State Bank Of India vs Subhagini Meher And Another

Arindam Sinha, J

Mr. Mishra, learned advocate appears on behalf of applicant-bank. He submits, his client has applied for review, with prayer for suitable modification of order dated 29th July, 2022. The application was necessitated because writ petitioner had stated that nominee in one of the accounts was brother of the deceased, also since deceased. His client in accepting the position, overlooked that the nominee is the nephew. He submits further, the order has been carried out in respect of other two accounts without nomination. Hence, the prayer for modification.

Mr. Nayak, learned advocate appears on behalf of writ petitioner and submits, his client be permitted to add the nephew nominee as party.

Addition of party to the writ petition can be on recall of order dated 29th July, 2022 and placing the writ petition before the Bench, presently having assignment. However, the order already stands carried out in respect of two of the three accounts. In the circumstances order dated 29th July, 2022 is modified to be in respect of the two accounts, money in which have already been disbursed to writ petitioner.

The RVWPET is disposed of.

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