Prabhav Srivastava and Dr. Ashish Asthana, Ld. Counsel for the applicant and Dr. Gyan Singh, learned counsel for respondents No. 1 to 3 and Shri Arvind Srivastava, learned counsel for the respondents No. 4 & 5.

    2. Shri Arvind Kumar Srivastava, learned counsel for respondents No. 4 & 5 submits that with regard to payment of interest on delayed payment of arrears, a sum of Rs. 38,140.38 has been paid to the applicant through demand draft which is admitted to learned counsel for the applicant also.

    3. Shri Arvind Kumar Srivastava further submits that there being some error in calculation of interest, the Bank is making fresh calculation in the matter and will file affidavit of compliance after making further payment, if any found due.

    4. Let affidavit of compliance alongwith calculation sheet be filed within two weeks, as prayed.

    5. List on 09.02.2022.

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    Pratap Singh v. Union Of India
    (Jan 4, 2022)