- (1.) By way of the present writ petition the petitioner has prayed that the disciplinary enquiry lodged against him by way of the communication dated 31.12.2019 (Annexs.6 & 7) be stayed till the disposal of criminal case pending against the petitioner, pursuant to FIRs (dated 06.11.2019 and 03.12.2019) lodged by the respondent ? Bank.
(2.) Mr. Arora, learned counsel for the petitioner, contended that in case the respondent ? Bank is allowed to continue with the disciplinary enquiry, the petitioner's defence in the criminal case would be adversely affected.
(3.) I have heard learned counsel for the petitioner and perused the charge-sheets/memorandum of charges enclosed with the letter dated 31.12.2019, vis-a-vis the allegations levelled in the FIRs.;