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Jharkhand Gramin Bank (The Ranchi ... vs Ranchi Kshetriya Gramin Bank. Offr. ... on 9 August, 2023

Bench: Abhay S. Oka, Sanjay Karol

                                        IN THE SUPREME COURT OF INDIA
                                         CIVIL APPELLATE JURISDICTION


                                        CIVIL APPEAL NO.3000 OF 2011


                      JHARKHAND GRAMIN BANK (THE RANCHI KSHETRIYA GRAMIN BANK WAS
                      MERGED INTO JHARKHAND GRAMIN BANK)
                                                                         Appellant(s)

                                                    VERSUS


                      RANCHI KSHETRIYA GRAMIN BANK. OFFR. ASN. & ORS.           Respondent(s)


                                               O R D E R

IA No.72075 of 2023 is allowed.

Amended cause title be filed within one week. Heard learned Additional Solicitor General for the appellant. The issue is short regarding reimbursement of conveyance charges to the officers of the appellant-bank. We have carefully perused the decision of the learned Single Judge which is confirmed by the Division Bench of the High Court. We agree with the reasons recorded by the learned Single Judge in paragraph nos.8 and 9 of the impugned judgment which have been affirmed by the Division Bench. Along with IA No.72077 of 2023, additional documents have been placed on record by the appellant in support of their plea that from October, 2016 the entire regime regarding reimbursement has undergone change. However, what has happened in 2016 is not a subject matter of this appeal. Therefore, we need not deal with that aspect.

Digitally signed by Neetu Khajuria Date: 2023.08.10 15:33:32 IST Reason:

Interim order passed by this Court on 09.08.2010 shows that there was a contempt proceeding filed as the appellant did not 1 comply with the impugned judgments. The appeal is dismissed.

We grant time of three months to the appellant to comply with the impugned judgment.

In view of the grant of time, the contempt proceedings shall not proceed.

No orders as to costs.

...................J. (ABHAY S. OKA) ...................J. (SANJAY KAROL) New Delhi AUGUST 09, 2023 2 ITEM NO.104 COURT NO.7 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s).3000/2011 JHARKHAND GRAMIN BANK (THE RANCHI KSHETRIYA GRAMIN BANK WAS MERGED INTO JHARKHAND GRAMIN BANK) Appellant(s) VERSUS RANCHI KSHETRIYA GRAMIN BANK. OFFR. ASN. & ORS. Respondent(s) (FOR ON IA 12046/2011) Date : 09-08-2023 This matter was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE ABHAY S. OKA HON'BLE MR. JUSTICE SANJAY KAROL For Appellant(s) Ms. Aishwarya Bhati, ASG Ms. Nina Gupta, Adv.

Dr. Lalit Bhasin, Adv.

Ms. Radhika Gupta, AOR Ms. Ananya Marwah, Adv.

For Respondent(s) Mr. S. B. Upadhyay, Sr. Adv.

Mr. Neeraj Shekhar, AOR Mr. Ashutosh Thakur, Adv. Dr. Sumit Kumar, Adv.

Mr. P.R. Rajhans, Adv.

Mr. Vaibhav Prasad Deo, Adv. Ms. Mrigna Shekhar, Adv. Ms. Aarushi Singh, Adv.

Mr. P.K. Jain, Adv.

Mr. Saurabh Jain, AOR Mr. P.K. Goswami, Adv.

Mr. S.P. Singh Rathore, Adv.

UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.

(GAGANDEEP SINGH CHADHA) (AVGV RAMU) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH) (Signed order is placed on the file) 3