Balram Kumar vs Vrs
2025 Latest Caselaw 3606 Jhar

Jharkhand High Court

Balram Kumar vs Vrs on 18 August, 2025

Author: Rajesh Kumar

Bench: Rajesh Kumar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          W.P.(C) No. 4474 of 2025
       Balram Kumar                                  ............Petitioner(s)
                               Vrs.
       Bank of India & Anr.                            .......... Respondent(s)
                               .......

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR For the Petitioner : Mr. Ashok Kumar Yadav, Advocate For the Respondents : Dr. Gyanendra Kumar, Advocate

02/18.08.2025 It has been submitted by the learned counsel for the petitioner that the petitioner is ready to pay the outstanding amount and for that purpose he has sought permission to approach the competent authority under the respondent-Bank.

2. Learned counsel for the petitioner has relied upon the judgment of Punjab and Haryana High Court in the case of Amrik Singh Vrs. DCB Bank Ltd. and another (CWP -4631-2021) vide judgment dated 06.04.2022 in support of his case.

3. If the petitioner approaches before the competent authority, the authority shall consider the request of the petitioner and the same must be reflected in the counter affidavit to be filed by the respondents.

4. The issue of maintainability has been kept open.

5. Put up this case on 11.09.2025.

(Rajesh Kumar, J.)

A.Mohanty