Supreme Court - Daily Orders
Union Of India vs Gramin Bank Pensioners Samiti And Ors. on 25 April, 2018
Bench: Kurian Joseph, Mohan M. Shantanagoudar
ITEM NO.11 COURT NO.5 SECTION XV
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). 39288/2012
(Arising out of impugned final judgment and order dated 23-08-2012
in DBCSA No. 2021/2011 in SBCWP No. 4366/2005 passed by the High
Court of Judicature for Rajasthan at Jodhpur)
UNION OF INDIA Petitioner(s)
VERSUS
GRAMIN BANK PENSIONERS SAMITI AND ORS. Respondent(s)
(FOR ON IA 6-7/2013 Application for Impleadment FOR ON IA 9/2016
Application for Directions)
WITH
W.P.(C) No. 210/2013 (X)
T.C.(C) No. 38/2015 (XVI-A)
Date : 25-04-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For the parties
Mr. Sandeep Sethi,ASG
Ms. Kiran Suri,Sr.Adv.
Ms. Asha Gopalan Nair,Adv.
Ms. Kiran Bhardwaj,Adv.
Ms. Anil Katiyar,Adv.
Mr. Arvind K. Sharma,Adv.
Ms. Sushma Suri, AOR
Mr. Chander Uday Singh,Sr.Adv.
Mr. C.K. Sasi, AOR
Ms. Nayantara Roy,Adv.
Mr. Manukrishnan A.,Adv.
Mr. P.S. Patwalia,Sr.Adv.
Mr. Arvind Verma,Sr.Adv.
Signature Not Verified
Ms. Pragati Neekhra, AOR
Digitally signed by
NARENDRA PRASAD
Date: 2018.04.28
Mr. Suryanarayan Singh,Adv.
12:38:49 IST
Reason: Ms. Kaveri Vats,Adv.
Ms. Saloni J.,Adv.
Ms. Sophia Rehman,Adv.
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Mr. R. Venkata Ramani,Sr.Adv.
Mr. Pawan Upadhyay,Adv.
Mr. Sarvjit Pratap Singh,Adv.
Mr. S. Raja Bundela,Adv.
Ms. Sharmila Upadhyay, AOR
Mr. Kailash Vasudev,Sr.Adv.
Mr. D.S. Chauhan, AOR
Mr. Kaushal Sharma,Adv.
Mr. C.S. Rajan,Sr.Adv.
Mr. B. K. Pal, AOR
Mr. N. Kumar Pal,Adv.
Mr. Vivek Tankha,Sr.Adv.
Mr. K.T. Anaulnarain,Adv.
Mr. Vasudevan Raghavan, AOR
Mr. Praveen Agrawal, AOR
Mr. Barun Kumar Sinha,Adv.
Mrs. Pratibha Sinha,Adv.
Mr. Rameshwar Prasad Goyal, AOR
Ms. Aanchal Arora,Adv.
Mr. A.V. Rangam, AOR
Mr. Buddy A. Ranganadhan,Adv.
Mr. Rajat Arora,Adv.
Ms. Ritu Arora,Adv.
Mr. Anuvrat Sharma, AOR
M/s. Firasat & Associates, AOR
Mr. Sanjay Kapur, AOR
Ms. Megha Karnwal,Adv.
Ms. Shubhra Kapur,Adv.
Mr. Rajesh Kumar I.,Adv.
Mr. Gaurav Kumar Singh,Adv.
Mr. Anant Gautam,Adv.
Mr. Aakash Sehrawat,Adv.
Mr. V. Govinda Ramanan,Adv.
For M/s. Mitter & Mitter Co.
Mr. Raghenth Basant,Adv.
Ms. Aanchal Tikmani,Adv.
Mr. Mithun Verghis,Adv.
Mr. Badusha Suleman,Adv.
Ms. Liz Mathew, AOR
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Mr. Dharmendra Kumar Sinha, AOR
Mr. Rajagopal K.P.,Adv.
Mr. Jaimon Andrews,Adv.
Mr. A. Venayagam Balan, AOR
Mr. R.S. Hegde,Adv.
Mr. Farhat Jahan Rehmani,Adv.
Mr. Chandra Prakash,Adv.
Mr. Rajeev Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No.39288/2012
Applications for impleadment are allowed.
The Union of India is before this Court, aggrieved by the judgment of the Division Bench of the High Court of Rajasthan dated 23.08.2012 passed in D.B. Civil Special Appeal (W) No.2021/2011. The Division Bench has declined to interfere with the judgment of the learned Single Judge dated 15.09.2011.
Be that as it may, it is seen from the judgments of the High Court of both Single and Division Benches that the same is passed following the judgment of the High Court of Karnataka dated 22.03.2011 and the appeal filed by the Union of India against the judgment of the learned Single Judge dated 22.03.2011 before the Division Bench has been dismissed. It is pointed out by the learned senior counsel for the respondent(s) that the dismissal was set aside and the same was restored on 07.09.2012 and thereafter the same was dismissed again for non-prosecution on 13.01.2014. Thus, the judgment of the High Court of Karnataka has become final as against the appellant/Union of India. The High Court of Judicature for Rajasthan at Jodhpur has only followed that judgment 3 of the High Court of Karnataka, which has otherwise become final. In that view of the matter, SLP(C) No.39288/2012 is dismissed. Pending application(s), if any, shall stand disposed of. W.P.(C) No. 210/2013 & T.C.(C) No. 38/2015 In view of the order passed in SLP(C) No.39288/2012, no separate orders are required to be passed in W.P.(C) No.210/2013 and T.C.(C) No.38/2015. They are, accordingly, disposed of with directions to the Union of India to implement the judgment in respect of all the regional rural banks expeditiously and at any rate within three months from the date of production of a copy of this judgment.
Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) (RENU DIWAN)
COURT MASTER ASSISTANT REGISTRAR
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