RAJESH SHANKAR, J. - (1.) The present writ petition has been filed primarily for issuance of direction upon the respondent No. 4-Union Bank of India, Chaibasa Branch, Chaibasa to withdraw letter dated 02.11.2017 (being part of Annexure-10 series to the writ petition) including the purported decision contained therein. A further prayer has been made to permit the petitioners' firm namely, Misrilall Jain and Sons to operate the bank account maintained with the respondent No. 4-Union Bank of India, Chaibasa Branch, Chaibasa.
(2.) The learned counsel for the petitioners submits that an objection was made by the respondent No. 5 before the respondent No. 4-Bank through his Advocate against movement/transfer of fund from the bank account of M/s. Misrilall Jain and Sons till the dispute is finally adjudicated in Title Suit No. 12 of 2013 pending before the Civil Judge (Senior Division-1), Chaibasa. The respondent No. 4, taking note of the said objection of the respondent No. 5, vide impugned letter dated 02.11.2017 disallowed the operation of the bank account of M/s. Misrilall Jain and Sons at the instance of the petitioners, particularly in absence of a joint common mandate of the legal heirs of the deceased partners/other partners and without any specific order by a Court of law.
(3.) The learned counsel for the petitioners while referring to letter dated 10.02.2018 written by the respondent No. 5 to the respondent No. 4 (Annexure-IA/2 to the I.A. No. 2282 of 2018), submits that the respondent No. 5 has now requested the respondent No. 4 to release the amount of Rs. 20,86,51,050/- (Rupees Twenty crore eighty six lakh fifty one thousand and fifty), which is said to be the revised demand issued by the respondent No. 3-the District Mining Officer, Mines and 'Geology Department, Chaibasa against M/s. Misrilall Jain and Sons. It is further submitted that in view of the said letter dated 10.02.2018, the respondent No. 4 may be directed to release an amount of Rs. 20,86,51,050/- (Rupees Twenty crore eighty six lakh fifty one thousand and fifty) from the concerned bank account maintained by M/s. Misrilall Jain and Sons in the bank.;