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Prathama U.P. Gramin Bank vs Neeraj Kumar Mathur on 17 February, 2020

Bench: Indira Banerjee, A.S. Bopanna

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     ITEM NO.12                           COURT NO.14                SECTION XI

                              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).   3822/2020

     (Arising out of impugned final judgment and order dated 23-10-2019
     in WC No. 27086/2019 passed by the High Court Of Judicature At
     Allahabad)

     PRATHAMA U.P. GRAMIN BANK                                       Petitioner(s)

                                                 VERSUS

     NEERAJ KUMAR MATHUR & ORS.                                      Respondent(s)

     (FOR ADMISSION and I.R. )

     Date : 17-02-2020 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MS. JUSTICE INDIRA BANERJEE
                         HON'BLE MR. JUSTICE A.S. BOPANNA


     For Petitioner(s)             Mr.   Rajesh Kumar-i, AOR
                                   Mr.   Anant Gautam, Adv.
                                   Ms.   Sakshi Gaur, Adv.
                                   Mr.   Sorabh Dahiya, Adv.
                                   Mr.   Vibhu sharma, Adv.
                                   Mr.   Nipun Sharma, Adv.
                                   Mr.   Anmol Mehta, Adv.

     For Respondent(s)             Mr. C. K. Sasi, AOR
                                   Mr. Abdulla Naseeh, Adv.
                                   Ms. Somya Gupta, Adv.


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

Issue notice.

Mr. C.K. Sasi, appearing on caveat accepts notice.

Learned counsel appearing on behalf of the petitioner Digitally signed by ASHWANI KUMAR Date: 2020.02.18 submits that the total amount required to be deposited by the 16:32:39 IST Reason:

petitioner for filing appeals against the orders of the Controlling Authority would be about ten crores rupees.  2

After hearing learned counsel for the respective parties, we direct that the petitioner shall secure the amount directed to be deposited by the Controlling Authority by furnishing a bank guarantee to the satisfaction of the Appellate Authority which shall be kept renewed until further orders. Subject to furnishing of bank guarantee, as directed within two weeks’ from date, the appeal shall be heard and decided by the Appellate Authority expeditiously preferably within three months from date.

It is clarified that though the amount of deposit involved in this particular case is two lakhs odd, bank guarantee shall be furnished for ten crores and odd being the total amount in respect of all the employees concerned.

The special leave petition is disposed of alongwith pending applications, if any.

(NEELAM GULATI)                                                 (RAJINDER KAUR)
  AR-cum-PS                                                   ASSISTANT REGISTRAR