BHARAT D MEHTA Vs. BANK OF INDIA

JUDGEMENT

(1.) By way of this petition, under Article 226 of the Constitution of India, petitioner has prayed for the following reliefs:

(2.) In view of the above, present Special Civil Application is disposed of in terms of the order passed by Hon'ble Supreme Court in the case of K.Mohandas & Ors. (supra) and respondents are directed to give benefit to the petitioners accordingly in light of the decision of the Hon'ble Supreme Court in the case of K.Mohandas & Ors. (supra), Necessary calculation, considering the aforesaid decision, be made by the respondents within a period of 2 (two) months from today and the actual payment shall be made to the respective petitioners within a period of 1 (one) month thereafter. If the actual payment is not made within a stipulated time, as stated above, it shall carry interest at the 9% p.a. thereafter.

(3.) With these directions, present Special Civil Application is allowed to the aforesaid extent. Rule is made absolute accordingly. There shall be no order as to costs.