- (1.) IT appears that despite service of notice upon the respondent Bank namely, respondents 2 to 4, they have not appeared in this case to offer contest to the claim raised by the petitioner and for the grant of relief, prayed for by the petitioner, in this writ application.
(2.) FROM the perusal of the writ application as also from the submission of the learned counsel for the petitioner, it appears that from the saving from the daily earnings of the petitioner's father, deposits of amount were made by the petitioner's father in the name of the petitioner, with the Daltonganj Co - operative Bank Limited. As per the terms of the deposit, the period of fixed deposits was for one year and on the date of maturity, the amount of the fixed deposits together with interest accrued, was to be paid to the nominee.
(3.) THE fixed deposits claimed to have been made with the respondent Bank, as per the copies of the deposit receipt annexed to the writ application, are as follows :;