State Bank Of India vs Banking Ombudsman And Others
2023 Latest Caselaw 3309 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   W.A. No.1634 of 2022


            State Bank of India                          ....          Appellant
                                          Mr. P.K. Mohanty, Senior Advocate

                                   -versus-
            Banking Ombudsman and others                 ....        Respondents


                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE G. SATAPATHY

                                           ORDER

12.04.2023 Order No.

01. I.A. No.3811 of 2022 and W.A. No.1634 of 2022

1. It is urged by Mr. P.K. Mohanty, learned Senior Advocate for the Appellant that any liability regarding non-payment of the interest earned on the Public Provident Fund (PPF) Account maintained by the predecessor-in-interest of the private Respondents with the Appellant-Bank is not that of the Appellant-Bank, but that of the Government of India in the Ministry of Finance which administers the PPF Account. The learned Single Judge has in the impugned order required the Appellant to pay the aforementioned sum although the liability is not of the Appellant-Bank.

2. At the oral request of Mr. P.K. Mohanty, learned Senior Advocate for the Appellant, the Union of India through the Ministry of Finance, Department of Revenue is impleaded as Respondent No.3. The consolidated cause title be filed within a week.

3. Notice be issued to Respondent Nos. 2(a) and 2(b) and the newly added Respondent No.3 Union of India by Speed/Registered Post with A.D. making it returnable before the next date. Requisites be filed within a week. Accept one set of process fee. The tracking report be placed on record before the next date. Since notice to the newly added Respondent No.3 is accepted by Mr. P.K. Parhi, learned DSGI, a copy of the present appeal be served on him within three days.

4. List on 10th August, 2023. Till then, the impugned judgment of the learned Single Judge shall remain stayed. Issue urgent certified copy of this order as per rules.

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge S.K. Guin