GANPATBHAI SHAMBHUBHAI PATEL Vs. BARODA GUJARAT GRAMIN BANK

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed with prayers as under:

(2.) At the outset, both the learned Advocates for the respective parties have placed on record the document, which is indicating an amicable settlement between the parties. The same is taken on record.

(3.) However, learned Advocate has submitted that in so far as the interest on commuted pension is concerned, the petitioner has not insisted.