C P KAPUR Vs. CHAIRMAN

JUDGEMENT

(1.) THE present suit has been instituted by the plaintiff for the recovery of a sum of Rs.54,50,960/- jointly and severally against the defendants. The reliefs sought by the plaintiff in the present suit are as follows:-

(2.) THE present suit was listed before the Joint Registrar for admission on 4.9.2012 on which date, learned counsel for the plaintiff had sought some time to produce the case law on the issue of limitation of the present suit. At his request, the matter was adjourned to 22.09.2012.

(3.) THOUGH it has been averred in the plaint that the plaintiff was employed with the Citibank in the year 1972 and his services were illegally terminated in the year 1994, for reasons best known to him, he has not impleaded Citibank as a defendant in the present suit. Instead, the plaintiff has impleaded the Chairman, Central Board of Direct Taxes as defendant No.1 the Trustee, Citi Bank Provident Fund Branch as defendant No.2, the Vice President & Managing Director of Citibank by name as defendant No.3, M/s Oracle Financial Services Ltd. as defendant No.5 and the Regional Provident Fund Commissioner as defendant No.6 (wrongly described as D-7 in the memo of parties).