Supreme Court - Daily Orders
State Bank Of India vs Shri Vishwas Sharma on 26 July, 2019
Bench: Sanjay Kishan Kaul, K.M. Joseph
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL Nos.5876-5877 of 2019
[@ Special Leave Petition [C] NO.17033-17034 of 2017]
STATE BANK OF INDIA & ANR. Appellant (s)
VERSUS
SHRI VISHWAS SHARMA Respondent(s)
WITH
Civil Appeal Nos.5878-5879 of 2019
(@ Special Leave Petition (C) Nos.4227-4228/2018)
O R D E R
Leave granted.
On hearing learned counsel for the parties, we are of the view that that appeals can be disposed of with the following directions:
(a) The respondent-Vishwas Sharma will be paid all the retiral benefits, as admissible.
(b) The respondent would be paid pension, Signature Not Verified if admissible, on the basis of the period Digitally signed by POOJA ARORA Date: 2019.07.31 served by him with the Bank assuming he would 17:43:38 IST Reason:
superannuate after such a period of service.2
The needful be done within eight weeks from today.
The appeals stand disposed of leaving the question of law open.
......................J. [ SANJAY KISHAN KAUL ] ...................J. [ K.M. JOSEPH ] NEW DELHI, JULY 26, 2019.
3
ITEM NO.37 COURT NO.13 SECTION IV-A
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) Nos.17033-17034/2017
(Arising out of impugned final judgment and order dated 24-04-2017 in WP Nos.2625/2016 and 1040/2016 passed by the High Court of M.P at Indore) STATE BANK OF INDIA & ANR. Petitioner(s) VERSUS SHRI VISHWAS SHARMA Respondent(s) WITH SLP(C) Nos.4227-4228/2018 (IV-A) Date : 26-07-2019 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE K.M. JOSEPH For Parties (s) Mr. K.M. Nataraj, ASG Mr. Sanjay Kapur, AOR Ms. Megha Karnwal, Adv.
Mr. Harshal Narayan, Adv. Ms. Shubhra Kapur, Adv.
Mr. Kauser Husain, Adv.
Mr. Sanjay Kapur, AOR Mr. Jitendra Mohan Sharma, Sr. Adv. (SCLSC) Ms. Nidhi, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeals stand disposed in terms of the signed order.
Pending application(s), if any, shall also stand disposed of.
(POOJA ARORA) (ANITA RANI AHUJA) COURT MASTER COURT MASTER 4 (Signed order is placed on the file)