XYZ Vs. UNION OF INDIA

JUDGEMENT

(1.) On the Civil Application, the only relief that can be granted is that the petitioner gets the fruit of an order passed by a Division Bench of this Court in the writ petition. That order dated 27th/28th April, 2015 [2015 (321) E.L.T. 238 (Bom.)], passed in this writ petition directs the respondents to pay a sum styled as Policy of Reward for Informers & Officers. That Policy is dated 16th April, 2004. The payment, in accordance with the said Policy, after adjusting the amount already paid, shall be paid in terms of this judgment within a period of three months from the date of the judgment.

(2.) On the earlier occasion, we inquired from Mr. Bharati and he informed us that the respondents have approached the Hon'ble Supreme Court of India against the Division Bench judgment. That is why we deferred taking any action in terms of the prayers of this Civil Application until today.

(3.) In paragraph 2 of the order dated 14th September, 2015, we had observed that if respondents fail to obtain any interim/ad interim order and direction from the Hon'ble Supreme Court before today, then, they shall pay the amount or release the sum as directed in this Court's order.