Anil Mallik vs State Bank Of India
2026 Latest Caselaw 2327 Tri

Tripura High Court

Anil Mallik vs State Bank Of India on 6 April, 2026

Author: T.Amarnath Goud

Bench: T. Amarnath Goud

                         HIGH COURT OF TRIPURA
                               AGARTALA
                            WP(C) 228 of 2026
 Anil Mallik ,aged about 41 years of old, S/o Late Kashir Mohan
 Mallik, R/o Gandacharra, Dhalai, Tripura- 799284.

                                                     ..........Petitioner(s)

                                  Versus

 1.     State Bank of India,
 Through its Regional Manager, Head Office, Melarmath, Agartala,
 West Tripura, Tripura- 779001.

 2.   State Bank of India,
 Through Manager, Gandhigram, Agartala Tripura.

                                               .............Respondents



 For the Petitioner(s)      :     Mr. D. Reang. Advocate.
                                  Mr. Paul K. Koloi, Advocate.
 For the Respondent(s)      :     Mr. A.L Saha, Advocate.

                         BEFORE
          HON'BLE JUSTICE DR. T. AMARNATH GOUD
                         ORDER

06.04.2026 [1] Heard learned counsel appearing for the respective parties.

[2] Mr. A.L Saha, learned counsel appearing for the respondent-bank upon instruction places written communication of the bank duly signed by him which is placed on record and the same is also served to the petitioner counsel, wherein it has been observed that the grievance of the petitioner has been attended by the bank and his account has also been de-freezed . Therefore, nothing survives for adjudication in this instant petition.

[3] In view of the above observation, this present writ petition stands dismissed as infructuous. [4] As a sequel, miscellaneous application(s), pending if any, shall stand closed.

DR. T.AMARNATH GOUD,J

Paritosh

SABYASAC Digitally signed by SABYASACHI GHOSH

HI GHOSH 18:00:28 +05'30' Date: 2026.04.10