Delhi High Court - Orders
Punjab National Bank vs Shree Gopal Gupta on 12 February, 2021
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 22154/2005 & CM APPL. No.14539/2005
PUNJAB NATIONAL BANK ..... Petitioner
Through: Mr. Rajat Arora, Adv.
versus
SHREE GOPAL GUPTA ..... Respondent
Through: Ms. L. Gangmei, Adv. for Mr. Rajiv
Agarwal, Adv.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 12.02.2021 [PHYSICAL COURT HEARING]
1. I am informed by the counsel for the parties that the settlement talks have failed.
2. I am also informed that the respondent-workman has already reached the age of superannuation.
3. Mr. Rajat Arora, who appears for the petitioner bank, says that pursuant to the order dated 23.11.2005, the entire awarded amount has been deposited with the Registry of this Court. 3.1 Via the very same order, subject to the aforesaid condition, the operation of the impugned award dated 21.9.2005 was stayed.
4. In view of the forgoing facts, the interim order dated 23.11.2005 is made absolute during the pendency of the instant writ petition. 4.1 CM Appl. No.14539/2005 is, accordingly, disposed of.
W.P.(C) 22154/2005 1/2 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:14.02.2021 00:36:475. Counsel for the parties will file their written submissions not exceeding three pages each along with the judgment(s) on which they seek to place reliance.
5.1 The judgment(s) will be accompanied by an index which would indicate the propositions for which the judgment is cited and the paragraphs of the judgment on which reliance is placed. 5.2 The written submissions/judgment(s) will be filed at least three days before the next date of hearing.
6. List the matter on 18.8.2021.
RAJIV SHAKDHER, J FEBRUARY 12, 2021/pmc Click here to check corrigendum, if any W.P.(C) 22154/2005 2/2 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:14.02.2021 00:36:47