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Judgment
Arindam Sinha, J
RVWPET Nos.172 of 2022 and 176 of 2022
Mr. Mishra, learned advocate appears on behalf of review applicant, who is the bank. He submits, the Chief Manager was out of station leading to no steps taken for his client’s representation, when order dated 15th July, 2022 was passed, disposing of the writ petition. He prays for recall of the order. Mr. Rout, learned advocate appears on behalf of writ petitioner and opposes the prayer. He points out from said order dated 15th July, 2022, there is record of service duly made upon the bank.
Mr. S.N. Mishra, learned advocate appears and submits, his client is daughter of the deceased. Money in the joint account belonged to her father. His client has legal heir certificate. Civil suit is pending. He opposes any relief be granted to writ petitioner.
Causes for review applicant having been prevented to appear on 15th July, 2022 are accepted. Order dated 15th July, 2022 is recalled. The application as well as RVWPET no.176 of 2022 are allowed and disposed of.
Mr. S.R. Mishra submits, there is Civil Suit no. 311 of 2022 (Smt. Manjubala Sarangi v. Deba Darshini Dash and others), in which his client is defendant no.5. On query from Court he submits, no restraint order has as yet been issued in the suit.
Manjubala Sarangi is added as party. Petitioner will cause the amendment in Court to be counter signed by Court Master.
In event interim order from Civil Court is not obtained within four weeks from date, the bank will cause transfer of the money held in the joint account to the savings account of petitioner.
The writ petition is disposed of.
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