R.K.KAPOOR Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 read with Articles 14 and 21 of the Constitution of India is seeking direction to respondent-bank to release retiral dues amounting to Rs.1.5 Lakh alongwith interest.

(2.) On 22/4/2024, the following order was passed by this Court:-

(3.) Mr. Sumit Batra, Advocate submits that respondent-bank has paid a sum of Rs.1.5 lakh alongwith interest @ 7.5% per annum for the period from 21/10/2013 to 30/6/2022 to the petitioner. The bank within two weeks from today would further pay interest @ 7.5% on the aforesaid amount for the period from 1/4/2012 to 20/10/2013.