Chattisgarh High Court
Santosh Parse vs State Bank Of India ( Head Office) on 20 November, 2017
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (C) No.3097 of 2017
Santosh Parse, S/o Late Shri P.V. Parse, aged about 44 years, R/o
Opposite Nivedita Girls Hostel, Seepat Road, Sarkanda, Bilaspur,
District Bilaspur (C.G.)
---- Petitioner
Versus
1. State Bank of India (Head Office), Through the Chairman, Bandra
Kurla Complex, Bandra, East Bombay (Maharashtra)
2. The Assistant General Manager, State Bank of India, Central Pension
Processing Centre, Govindpura Branch Premises, Bhopal (M.P.)
3. The Chief Manager/Branch Manager, State Bank of India, Sarkanda
Branch, Bilaspur, District Bilaspur (C.G.)
---- Respondents
For Petitioner: Ms. Pragya Pandey, Advocate. For Respondents: Mr. P.R. Patankar, Advocate along with Mr. Sanjeev Kumar, Branch Manager, SBI, Sarkanda Branch.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 20/11/2017
1. Learned counsel for the respondents, on instructions from Mr. Sanjeev Kumar, Branch Manager, State Bank of India, Sarkanda Branch - respondent No.3, would submit that hold put on the petitioner's Account No.10190979896 has been lifted from today itself and the petitioner is at liberty to withdraw the amount.
2. The aforesaid statement is placed on record and the writ is accordingly disposed of. No order as to cost(s).
Sd/-
(Sanjay K. Agrawal) Judge Soma