SAMBUDDHA CHAKRABARTI,J. - (1.) Pursuant to my earlier order Mr. Mukherjee, the Assistant General Manager, CPPC, SBI is present in court.
(2.) Since the report in the form of an affidavit affirmed by him raised several issues the court wanted to get a clarification from the officer concerned, particularly when the report contained no sufficient reason for stopping the family pension of the petitioner and continuing the same for such a long period.
(3.) Heard Mr. Siha, learned advocate, appearing for the bank authorities. Mr. Sinha has practically no defence to offer for stopping the family pension of the petitioner except the existence of certain probabilities which also he is not very sure and which obviously the court cannot take into account. The records produced by Mr. Sinha does not inspire any confidence that the petitioner could be at fault at any point of time for which her family pension might be stopped.;