RAGHUNATHBHAI PUNABHAI BHOI Vs. MANAGER

JUDGEMENT

(1.) Rule returnable forthwith. Mr. V.N. Sevak, learned advocate waives service of notice of rule on behalf of the respondent bank.

(2.) Heard the learned advocate Mr. Keyur A. Vyas appearing on behalf of the petitioner.

(3.) By way of this petition, the petitioner challenges the order passed by the District Court, Nadiad below Exhibit-1 in Civil Misc. Application No. 92 of 2021 dtd. 4/2/2021 in M.A.C.P. No. 982 of 2016 dtd. 21/2/2019, Whereby, the Tribunal has rejected the application. The petitioner seeks premature encashment of the fixed deposit which is lying in the Oriental Bank of Commerce, Nadiad Branch vide FDR No. 2126112 for a period of five years. Considering his condition, the petitioner has preferred this petition for premature encashment.