State Bank Of India vs Patwant Singh And Another
2024 Latest Caselaw 13496 P&H

Punjab-Haryana High Court

State Bank Of India vs Patwant Singh And Another on 2 August, 2024

Author: Lisa Gill

Bench: Lisa Gill

                                  Neutral Citation No:=2024:PHHC:098845-DB



                                              2024:PHHC:098845-DB

      IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH.

122                             LPA-1790-2024 (O&M)
                                Date of Decision: 02.08.2024.

State Bank of India                                        ...Appellant.

                         Versus

Patwant Singh and another                                  ....Respondents.

                          ***

CORAM: HON'BLE MRS. JUSTICE LISA GILL
       HON'BLE MRS. JUSTICE SUKHVINDER KAUR
                ----

Present:    Ms. Madhu Dayal, Advocate for the appellant.


                ****
LISA GILL, J. (Oral)

This intra Court appeal has been filed challenging decision

dated 29.04.2024 passed in CWP-10644-2019. Said writ petition was

disposed of vide order dated 29.04.2024, while directing present appellant

to pass appropriate order while considering judgment dated 23.01.2024 of

this Court in Balbir Kaur Vs. Punjab and Sind Bank and others, CWP-

21313 of 2021.

2. Learned counsel for the appellant vehemently argues that

applicable Rules and Regulations in the present case and specifically

Regulation No.48 provides that proceedings may not be instituted in respect

of 'cause of action' which arose or 'in respect of an event which took place'

before four years of the institution of the same. However, provision of

institution of proceedings qua arising of 'cause of action' is not present in

Regulation No.48 of Punjab and Sind Bank (Employees) Pension

Regulations, 1995, which was the relevant provision in case of Balbir Kaur

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Neutral Citation No:=2024:PHHC:098845-DB

2024:PHHC:098845-DB

LPA-1790-2024 (O&M) -2-

(supra) . This aspect has not been discussed in order dated 29.04.2024.

3. At this stage, learned counsel for the appellant seeks permission

to withdraw this appeal with liberty to file appropriate application before

learned Single Judge for clarification/ review/ modification of order dated

29.04.2024.

4. Appeal is, accordingly, dismissed as withdrawn with liberty as

aforesaid.

(LISA GILL) JUDGE

(SUKHVINDER KAUR) JUDGE

02.08.2024.

komal

              Whether speaking/ reasoned        :     Yes/ No
              Whether Reportable                :     Yes/ No




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