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Supreme Court - Daily Orders

The Chairman Maharashtra State Co-Op. ... vs Ratan Raghoba Rajurkar on 10 March, 2026

Author: Rajesh Bindal

Bench: Rajesh Bindal

     ITEM NO.9                                   COURT NO.14                          SECTION IX

                                  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.9328/2026

     [Arising out of impugned final judgment and order dated 28-03-2022
     in WP No. 3678/2021 06-04-2024 in WP No. 3678/2021 passed by the
     High Court of Judicature at Bombay at Aurangabad]

     THE CHAIRMAN MAHARASHTRA STATE CO-OP. HOUSING FINANCE CORPORATION
     LTD, MUMBAI & ANR.                                    Petitioner(s)

                                                        VERSUS

     RATAN RAGHOBA RAJURKAR & ORS.                                                 Respondent(s)

     [IA No. 59952/2026 - CONDONATION OF DELAY IN FILING
     IA No. 59953/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT]

     Date : 10-03-2026 This matter was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE RAJESH BINDAL
                          HON'BLE MR. JUSTICE VIJAY BISHNOI

     For Petitioner(s) :Dr. Arvind S. Avhad, AOR
                        Mr. Rajat Kapoor, Adv.
                        Mr. Rishabh Singh, Adv.

     For Respondent(s) :Mr. Sandeep Sudhakar Deshmukh, AOR
                        Mr. Nishant Sharma, Adv.
                        Mr. Ankur S. Savadikar, Adv.
                        Mr. Kartik Sharma, Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

1. The present petition has been filed after a delay of 1327 days. The impugned order only directs payment of retiral dues of the employees along with interest @ 6% as there was Signature Not Verified huge delay in disbursement of that amount. Digitally signed by KRITIKA TIWARI Date: 2026.03.18 13:18:33 IST Reason: 2. Even the State was directed to sanction a sum of ₹20.25 crores to be deposited with the petitioner on or before 21.04.2022 and thereafter the amount was to be transferred in the accounts of the employees upto 05.05.2022.

3. Considering the aforesaid facts, the present petition being totally frivolous, deserves to be dismissed on delay as well as on merits with cost of ₹50,000/- (Rupees fifty thousand only) for filing frivolous petition. The amount of cost shall be deposited by the petitioner in the below mentioned bank account within four weeks from today:

Name of Fund Armed Forces Battle Casualties Welfare Fund Bank Name Canara Bank Branch South Block, Defence Headquarters, New Delhi – 110011 IFSC Code CNRB0019055 Account No. 90552010165915

4. The Registry is directed to forward a copy of this order on the following email id for information:

[email protected]

5. Pending application shall also stand disposed of.

(KRITIKA TIWARI) (AKSHAY KUMAR BHORIA) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)