Matijhari Devi @ Motijhari Devi vs The State Of Bihar
2022 Latest Caselaw 101 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.6874 of 2021
     ======================================================

1. Matijhari Devi @ Motijhari Devi W/o Late Awadh Kishor Prasad Resident of Village-Raghunathpur, P.O. Bahadur Bazar, P.S.-Baraharia, District- Siwan.

2. Motijhari Devi Late Awadh Kishor Prasad Residence Of Village Raghunathpur Po Bahadur Pur Bazar Ps Barharia District Siwan

... ... Petitioner/s Versus

1. The State of Bihar through the Finance Secretary, Finance Department, Govt. of Bihar, Patna.

2. The Canara Bank, Circle Office, 3rd Floor, Salimpur Ahra Golamber, Patna, Bihar, Pin-800001.

3. The Regional Officer, Canara Bank, Regional Office, Ahoriya Bazar, Muzaffarpur, Bihar Pin-842002

4. The Assistant Genral Manager, Canara Bank, Circle Office, P.B.no. 193, Lav Kush Tower, Exhibition. Road, Salimpur. Ahra, Golamber Patna. Biohar, Pin no. 800001.

5. The Branch Manager, Canara Bank, Baraharia. Branch, Baraharia, Siwan, Bihar. 841232.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Gautam Kumar Yadav, Advocate For the Respondent/s : Mr. Sarvesh Kumar, GP 24 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 04-01-2022

Heard learned counsel for the parties.

Petitioners have prayed for the following relief(s):- Patna High Court CWJC No.6874 of 2021 dt.04-01-2022

Petitioner shall approach the competent authority

of the respondent Canara Bank venting out his grievances of the

fixed deposit receipt along with up-to-date interest accrued

thereupon.

As prayed for, petition is disposed of in the

following terms:

(a) Petitioner shall approach the competent

authority of the respondent Canara Bank venting out his

grievances;

(b) The said officer shall take a decision within a

period of four weeks from the date of presentation/receipt of

such representation;

(c) Any amount found due and payable to the

petitioner shall be released in his favour forthwith for we notice

that the petitioner's request for release of the amount is pending

consideration since the year 2009 and petitioner is a widow.

Patna High Court CWJC No.6874 of 2021 dt.04-01-2022

Interlocutory application, if any, shall also stand

disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J)

Amrendra/KC Jha

AFR/NAFR CAV DATE Uploading Date 08.01.2022 Transmission Date