(1.) The present revision petition has been filed under Article 227 of the Constitution of India for setting aside the impugned order dated 30.11.2012, vide which, application moved by the petitioner for releasing amount of FDR has been dismissed.
(2.) Briefly, the facts of the case are that father of petitioner, namely, Sh. Parveen Kumar died on 30.01.1997 in a motor accident.
(3.) A claim petition bearing MACT No.9 of 12.06.1997 was filed, which was allowed and the claimants were granted compensation of Rs. 4,22,400/-. The present petitioner was granted 25% of the Award. It was mentioned in the Award that the amount be deposited in FDR in any scheduled Bank till he attains the age of 21 years. The date of birth of the petitioner is 14.01.1994 and he attained majority on 14.01.2012. Petitioner is pursuing his course of B.Sc. and is in need of money. He moved an application for withdrawal of amount of FDR, which was dismissed on 30.11.2012.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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