Jagat Narain Jaiswal vs The State Of Jharkhand & Others
2022 Latest Caselaw 2175 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  (Civil Writ Jurisdiction)
                 W.P. (C) No. 4473 of 2007
                         ........

Jagat Narain Jaiswal .... ..... Petitioner Versus The State of Jharkhand & Others .... ..... Respondents

CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO ............

For the Petitioner : Mr. Ayush Aditya, Advocate. For the Respondents/State : Mr. P.C. Roy, S.C. (L&C)-I ........

05/13.06.2022.

Learned counsel for the petitioner, Mr. Ayush Aditya has submitted, that the matter may be listed on 15.06.2022 as he has some personal difficulties on tomorrow.

Learned counsel for the respondents / State, Mr. P.C. Roy, S.C. (L&C)-I has submitted, that in view of the judgment passed by the Apex Court in the case of United Bank of India Vs. Satyawati Tandon & Ors. reported in (2010) 8 SCC 110 and in the case of Kotak Mahindra Bank Limited Vs. Dilip Bhosale passed in Special Leave to Appeal (C) No(s). 13241-13242/2019, the writ petition is not maintainable as alternative remedy is available to the petitioner.

Be that as it may, let the matter appear on 15.06.2022.

(Kailash Prasad Deo, J.) Sunil/-