LAIK RAM NEGI Vs. HIMACHAL PRADESH

JUDGEMENT

(1.) The instant petition has been filed for the grant of following substantive reliefs:

(2.) Learned counsel for the respondents-Bank, on instructions, states that One Time Settlement policy is in operation and in case the petitioner approaches the respondent- Bank, by way of filing a representation, within a period of one week from today, the respondent-Bank shall consider and decide the same within three weeks thereafter. His statement is taken on record.

(3.) The offer made the respondent-Bank is accepted by the petitioner.