PRADEEP GUPTA Vs. MADHULIKA GUPTA

JUDGEMENT

(1.) Heard. This petition has been filed for review of the order dated 24-03-2011 passed in W.P. No. 3477/2010.

(2.) Respondent No. 1, who is the wife of the deceased-husband Dhanesh Chandra Gupta, who died on 4th May 2004, submitted an application before the Bank to permit her to operate the locker of her husband. The bank refused to grant permission to the wife to operate the locker of the deceased husband. She also filed a succession certificate. She was granted succession certificate in regard to permission to operate the locker. When she was refused to operate the locker of his deceased husband, she filed a writ petition before this Court.

(3.) This Court allowed the writ petition. The Court has relied on the judgment of this Court passed in Sharda Chopra and others Vs. State Bank of India, Gwalior, 1996 MPLJ 1001.