Punjab And Sind Bank vs Sh Saspal Singh
2024 Latest Caselaw 6763 Del

Delhi High Court

Punjab And Sind Bank vs Sh Saspal Singh on 14 October, 2024

Author: C. Hari Shankar

Bench: C. Hari Shankar, Sudhir Kumar Jain

                    $~57
                    *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                    +         LPA 983/2024, CM APPLs. 57812/2024 & 57813/2024
                              PUNJAB AND SIND BANK                   .....Appellant
                                            Through: Mr. Rajat Arora, Mr. Ravi
                                            Ranjan Mishra and Mr. Sourabh Mahla,
                                            Advs.

                                                versus

                              SH SASPAL SINGH                               .....Respondent
                                            Through:         Mr. Rajesh Tyagi, Adv.

                              CORAM:
                              HON'BLE MR. JUSTICE C. HARI SHANKAR
                              HON'BLE DR. JUSTICE SUDHIR KUMAR JAIN
                                                ORDER (ORAL)

% 14.10.2024

1. After some hearing, with the consent of the learned Counsel for both sides, this appeal is disposed of by upholding the direction of the impugned judgment of the learned Single Judge in so far as it directs the extension, to the respondent, of the benefits of the New Pension Scheme. However, so far as the direction to return the Central Provident Fund1 dues which have been availed by the respondent is concerned, Mr. Rajesh Tyagi, learned Counsel for the respondent, agrees to return the said amount with 56 % increase along with 6 % interest cumulative from the date on which the amount of CPF was availed.

2. Subject to the above, let the impugned judgment be complied

"the CPF", hhereinafter

with within a period of four weeks from today.

3. The appeal is disposed of in the above terms.

C. HARI SHANKAR, J.

DR. SUDHIR KUMAR JAIN, J.

OCTOBER 14, 2024 sk Click here to check corrigendum, if any