Nitish vs Bank Of India Through Its Regional ...
2024 Latest Caselaw 4807 Jhar

Jharkhand High Court

Nitish vs Bank Of India Through Its Regional ... on 2 May, 2024

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                      W.P.(S) No. 2087 of 2024
               Nitish                                                  ... Petitioner
                                           -Versus-
               Bank of India through its Regional Manager, Jamshedpur & others
                                                                    ... Respondents
                                                -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

-----

For the Petitioner : Mr. Arpan Mishra, Advocate For the Respondents : Mr. A. Allam, Sr. Advocate Ms. Sushmita Kumari, Advocate

-----

03/02.05.2024 Learned counsel for the petitioner submits that the petitioner is put

under suspension since 31.03.2023. He submits that after lapse of 180

days, the petitioner requested respondent no.2 vide letter dated 22.10.2023

to revoke suspension on the extent of the judgment of the Hon'ble Supreme

Court in the case of Ajay Kumar Choudhary v. Union of India through

its Secretary, reported in (2015) 7 SCC 291, however, no order has

been passed as yet on that representation.

2. Mr. A. Allam, learned senior counsel appearing for the respondent-

Bank submits that he will file counter affidavit and in view of that, four

weeks' time may kindly be allowed.

3. Looking into the nature of claim in the present writ petition, three

weeks' time is allowed to file counter affidavit.

4. Let this matter appear on 11.06.2024.

(Sanjay Kumar Dwivedi, J.) Ajay/