Supreme Court - Daily Orders
Amiyo Bhusan Das vs United Bank Of India on 2 September, 2019
Bench: Sanjay Kishan Kaul, K.M. Joseph
ITEM NO.17 COURT NO.9 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 26743/2019
(Arising out of impugned final judgment and order dated 31-01-2019
in APO No. 508/2017 passed by the High Court at Calcutta)
AMIYO BHUSAN DAS Petitioner(s)
VERSUS
UNITED BANK OF INDIA & ORS. Respondent(s)
(IA No.129826/2019-CONDONATION OF DELAY IN FILING)
Date : 02-09-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Srijib Chakraborty,Adv.
Mr. S.Roy,Adv.
Mr. J.D.Ray,Adv.
Mr. Soumya Dutta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
On hearing learned counsel for the petitioner, we are of the view that on account of the fact that the disciplinary action against the petitioner was passed in independent proceedings dehors criminal proceedings and those proceedings attained finality, the mere acquittal of the petitioner subsequently in criminal proceedings could not give rise to the petitioner to re-agitate the Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2019.09.04 16:55:38 IST Reason: issue of disciplinary proceedings. For this reason, we are not inclined to interfere with the impugned order. 1 The special leave petitioner is accordingly dismissed.
If any benefits are entitled to the petitioner on account of the result of the disciplinary proceedings, the petitioner would naturally be entitled to the same.
Pending application, if any, shall also stand disposed of.
(ANITA MALHOTRA) (ANITA RANI AHUJA)
COURT MASTER COURT MASTER
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