Krishna Kumar Manjhi vs Jharkhand Gramin Bank
2022 Latest Caselaw 3009 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Civil Review No. 127 of 2019
        Krishna Kumar Manjhi                                 --- --- Petitioner
                                      Versus
        1.Jharkhand Gramin Bank, Ranchi through its Chairman
        2.Chairman, Jharkhand Gramin Bank, Ranchi
        3.General Manager, Jharkhand Gramin Bank, Ranchi     --- --- Respondents
                                      .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN

For the Petitioner : Md. Mobin Ahmed, Advocate For the Respondents : Md. A. Allam, Sr. Advocate

07/03.08.2022 Learned counsel for the review petitioner after some arguments seeks permission to withdraw this petition, however, with liberty to invoke the appropriate remedy against the impugned judgment passed in L.P.A. No. 497 of 2017.

Learned Senior Counsel for the respondent Bank submits that no grounds for review are made out.

Having regard to the prayer made on behalf of learned counsel for the review petitioner, instant petition is dismissed as withdrawn. It is up to the review petitioner to invoke the remedy as is permissible under law.

(Aparesh Kumar Singh, J.)

(Deepak Roshan, J.) A.Mohanty