MOHAN MURTI SHANDILYA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners herein have jointly prayed for the issue of a writ of mandamus directing the second respondent to refund all the balance sums with interest payable under Non resident External Fixed Deposit Receipts bearing Nos.84/RIP/565500 dated 1.12.1989 and ES/RIP/591039 dated 19.12.1989 into the account of the first petitioner in Standard Chartered Bank, Mylapore, Chennai.

(2.) The writ petition is at the stage of notice of motion. The respondents have been served. With the consent of counsel for either side the writ petition itself is taken up for final disposal.

(3.) Heard Mr.R.Thiagarajan, learned senior counsel appearing for Mr.M.Muthappan or the petitioner, Mr.S.Ramasurbamaniam, learned Senior Counsel appearing for the second respondent and none appearing for the third respondent and service on respondents 1 and 4 is not complete.