Calcutta High Court
Mrs. Qamrun Nisha & Anr vs State Bank Of India & Ors on 15 June, 2010
Author: Dipankar Datta
Bench: Dipankar Datta
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
ORIGINAL SIDE
W. P. No.600 of 2010
Mrs. Qamrun Nisha & Anr.
Versus
State Bank of India & Ors.
Mr. Pratik Prakash Banerjee, Adv. with
Mr. Subhankar Nag, Adv.
Mr. Deb Kumar Sen, Adv.
..for the petitioners
Mr. S. Pal Chwdhury, Adv.
..for the respondents
BEFORE : The Hon'ble JUSTICE DIPANKAR DATTA __________________________________________________________________ Date: 15th June, 2010 __________________________________________________________________ It is recorded that in terms of the earlier order dated 14th May, 2010, the petitioners have paid Rs.5 lakh by the due date. However, there is some dispute as to whether the petitioners really approached the bank for amicable settlement of the disputes. While the petitioners assert that approach had duly been made, Mr. Pal Chowdhury, learned Advocate for the bank submits that only a letter of the learned Advocate of the petitioners along with payment was sent to the bank and that the petitioners had not met the Branch Manager.
2
Be that as it may, this Court directs the petitioners to make payment of further amount of Rs.5 lakh by 30th June, 2010. If such payment is made, no coercive action shall be taken against the petitioners till 31st July, 2010, if not directed otherwise in the meantime. In the event of default in payment of the aforesaid amount, the interim order shall lapse.
Pendency of the writ petition shall not preclude the petitioners to approach the bank with a proposal for one time settlement of the account within seven days from date and if such an approach is made, the competent authority of the bank shall take a decision on the petitioners' proposal and place before this Court such decision on the next date of hearing.
The writ petition shall be listed on 23rd July, 2010. Urgent certified photostat copy of this order be made available to the parties, if applied for, upon compliance of all requisite formalities.
( Dipankar Datta, J. ) AKGoswami