Supreme Court - Daily Orders
State Bank Of Patiala vs Smt. Krishna Aneja on 16 January, 2015
Bench: Sudhansu Jyoti Mukhopadhaya, N.V. Ramana
ITEM NO.15 COURT NO.4 SECTION IVB
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). 235/2015
(Arising out of impugned final judgment and order dated 13/11/2014
in LPA No. 1869/2014(O&M) passed by the High Court of Punjab &
Haryana at Chandigarh)
STATE BANK OF PATIALA & ANR. Petitioner(s)
VERSUS
SMT. KRISHNA ANEJA Respondent(s)
(With interim relief and office report)
Date : 16/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s)
Mr. Sanjay Kapur,Adv.
Ms. Priyanka Das, Adv.
Ms. Daisy Hannah, Adv.
Ms. Shubhra Kapur, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners submit that the respondents have not completed more than 19 and a half years of service to derive advantage of decision of this Court in C.A. No. 172 of 2010 etc. Issue notice returnable within four weeks. Dasti, in addition, is permitted.
In the meantime, operation of impugned order dated 13.11.2014 in LPA No. 1869 of 2014 passed by High Court of Punjab and Haryana at Chandigarh shall remain Signature Not Verified stayed. Digitally signed by Neeta Sapra Date: 2015.01.16 17:07:55 IST Tag with SLP(C) No. 28909 of 2014.
Reason: (Neeta) (Suman Jain)
Sr. P.A. COURT MASTER