Citation : 2026 Latest Caselaw 4101 Ori
Judgement Date : 1 May, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.11067 of 2026
.
Nipura Majhi .... Petitioner
Mr. S. Jena, Advocate
-versus-
General Manager, State Bank of India, .... Opposite Parties
Bhubaneswar and others
Mr. D.K. Mohapatra, Advocate for Bank
CORAM:
JUSTICE B. P. ROUTRAY
ORDER
01.05.2026 Order No.
01. 1. Heard Mr. S. Jena, learned counsel for the Petitioner and Mr. D.K. Mohapatra, learned counsel for the Opposite Parties-Bank.
2. The Petitioner is the widow of late Narase Majhi, who had an insurance policy under the Pradhan Mantri Suraksha Bima Yojana. Her grievance is that, the Bank is not disbursing the insured amount upon death of her husband and her representation is pending with Opposite Party No.3.
3. Accordingly, the writ petition is disposed of with a direction to the Branch Manager of State Bank of India, Bangomunda Branch (Opposite Party No.3) to consider the grievance of the Petitioner as per her representation at Annexure-6 and dispose of the same, in accordance with law, within a period of six weeks from the date of receipt of a certified copy of this order along with a copy of the writ petition.
4. An urgent certified copy of this order be granted on proper application.
( B.P. Routray) Judge B.K. Barik
Signed by: BASANTA KUMAR BARIK
Location: High Court of Orissa, Cuttack Date: 01-May-2026 15:35:23
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