PABITRA JENA Vs. GENERAL MANAGER, UCO BANK

JUDGEMENT

(1.) In the present Writ Petition, the petitioner seeks an order from this Court directing the Opposite Party Bank to release the terminal dues of her late husband, which were allegedly excluded from the previously sanctioned amount.

(2.) The brief facts of the case are as follows:

(3.) Learned counsel for the Petitioner earnestly made the following submissions in support of his contentions: