HANUMAN PRASAD KHEMKA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The writ petitioners are aggrieved by refusal of the State Bank of India, Jatindra Mohan Avenue Branch, to allow operation of a locker standing in the name of one late Ashwini Khemka. The writ petitioner Nos.1 and 2 are the father and widow, respectively of the deceased.

(2.) Learned counsel for the bank does not admit the same.

(3.) The petitioners rely upon a decision of the Telengana High Court in the case of Smt. Vasumathi P vs. The HDFC Bank Ltd. dated 19th September, 2018 in W.P. No. 12668 of 2012. In the said decision, a widow and children of the deceased locker holder was refused operation of the locker. The bank had insisted on appropriate succession certificates.