HARISHANKAR MAHLONIA Vs. STATE OF M P

JUDGEMENT

(1.) THE petitioner who is depositors in Jabatpur Nagrik Sahakari Bank has deposited certain amount with the Bank. Reserve Bank of India has cancelled the licence of the respondent/jabalpur Nagrik Sahakari Bank. Liquidator has been appointed.

(2.) THE petitioner relies on decision of this Court in W. P. No. 1560/2001 in which it was directed that the Deposit Insurance Credit Guarantee Corporation can pay certain amounts if claimed by the Bank in a proper proforma. It was directed that the liquidator/bank should lodge a claim in respect of the petitioners within two weeks and the Deposit Insurance Credit Guarantee Corporation shall send the permissible amount. The direction was issued without prejudice to the rights Bank before any other Court.

(3.) THE question was also considered by this Court in W. P. No. 6385/2000 on 25. 9. 2001. The following order passed by this Court :