VIRENDER SINGH Vs. DELHI STATE COOPERATIVE BANK LTD.

JUDGEMENT

(1.) This petition has been filed by the petitioner challenging the order dated 18.01.2021 passed by the learned Senior Civil Judge (Central), Tis Hazari Courts, New Delhi in appeal, being MCA No.13/2020 titled The Delhi State Cooperative Bank Ltd. v. Sh. Virender Singh, allowing the appeal filed by the respondent herein and dismissing the suit of the petitioner as pre-mature and without any cause of action.

(2.) The appeal had been filed before the learned Appellate Court challenging the ad interim order dated 30.09.2020 of the learned Civil Judge-07, Central, Tis Hazari Courts, New Delhi in suit, being CS SCJ 1234/2020, restraining the respondent from proceeding further with the inquiry/departmental proceedings against the petitioner.

(3.) The petitioner has challenged the Impugned Order on the ground that the appeal having been filed only against an ad interim order of injunction, the learned Appellate Court has erred in dismissing the suit itself of the petitioner.