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Judgment
Hon’ble Mr. R.N. Singh, Member (J)
Learned counsel for the respondents submits that the compliance affidavit is ready and enclosed therewith is an office order dated 01.10.2026. A copy of the same has been produced by him for our perusal as well.
Vide the speaking order, it is conveyed that the claim of the petitioner towards the arrears has been examined and decided to the tune of Rs. 35,46,464/-. The order states that the necessary action has been initiated for release of the admissible amount. The said speaking order is admittedly dated 01.10.2026.
In the facts and circumstances, learned counsel for the respondents, under instructions, submits that the benefits are likely to be released to the petitioner positively within six weeks and within the same time the compliance affidavit shall also be filed.
Let the same be done.
In view of the above, the C.P. is closed and the notices are discharged. The petitioner shall be at liberty to approach this Tribunal seeking the revival of the C.P. in case of default by the respondents.
There shall be no order as to costs.