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    Krishna Kumar v. Union Of India

    1. Heard Shri Parijaat Belaura, Ld. Counsel for the applicant and Dr. S.N. Pandey, Ld. Counsel for the respondents assisted by Major Tarun Waghchoure, Departmental Representative for the respondents.

    2. Ld. Counsel for the respondents submits that in compliance of the order under execution PPO has been generated on 03.12.2021 arrears has been credited in applicant's account.

    3. No affidavit of compliance has been filed.

    4. Respondents are, therefore, directed to file affidavit of compliance within two weeks annexing therewith calculation sheet of the payment.

    5. List on 17.02.2022.

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    Krishna Kumar v. Union Of India
    (Jan 13, 2022)