Gujarat High Court
State Bank Of India vs Subhash S. Parkhe & 2 on 19 July, 2016
Author: K.M.Thaker
Bench: K.M.Thaker
C/SCA/8165/2008 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 8165 of 2008
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STATE BANK OF INDIA....Petitioner(s)
Versus
SUBHASH S. PARKHE & 2....Respondent(s)
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Appearance:
MR PRANAV G DESAI, ADVOCATE for the Petitioner(s) No. 1
MR PUNIT B JUNEJA, ADVOCATE for the Respondent(s) No. 1
MS SEJAL K MANDAVIA, ADVOCATE for the Respondent(s) No. 2 - 3
RULE SERVED for the Respondent(s) No. 2 - 3
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CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
Date : 19/07/2016
ORAL ORDER
The petitioner will file an affidavit on or before 22.7.2016 declaring that compulsory removal / retirement from service is prescribed mode / form of penalty as per the regulations of the Bank and also declaring that there is no circular or any instruction or any office order clarifying that in case of compulsory removal / compulsory retirement from service, the employees / officers will be entitled for retiral benefits, including the gratuity.
S.O. to 22.7.2016.
(K.M.THAKER, J.) kdc Page 1 of 1 HC-NIC Page 1 of 1 Created On Mon Jul 25 06:57:06 IST 2016