Hdb Financial Services Ltd vs The State Of Jharkhand
2025 Latest Caselaw 2416 Jhar

Jharkhand High Court

Hdb Financial Services Ltd vs The State Of Jharkhand on 5 February, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   W.P.(C) No. 6648 of 2024
              1. HDB Financial Services Ltd., through its Branch Head, Deoghar
              2. HDB Financial Services Ltd., through its Branch Head, Dumka
              3. HDB Financial Services Ltd., through its Maning Director, Ahmedabad (Gujrat)
                                                                              ..... Petitioners
                                                Versus
              1. The State of Jharkhand, through the Department of Food, Public Distribution and
              Consumer Affairs, Ranchi
              2. Mithilesh Kumar                                              ..... Respondents
                                                 -----

CORAM HON'BLE MR. JUSTICE RAJESH SHANKAR

-----

              For the Petitioners:        Mr. Bharat Kumar
              For Respondent No.1:        Mr. Ashwini Bhushan, A.C to Sr. S.C-II
              For Respondent No.2:        Mr. Sudhir Sahay
                                                 -----


02/05.02.2025         Learned counsel for the petitioners submits that the petitioners have filed the

present writ petition primarily due to the reason that First Appeal No. 77/2024 filed by

the petitioners before the Jharkhand State Consumer Dispute Redressal Commission is

not being considered as it is presently non-functional and Execution Case No. 12/2024

for execution of the order/judgment dated 13.04.2024 passed by the District

Consumer Dispute Redressal Commission, Deoghar in C.C. Case No. 64/2021 is

continuing.

2. Issue notice.

3. Mr. Sudhir Sahay, Advocate, appears and waives notice on behalf of the

respondent No.2. He prays for and is allowed three weeks' time to file counter

affidavit.

4. Mr. Ashwini Bhushan, learned A.C to Sr. S.C-II, appears and waives notice on

behalf of the respondent No.1.

5. Put up this case after three weeks under the same heading.

6. The petitioners are however at liberty to prefer an appropriate application, if

any order of coercive nature is passed against them in Execution Case No. 12/2024

Satish/- (RAJESH SHANKAR, J)