KOMMISETTY PADMALATHA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India is filed seeking the following relief/s:

(2.) Having regard to the facts and circumstances of the case and upon hearing learned counsel for the petitioner and on perusal of the material record, this court in the interests of justice felt it appropriate to dispose of the writ petition giving liberty to the petitioner to approach the competent Civil Court by filing comprehensive suit for appropriate relief.

(3.) Accordingly, the Writ Petition is disposed of giving liberty to the petitioner to approach the competent Civil Court by filing comprehensive suit for appropriate relief. Meanwhile, the 3rd respondent is directed to retain 50% of the amounts available in the 4th respondent account to enable the petitioner to get appropriate relief from the competent civil Court and get the order implemented. There shall be no order as to costs.