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Judgment
ORDER
IA 3592/2024
This Tribunal is receiving the final explanation from the General Manager of Bank of India regarding the conduct in this case. The order passed by the Hon’ble High Court was disposed of based on the settlement between the parties in 2020.
The present application has been filed seeking condonation of delay from 28.11.2019 to 14.05.2024. Clarifications were sought, but no satisfactory response has been provided.
The Chairman is hereby directed to appear in person before this Court to explain his conduct in the present matter. The Court takes serious note of his behaviour, particularly with regard to the custody and handling of the money in question, which is found to be unsatisfactory and unbecoming of his position.
The Chairman is further directed to file a personal affidavit, duly signed by him, explaining the circumstances in detail by the next date of hearing.
Re-list this matter on 18.11.2025.