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Judgment
Arindam Sinha
Mr. Panigrahi, learned advocate appears on behalf of petitioner and submits, his client is a retired person. Marital discord happened and his client was driven out of the house. Prior to that his client had given instruction for his pension to be deposited in joint account held by himself and his wife. The wife (opposite party no.4) withdrew Rs.15 lakhs and in addition three months pension from the account compelling his client to have written letter dated 6th February, 2019 for freezing the account. Subsequently, being in financial distress, his client applied to the bank for operation of the account, to enable him to withdraw the pension. He submits, pension account cannot be attached.
Petitioner has challenged speaking order communicated under letter dated 3rd March, 2021. The order says that in the circumstances, the bank acted under extant guidelines.
Issue notice along with this order on opposite party nos. 3 and 4 by registered/speed post with AD. The bank will be heard on extant guidelines authorizing it to deprive petitioner from withdrawing his pension. Private opposite party will also be heard.
List on 25th July, 2022. The interim application will be considered on adjourned date.
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