Calcutta High Court (Appellete Side)
Minor Ms. Srishikha Kar Purkayastha vs State Bank Of India & Another on 21 March, 2022
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
21.03.2022
Ct. No. 13
Sl.21
pk W.P.A. 3038 of 2022
Minor Ms. Srishikha Kar Purkayastha
Versus
State Bank of India & another
Mr. Biswaroop Bhattacharya,
Mr. Jayanta Sengupta,
Mr. Debabrata Das,
Mr. Saptarshi Mukherjee,
Ms. Mayuri Ghosh
....for the petitioner.
Ms. Debolina Lahiri
...for the respondent nos. 1 and 2.
The writ petitioner is a minor represented by her father. The writ petitioner seeks intervention of this Court to operate a bank account that was standing in the name of her late mother, namely, Sharmistha Kar Purkayastha. The Bank has produced latest guidelines issued on the subject, based on the Reserve Bank of India guidelines and this Court's order dated 03.08.2021 in WPA 11857 of 2021 (Hanuman Prasad Khemka and Another Vs. State Bank of India and Another).
Let this matter stand adjourned and be listed on 28th March, 2022 for further consideration under the same heading.
(Rajasekhar Mantha, J.)