Shreya Suman vs Punjab And Sind Bank And Others
2024 Latest Caselaw 617 Del

Delhi High Court

Shreya Suman vs Punjab And Sind Bank And Others on 24 January, 2024

Author: Tushar Rao Gedela

Bench: Tushar Rao Gedela

                          $~52
                          *       IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                   Judgment delivered on: 24.01.2024
                          +       W.P.(C) 592/2024
                                  SHREYA SUMAN                                         ..... Petitioner
                                                     versus

                                  PUNJAB AND SIND BANK AND OTHERS                     ..... Respondent


                          Advocates who appeared in this case:

                          For the Petitioner         :        Mr. S.K. Gupta and Mr. Udit Gupta,
                                                              Advocates

                          For the Respondent         :        Mr. Rajesh Kumar Gautam, Mr. Anant
                                                              Gautam, Mr. Dinesh Sharma, Ms.
                                                              Anani Achumi and Ms. Shivani Sagar,
                                                              Advocates

                          CORAM:
                          HON'BLE MR. JUSTICE TUSHAR RAO GEDELA

                                                     JUDGMENT

TUSHAR RAO GEDELA, J. (ORAL)

[ The proceeding has been conducted through Hybrid mode ]

1. Exemption allowed subject to all just exceptions.

2. The application stands disposed of.

W.P.(C) 592/2024

3. By way of the present petition, the petitioner seeks a direction to the respondent-appellate authority to decide the statutory appeal of the

petitioner dated 06.06.2023, whereby the petitioner challenged the order of dismissal dated 28.04.2023.

4. Mr. S.K. Gupta, learned counsel appearing for the petitioner submits that the statutory appeal could not have been kept pending for such a long time, constraining the petitioner to approach this Court for an innocuous relief of disposal of the statutory appeal within a stipulated period of time.

5. Learned counsel appearing for the respondent submits that the said statutory appeal would be disposed of within a period of eight weeks.

6. Keeping in view the fact that the statutory appeal has not yet been disposed of despite having been filed on 06.06.2023, this Court is of the considered opinion that it would suffice in case the respondent is directed to dispose of the said statutory appeal dated 06.06.2023, filed by the petitioner within six weeks from today.

7. It goes without saying that the petitioner shall be granted all the opportunities in terms of principles of natural justice and in accordance with law and rules on the subject and the order would obviously be reasoned.

8. The aforesaid petition alongwith pending application stands disposed of.

TUSHAR RAO GEDELA, J.

JANUARY 24, 2024 Aj