Calcutta High Court
Sri Sanjoy Kumar Saha vs Uco Bank & Ors on 4 February, 2010
Author: Aniruddha Bose
Bench: Aniruddha Bose
ORDER SHEET SHEET NO.1
W.P.No.1038 of 2009
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
IN THE MATTER OF:-
SRI SANJOY KUMAR SAHA
Versus
UCO BANK & ORS.
Appearance:-
Mr.S. Mazumder, Advocate.
...for the Petitioner.
Mr.Rajasekhar Mantha, Advocate.
...for the Respondents.
BEFORE:
The Hon'ble JUSTICE ANIRUDDHA BOSE Date : 4th February, 2010.
The Court:-Today in course of hearing Mr.Mantha, learned Counsel appearing for the Bank submitted that as per direction of the Appellate Authority itself, the petitioner is entitled to the retrial dues but the same could not be released because he had not filed any application in this regard.
Mr.Mazumder, learned Counsel appearing for the petitioner submitted that an application was filed and a copy of such application has been handed over to the learned Advocate-on-record for the Bank.
Since this matter is pending for a reasonably long time, I am of the view that for final resolution of the controversy it would be appropriate if I direct the Bank to produce a statement showing the admissible retiral dues of the petitioner. Such statement shall be produced before this Court on 25th February, 2010. Let this matter be listed on that date under the heading "Court Application".
All parties concerned are to act on a photostat signed copy of the minutes of this order on the usual undertakings.
(ANIRUDDHA BOSE, J.) N.Mukherjee Assistant Registrar (C.R.)