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The Punjab State Cooperative ... vs The Registrar Cooperative Societies ... on 29 August, 2022

Bench: Ajay Rastogi, B.V. Nagarathna

                                                      1

                                    IN THE SUPREME COURT OF INDIA
                                     CIVIL APPELLATE JURISDICTION

                           INTERLOCUTORY APPLICATION NO. 10919 OF 2022
                                                IN
                           MISCELLANEOUS APPLICATION NOs. 178­192/2022
                                                IN
                                  CIVIL APPEAL NOS. 297­311/2022


     THE PUNJAB STATE COOPERATIVE AGRICULTURAL
     DEVELOPMENT BANK LTD ETC.ETC.         APPELLANT(s)/
                                           APPLICANT(S)

                                          VERSUS

     THE REGISTRAR COOPERATIVE SOCIETIES
     AND ORS. ETC.ETC.                                                 RESPONDENT(S)


                                                  ORDER

Interlocutory application has been filed seeking extension of time granted by this Court for making necessary compliance of the judgment dated 11.01.2022.

Mr. Sudhir Walia, learned counsel appearing on behalf of the Bank/applicant, on instructions, submits that the bank has partly complied with the judgment in its letter and spirit and 07 installments against 12 installments towards arrear, which were to be paid in Signature Not Verified compliance of the judgment, have been released and transferred in the Digitally signed by POOJA SHARMA Date: 2022.09.02 18:39:47 IST Reason: bank account of each employee.

In compliance of order dated 01.08.2022, affidavits have been  2 filed by the Regional Provident Fund Commissioner and the bank.

Taking note of the affidavits filed by the Regional Provident Fund Commissioner/Bank, it would be advisable if the money is transferred as determined by the Regional Provident Fund Commissioner to the bank itself which may facilitate the bank in making payment in compliance of the judgment of this Court.

After we have heard the counsel for the parties, we do not want to continue these proceedings any further. All interlocutory applications are disposed of and still if the applicant/bank fails to comply the judgment of this Court, the respondents/non­applicants are at liberty to take appropriate action as per law.

Interlocutory application as well as Miscellaneous applications stand disposed of accordingly.

….………………………J. (AJAY RASTOGI) …..………………………J. (B.V. NAGARATHNA) NEW DELHI AUGUST 29, 2022.

ITEM NO.1                 COURT NO.9                    SECTION IV

                S U P R E M E C O U R T O F         I N D I A
                        RECORD OF PROCEEDINGS

Miscellaneous   Application   No.        178-192/2022   in   C.A.   No.   297-
311/2022

(Arising out of impugned final judgment and order dated 11-01-2022 in C.A. No. 297-311/2022passed by the Supreme Court Of India) THE PUNJAB STATE COOPERATIVE AGRICULTURAL DEVELOPMENT BANK LTD ETC.ETC. Petitioner(s) VERSUS THE REGISTRAR COOPERATIVE SOCIETIES AND ORS. ETC.ETC. Respondent(s) (LIST ON 29.08.20212 IA No. 67233/2022 - EXEMPTION FROM FILING O.T. IA No. 10919/2022 - EXTENSION OF TIME) Date : 29-08-2022 These applications were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE AJAY RASTOGI HON'BLE MRS. JUSTICE B.V. NAGARATHNA For Petitioner(s) Mr. Sudhir Walia, Adv.

Ms. Niharika Ahluwalia, AOR Ms. Sneha Botwe, Adv.

For Respondent(s) Mr. P.S. Patwalia, Sr. Adv.

Mr. Naresh Bakshi, Adv.

Ms. Harshika Verma, Adv. Mr. Tushar Bakshi, AOR Mr. Gauravjit Singh Patwalia,Adv. Mr. Ajit Singh, Adv.

Ms. Ranjeeta Rohatgi, AOR Mr. Sanjay Kapur, AOR Ms. Megha Karnwal, Adv.

Mr. Arjun Bhatia, Adv.

Mr. Siddharth, AOR Mr. Amit Kumar Agarwal, Adv.

Mr. Ajay Pal, Adv.

UPON hearing the counsel the Court made the following O R D E R Interlocutory application as well as Miscellaneous applications stand disposed of in terms of the signed order.

Pending application(s), if any, stands disposed of accordingly.

(MONIKA DEY)                                      (ASHWANI THAKUR)
COURT MASTER (NSH)                           ASTT. REGISTRAR-cum-PS

(Signed order is placed on the file)