Vikas Kumar Mishra And 2 Others v. Bank Of Baroda And Another

Neutral Citation No. - 2025:AHC:137024-DB

Court No. - 21

Case :- WRIT - C No. - 27003 of 2025

Petitioner :- Vikas Kumar Mishra And 2 Others Respondent :- Bank Of Baroda And Another Counsel for Petitioner :- Indra Dev Counsel for Respondent :- Anadi Krishna Narayana

Hon'ble Manoj Kumar Gupta,J. Hon'ble Ram Manohar Narayan Mishra,J.

1. The following prayers have been made in the present writ petition:

"a) Issue a writ, order or direction in the nature of MANDAMUS directing to the respondents especially respondent no.2 to allow the petitioners (i.e. legal heirs and representatives of the Late Mohan Lal Mishra), to operate the Locker No.24384X0056 to avail the particulars/things in their use thereof, in the interest of justice.

b) Issue a writ, order or direction in the nature of MANDAMUS commanding the respondents to consider the application bestow the kind consideration on the application of the petitioners with this regard."

2. Shri Indra Dev, Advocate appearing on behalf of the petitioners, after making brief submissions, prays for withdrawal of the writ petition with liberty to the petitioners to file fresh application before the Bank for permission to operate the locker, after obtaining succession certificate from the competent court.

3. Shri Anadi Krishna Narayana, Advocate appearing on behalf of the Bank also takes the stand that the Bank cannot permit the petitioners to operate the locker unless the succession certificate is filed.

4. Accordingly, the petition stands disposed of with liberty in terms of the prayer made.

(Ram Manohar Narayan Mishra, J.) (Manoj Kumar Gupta, J.)

Order Date :- 12.8.2025 Ankit.