Madhya Pradesh High Court
Punjab And Sind Bank vs Mrs. Durgesh Kuwar on 13 March, 2019
1 WA-377-2019
The High Court Of Madhya Pradesh
WA-377-2019
(PUNJAB AND SIND BANK Vs MRS. DURGESH KUWAR)
1
Indore, Dated : 13-03-2019
Shri HR Mutreja, learned counsel for the appellant.
Shri Umesh Gajankush, learned counsel for the respondent.
Learned counsel for the petitioner has categorically stated that the petitioner is continuously serving at Indore for last 8 years and the transfer order was passed keeping in view the administrative exigencies. He has also stated that there is a Scale-IV branch in Jabalpur, Jaipur and Delhi, where the petitioner can accommodate.
Shri Gajankush, learned counsel for the respondent prays for 3 days' time to seek instructions in the matter. He is granted time.
List on 18/03/2019. In the meanwhile, parties are directed to maintain status quo.
(S.C.SHARMA) (VIRENDER SINGH)
JUDGE JUDGE
soumya
Digitally signed by Soumya Ranjan
Dalai
Date: 14/03/2019 15:58:45