Madhya Pradesh High Court
Shri Arvind Jain vs Bank Of Maharastra on 28 June, 2017
WP-8063-2017
(SHRI ARVIND JAIN Vs BANK OF MAHARASTRA)
28-06-2017
Shri Mohd. Wajid Hyder, learned counsel for the
petitioner.
Mr. Aditya Pyasi, learned Panel Lawyer for the
respondents/State on advance copy.
Heard.
Learned counsel for the petitioner, at the outset, submits that this petition may be disposed of in terms of the orders passed in W.P. No.4636/2016 (M/s Technical Cool Centre Vs. Bank of Maharashtra and others), W.P. No. 207/2016 (Arvind Sahu and another Vs. The Collector and others) and W.P. No. 7674/2016 (Smt. Asif Jahan Siddiqui Vs. Bank of India).
Those writ petitions were disposed of granting liberty to the petitioner to file an appeal within 15 days with the stay application and the learned Tribunal was directed to decide the stay application expeditiously. Till decision of the stay application, it was directed that no coercive action shall be taken against the petitioner.
Considering the aforesaid submission and in order to maintain the parity, the present petition is also disposed of in terms of the order passed by this Court in the aforesaid cases that the petitioner will prefer an appeal within 10 days from today alongwith the stay application.
On filing of such an appeal within 15 days from today, the appellate authority/tribunal shall decide the stay application expeditiously. Till decision of the stay application, no coercive action shall be taken against the petitioner. It is made clear that this Court has not expressed any opinion on merit of the case.
Petition is disposed of.
It is further clarified that if the petitioner prefers an appeal within the aforesaid time, the appeal shall be decided on merits in accordance with the law by the learned Tribunal.
Certified copy as per rules.
(SUBODH ABHYANKAR) JUDGE ashish