Gd/Ssd State Bank Of India & Ors vs Smt. Sumita Bhadra & Anr
2021 Latest Caselaw 6365 Cal

5   15.12.2021
                                  FMA 511 OF 2021
                     IA NO: CAN/1/2020(Old No:CAN/2531/2020)
    gd/ssd                  STATE BANK OF INDIA & ORS.
                                         VS
                            SMT. SUMITA BHADRA & ANR.
                              (Through Video Conference)


                       Mr. S.K. Sinha,
                       Mr. Debashis Sinha,
                       Ms. Dipika Banu,
                       Ms. Namrata Chatterjee,
                       Mr. Souvik Dian
                                 ..for the Appellants

                       Mr. Ayan Banerjee,
                       Ms. Debasree Dhamali
                                 ..for the Respondent/Writ Petitioner

It is a case where recovery is sought to be made

by the bank on account of the excess pensionary

payment to the private respondent.

Counsel for the appellants is granted time to point

out the specific judgments in respect of recovery by the

bank for such excess payment.

List on 10th of February, 2022.

(Prakash Shrivastava, C.J.)

(Rajarshi Bharadwaj, J.)

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