Supreme Court - Daily Orders
The Hisar Central Co. Operative Bank Ltd vs Sunil Beniwal on 4 September, 2025
1
ITEM NO.28 COURT NO.14 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).19087-19088/2025
[Arising out of impugned final judgment and order dated 13-01-2025
in LPA No. 2044/2024 20-05-2025 in CM No. 3650/2025 passed by the
High Court of Punjab & Haryana at Chandigarh]
THE HISAR CENTRAL CO. OPERATIVE BANK LTD & ANR. Petitioner(s)
VERSUS
SUNIL BENIWAL & ORS. Respondent(s)
IA No. 160280/2025 - CONDONATION OF DELAY IN FILING
IA No. 160283/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 160281/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES Date : 04-09-2025 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH HON'BLE MR. JUSTICE S.V.N. BHATTI For Petitioner(s) Mr. Sanchar Anand, Adv.
Mr. Apoorva Singhal, AOR Mr. Aman Kumar Thakur, Adv.
Mr. Abhishek Bhardwaj, Adv.
Mr. Aman Bhardwaj, Adv.
For Respondent(s) Dr. J. P. Dhanda, AOR Ms. Raj Rani Dhanda, Adv.
Mr. Manoj Prashad, Sr. Adv.
Dr. Ashok Vasishtha, Adv.
UPON hearing the counsel the Court made the following O R D E R Having considered the matter in depth and taking into account the circumstances, especially the fact that the original respondent/employee is no more alive and the impugned order is Signature Not Verified Digitally signed by VARSHA MENDIRATTA Date: 2025.09.06 12:44:53 IST interim in nature and the main appeal(s) is still pending before Reason: the High Court, we deem it appropriate to dispose of the present petitions with a request to the High Court to finally dispose of 2 the Letters Patent Appeal(LPA) expeditiously.
2. Accordingly, the present Special Leave Petitions stand disposed of.
3. Till the disposal of the main appeal(s), there shall be stay of the direction issued by the learned Single Judge dated 07.05.2024 passed in CWP No. 9494 of 2020, as well as further proceedings in COCP-2273-2025.
4. It shall be open to the parties to bring the present order to the notice of the High Court.
5. Pending application(s), if any, shall also stand disposed of. (VARSHA MENDIRATTA) (ANJALI PANWAR) COURT MASTER (SH) COURT MASTER (NSH)