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IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

I.A.No.6

IN

CIVIL APPEAL NO.59 OF 2004  

ASHOK KUMAR SAHU ... APPELLANT(S)

VERSUS

UNION OF INDIA & ORS. ... RESPONDENT(S)

O R D E R

In this Interlocutory Application, notice was issued by  

this Court and Mr.Subhash Chandra Das, Principal Secretary to the  

Government  of  Assam,  Dispur,  Guwahati,  Assam  has  filed  a  

comprehensive affidavit on behalf of respondent no.2 in which it is  

mentioned  that  the  entire  dues  of  the  appellant,  which  includes  

leave  salary,  G.P.F.,  D.C.R.G.,  pension,  commutation  of  pension,  

interest on pension, interest on D.C.R.G., interest on commutation,  

interest on G.P.F. and costs of litigation, totaling Rs.44,80,010/-,  

have been paid to the appellant.   

Learned  counsel  for  respondent  no.2-State  of  Assam,  

submits that 9% interest on G.I.S. would be paid within eight weeks  

from today.

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In  our  considered  view,  no  further  directions  are  

necessary.

This I.A. is, accordingly, disposed of.   

...................J. (DALVEER BHANDARI)

...................J. (DEEPAK VERMA)

NEW DELHI; 16TH JULY, 2010