Jharkhand High Court
Bihar State Financial ... vs Recovery Officer D.R.T & Ors on 16 July, 2021
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 5040 of 2008
Bihar State Financial Corporation ... Petitioners
vs.
Recovery Officer D.R.T & Ors. ... Respondents
with
W.P.(C) No. 4432 of 2006
Bihar State Financial Corporation ... Petitioners
vs.
Recovery Officer D.R.T & Ors. ... Respondents
with
W.P.(C) No. 4506 of 2007
Bihar State Financial Corporation ... Petitioners
vs.
Recovery Officer D.R.T & Ors. ... Respondents
with
W.P.(C) No. 4777 of 2007
Bihar State Financial Corporation ... Petitioners
vs.
Recovery Officer D.R.T & Ors. ... Respondents
with
W.P.(C) No. 164 of 2008
Bihar State Financial Corporation ... Petitioners
vs.
Recovery Officer D.R.T & Ors. ... Respondents
with
W.P.(C) No. 4489 of 2008
Bihar State Financial Corporation ... Petitioners
vs.
Recovery Officer D.R.T & Ors. ... Respondents
with
W.P.(C) No. 4872 of 2009
Bihar State Financial Corporation ... Petitioners
vs.
Branch Manager, Indian Bank & Ors. ... Respondents
with
W.P.(C) No. 6709 of 2011
Bihar State Financial Corporation ... Petitioners
vs.
Branch Manager, Indian Bank & Ors. ... Respondents
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(Through V.C.)
CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
For the Petitioner(s) : Mr. Ashok Kumar Yadav, Advocate
[In all cases]
For the Bank : Mr. Rohan Kashyap, Advocate
[In W.P.(C) No.4432 of 2006]
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Order No.09 /Dated: 16th July, 2021
In this batch of writ petitions some of the matters were filed
way back in the year 2006-07 and subsequently the other writ petitions
preferred by the Bihar State Financial Corporation were tagged together.
2. According to Mr. Ashok Kumar Yadav, the learned counsel for
the petitioner-Corporation an issue involved in this batch of writ petitions is
a pure question of law and, therefore, the writ petitions can be disposed of
without taking further affidavits from the parties.
3. When these writ petitions were called out for hearing several
banks are not represented through their learned counsels, may be on account
of change of counsel and for the reason that these writ petitions are listed on
Board after a long time.
4. The petitioner-Corporation shall serve a copy of this order
forthwith upon the respondent-bank(s) to intimate them the next date of
hearing so that they can make appropriate arrangement for presentation of
their case before this Court. The petitioner-Corporation shall file affidavit of
service within next two weeks. It is clarified that a web copy of the order
may be served upon the respondent-bank(s). Additionally, the learned
counsels representing respective banks, if available, may also be served a
copy of this order so that they can appear on the next date of hearing to
argue the matter on behalf of the respondent-bank(s) in opposition to the
writ petitions.
5. The learned counsel for the petitioners shall prepare short
synopsis and list of dates separately in each writ petitions, and notes on
written arguments.
6. The respondents also may file their written submissions.
7. Permission to file admitted additional documents and
compilation of the judgments, if any, on or before 16.08.2021.
8. Post these matters on 20.08.2021 under the heading ''Final
Disposal'' to be listed in the supplementary cause-list and taken up as the
first matter.
(Shree Chandrashekhar, J.)
RKM/sudhir
