Supreme Court - Daily Orders
Dasari Srinivas vs Deputy General Manager Syndicate Bank on 27 February, 2023
Bench: A.S. Bopanna, Hima Kohli
ITEM NO.6 COURT NO.12 SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No. 31304/2022
(Arising out of impugned final judgment and order dated 07-03-2022
in WA No. 435/2015 passed by the High Court for the State of
Telangana at Hyderabad)
DASARI SRINIVAS DECEASED THROUGH LRS. Petitioner(s)
VERSUS
DEPUTY GENERAL MANAGER SYNDICATE BANK & ANR. Respondent(s)
(IA No.169579/2022-CONDONATION OF DELAY IN FILING,IA
No.169581/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
AND I.A. NO. 22442/2023-APPLICATION FOR SUBSTITUTION)
Date : 27-02-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Dr. Brij Bhushan K Jauhari, Adv.
Mr. Prakash Chakarbarti, Adv.
Ms. Murnal Chawdhery, Adv.
Mr. Atul Mahan, Adv.
Ms. Purnima Jauhari, AOR
For Respondent(s) Mr. Puneet Taneja, AOR
Ms. Laxmi Kumari, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Application for substitution to bring on record Lrs. of deceased petitioner is allowed.
Having heard learned counsel for the petitioner and Signature Not Verified taking note that the back wages had been reduced by recording that Digitally signed by Rajni Mukhi Date: 2023.02.27 17:32:55 IST Reason: the learned counsel has agreed to it, we see no reason to interfere with the impugned judgment.
1 Diary No. 31304/2022
However, if any clarification in that regard is required, it is left open to the petitioner(s) to do so by filing an appropriate application before the High Court.
With the said liberty, the special leave petition is disposed of.
Pending application(s) shall also stand disposed of.
(RAJNI MUKHI) (DIPTI KHURANA)
COURT MASTER (SH) ASSISTANT REGISTRAR
2