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Judgment
Arindam Sinha, J
Mr. Nayak, learned advocate appears on behalf of petitioner. He submits, his client is widow. She seeks relief of direction upon the bank, to disburse money deposited by her late husband.
Opposite party no.2, brother of her deceased husband, was creating disturbance. Said opposite party has died. This information he received by way of instruction letter dated 25th March, 2022, filed at flag ‘X’.
He submits further, opposite party no.2 had claimed to be legal heir and sought disbursement of money from the bank. He had filed writ petition in W.P.(C) no.4986 of 2018, which was disposed of by order dated 19th February, 2020, directing Sub-Collector-cum-Revenue Officer, Sonepur saying, deceased opposite party no.2 had never filed the appeal.
Issue notice along with this order on opposite party no.1(bank). Said opposite party is expected to give instructions for being represented on adjourned date, when the writ petition will be dealt with. Petitioner will put in requisites.
List on 18th April, 2022.
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