Supreme Court - Daily Orders
General Manager Uco Bank vs Mohd. Mukhatar Ali on 25 August, 2017
Bench: Abhay Manohar Sapre, A.M. Khanwilkar
1
ITEM NO.19 COURT NO.13 SECTION XVI
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). 21242/2017
(Arising out of impugned final judgment and order dated 17-05-2017
in LPA No.2168/2015 passed by the High Court of Judicature at
Patna)
GENERAL MANAGER UCO BANK & ORS. Petitioner(s)
VERSUS
MOHD. MUKHATAR ALI & ANR. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 25-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s)
Mr.Dhurv Mehta, Sr.Adv.
Mr.Firasat Ali Siddiqui, Adv.
Mr.Sarfaraz Khan, Adv.
Mr.Arvind Kumar, Adv.
M/s Firasat & Associates
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the petitioner we are of the opinion that appropriate remedy would be to file review petition before the High Court and raise therein all the issues urged before us including placing reliance on the Regulation 29 of the UCO Bank (Employees) Pension Regulations 1995 which according to learned counsel has bearing. Be that as it may, we hereby grant Signature Not Verified liberty to the petitioner to file the review petition Digitally signed by ASHOK RAJ SINGH Date: 2017.08.28 17:50:58 IST within four weeks from today.
Reason:On such review being filed, the Division Bench would dispose of the review petition in accordance with law.
2We also reserve liberty to the petitioner to approach this Court questioning the legality and correctness of the order impugned herein, if the occasion so arises.
Needless to say the petitioner shall always be at liberty to ask for any interim relief in the facts of the case before the High Court.
The special leave petition stands disposed of accordingly.
(Ashok Raj Singh) (Uma Malhotra)
Court Master Court Master