Ms The Beed District Central Co Op Bank ... vs Narayan Eknath Dongare
2024 Latest Caselaw 24391 Bom

Bombay High Court

Ms The Beed District Central Co Op Bank ... vs Narayan Eknath Dongare on 19 August, 2024

                                        1                            13


          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     BENCH AT AURANGABAD

               13 WRIT PETITION NO. 8544 OF 2024

       MS THE BEED DISTRICT CENTRAL CO OP BANK LTD
                              VERSUS
                   NARAYAN EKNATH DONGARE
                                 ...
                    Advocate for the Petitioner :
     Mr. V. N. Upadhye h/f. Mr. Choudhary Deelip Janardhanrao
             Advocate for Respondent : Mr. V. P. Golewar
                                 ...

                                    CORAM : ARUN R. PEDNEKER, J.

                                    DATE    : 19th AUGUST, 2024

PER COURT:

1. The learned counsel for the respondent to file precise submission as to how the findings of the Inquiry Officer as regards the assessment of the evidence made by the Inquiry Officer and finding recorded by the Inquiry Officer that the concerned employee was involved in supporting the misappropriation of money can be interfered by the Labour Court. The learned counsel submits that he would place appropriate Judgment/s on record.

2. The prayer for interim relief will be taken up for consideration on the next date.

3. Stand over to 09.09.2024, immediately after the fresh admission matters.

[ARUN R. PEDNEKER, J.] marathe