Dinesh Chandra Mujawdiya vs Madhya Pradesh Kshetriya Gramin ...
2022 Latest Caselaw 4330 MP

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                                                             IN THE HIGH COURT OF MADHYA PRADESH
                                                                           AT INDORE
                                                                            WP No. 27802 of 2021
                                                (DINESH CHANDRA MUJAWDIYA Vs MADHYA PRADESH KSHETRIYA GRAMIN BANK AND OTHERS)

                                             Dated : 28-03-2022
                                                      Shri Girish Patwardhan, learned Senior Counsel with Ms. Kirti Patwardhan,

                                             learned counsel for the Petitioner.
                                                      Shri Kamlesh Mandloi, learned counsel for the Respondents.

Counsel for the respondents prays for and is granted four weeks time to file reply.

Heard on IA No.2026/2022 which is an application for grant of interim

direction to restrain the respondents from proceedings against the petitioner in pursuant to the charge-sheet dated 15.11.2021.

Counsel for the petitioner submits that the issue involved in the present case is covered by the judgment passed in WP No.16379/2020.

Per contra, counsel for the respondents submits that against the said judgment, an appeal was preferred by the Bank WA No.1296/2020 in which the said order has been stayed by order dated 15.02.2021. It is further submitted that the said interim order has been clarified by the Division Bench by order dated 15.04.2021 permitting the respondents to proceed with the inquiry, but directing

that the appellants shall not pass the final order of penalty without seeking permission of the Court.

After hearing the learned counsel for the parties, the IA No.2026/2022 is disposed off with a direction to the respondents-Bank that they may continue with the disciplinary proceedings against the petitioner, but shall not pass the final order of penalty without leave of this Court.

With the aforesaid, the application (IA No.2026/2022) is disposed off.

(VIJAY KUMAR SHUKLA) JUDGE

soumya

Signature Not Verified VerifiedDigitally Digitally signed by SAN SOUMYA RANJAN DALAI Date: 2022.03.28 17:36:26 IST