UHBVNL AND ORS. Vs. NARINDER PAL SINGH

JUDGEMENT

(1.) CM-16000-C-2018 Prayer in this application is for condonation of delay of 66 days in filing the appeal. Application is supported by the affidavit of the Executive Engineer, Sub Urban Division No. 1, UHBVNL, Model Town, Rohtak.

(2.) For the reasons mentioned in the application, the present application is allowed. Delay of 66 days in filing the appeal stands condoned.

(3.) RSA-5818-2018 The suit for declaration with consequential relief of mandatory injunction was filed by the respondent-plaintiff who was working as an Assistant Engineer (A.E.) and had retired on 31/5/2013 after completing the age of 58 years but his final pension, gratuity, revised leave encashment, G.I.S., commutation and other related retiral benefits have not been released.