CENTRAL BANK OF INDIA Vs. MARNI DEVI

JUDGEMENT

(1.) Both these appeals were directed to be heard side by side vide order dtd. 17/2/2020 on the basis of the submission made on behalf of Respondent No.1 that another intra-court appeal being L.P.A. No.704 of 2019 has been preferred against the impugned order by the respondent-Bank. Accordingly, both the appeals have been heard together and are being disposed of by this common order.

(2.) Both these intra-court appeals, preferred under Clause 10 of the Letters Patent, are directed against the order/judgment dtd. 6/9/2019 passed by learned Single Judge of this Court in writ petitions being W.P.(S) No. 1663 of 2013 whereby and whereunder the impugned orders dtd. 1/2/2011 and 31/8/2015 have been quashed with a direction upon the respondent-Bank to act in view of the provisions or scheme dtd. 9/4/2008 and release the ex-gratia amount in favour of the petitioner within a period of six weeks from the date of receipt/production of a copy of the order.

(3.) Brief facts of the case as per the pleadings made in the writ proceedings, which are required to be enumerated, read as under :-