STATE BANK OF INDIA Vs. MEHESH LAL YADAV

JUDGEMENT

(1.) This present petition has been filed to recall/review the Judgment/order dtd. 7/4/2025, passed by this Court in Case No.WP(C) 777/2024.

(2.) Heard Mr. P. Saha, learned counsel appearing for the petitioners. There is no representation on behalf of the respondent-opposite party.

(3.) Learned counsel for the petitioners submits that the freezing of the account of the opposite party was not done arbitrarily but pursuant to a written communication dtd. 6/4/2022 issued by the S.I. of Police, ABN TOP under New Capital Complex Police Station in connection with a criminal case registered against the opposite party. It is further submitted that the relevant circulars and Standard Operating Procedure of the Bank governing freezing of accounts, particularly the guideline requiring recording of reasons in the CBS system, could not be produced before this Court earlier due to their non-availability despite due diligence. Counsel contends that the bank officials acted bona fide in discharge of their official duties and in the interest of the Bank and public administration without any personal gain, and that the opposite party has already been allowed to withdraw his pension from the account without any obstruction. In such circumstances, it is argued that the imposition of costs of Rs.25,000.00 each upon the petitioner-officers is harsh and deserves to be set aside in the interest of justice.