2 11.01.2021 The Matter Is Taken Up ... vs On The Selfsame Issue
2021 Latest Caselaw 352 Ori

                               W.P.(C) No. 37155 of 2020




02   11.01.2021           The matter is taken up through video conferencing
                  mode.
                            This   matter      is   taken     up    through      Video
                  Conferencing mode.
                            Heard learned counsel for the petitioner. The
                  petitioner has the following prayer:
                                " Under the facts and circumstances briefly
                            narrated above, it is most humbly submitted that this
                            Hon'ble Court be graciously be pleased to issue a writ
                            of mandamus directing the Branch Manager, IDBI
                            Bank, Paradeep (O.P.) to disburse the petitioner his
                            legitimate share of 1/3rd from the Saving Bank
                            Accounts of her late father Lokanath Parija.
                                  And may pass any other order/orders as deem fit
                            and proper in the case.
                                  And for which act of your kindness the petitioner
                            as in duty bound shall ever pray."

                            On the selfsame issue, petitioner has already
                  made grievance before the competent authority, Branch
                  Manager,     Branch      Manager,      IDBI      Bank,    Paradeep,
                  opposite party no.1 vide Annexure-3. Petitioner takes
                  help of the judgment of the Hon'ble apex Court for
                  mitigating her grievance. For the pendency of the
                  grievance before opposite party no.1, this Court disposes
                  of the matter directing opposite party no.1 to deal with
                  Annexure-3 and pass appropriate order, taking into
                  consideration the decision cited by the petitioner at
                  Annexure-4 as well as the grounds taken in the writ
                  petition. The entire exercise shall be completed within a
                  period of one and half months from the date of
                  communication of this order by the petitioner along with
                  copy of the writ petition.
                            As restrictions are continuing owing to COVID-
                  19, learned counsel for the petitioner may utilize the soft
        copy of this order available in the High Court's website or
       print out thereof at par with certified copy in the manner
       prescribed,   vide   Court's   Notification   No.4587   dated
       25.3.2020.


                                             ...............................

Alok (DR. B.R. SARANGI) JUDGE