Calcutta High Court (Appellete Side)
Pg (Kanan Bala Ghosh & Ors vs The Union Of India on 17 June, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
1
81 17.06.2014 W.P.16724(W) of 2014
pg (Kanan Bala Ghosh & Ors. vs. The Union of India
& Ors.)
Mr. Mainak Ganguly
Mr. Siddhartha Sarkar........for the petitioners
None appears for the Bangiya Gramin Vikash
Bank, respondent no.9 despite service. Affidavit of service
filed by the petitioners in Court today shall be retained with the records.
Having heard learned advocate for the petitioners and considering the fact that the notice demanding justice issued by the petitioners' learned advocate dated November 13, 2013 has not been attended to by the Branch Manager of the bank, I find no reason to keep the writ petition pending. The same stands disposed of with a direction upon the Branch Manager, respondent no. 12 to look into the said notice demanding justice and to dispose of the petitioners' grievances in accordance with law as early as possible but not later than a fortnight from date of receipt of a copy of this order.
Needless to observe, such decision shall be preceded by an opportunity of hearing to the authorised representative of the petitioners and other interested parties.
If the claims of the petitioners deserve acceptance, follow up steps in accordance with law shall be taken without undue delay. On the contrary, if they 2 are not found entitled to any relief, a reasoned order shall be passed and communicated to them.
However, it is made clear that I have not examined the petitioners' claims on merits and all points are left open.
There shall be no order as to costs.
Urgent photostat certified copy of this order, if applied for, be furnished to the parties expeditiously.
(DIPANKAR DATTA,J.)