The Jharkhand Rajya Gramin Bank ... vs Devendra Prasad Yadav
2025 Latest Caselaw 2821 Jhar

Jharkhand High Court

The Jharkhand Rajya Gramin Bank ... vs Devendra Prasad Yadav on 24 February, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  L.P.A. No. 683 of 2023
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1. The Jharkhand Rajya Gramin Bank [Earlier known as Jharkhand Gramin Bank], through its Chairman, having its Head Office at-3rd floor, Zila Parishad Office premises, Near Kutchery chowk, P.Ο.-GPO, P.S. Kotwali, District Ranchi [Earlier Rajendra Place, 5, Main Road, Ranchi, P.O.-Chutia Ranchi, P.S. Chutia, District-Ranchi, Jharkhand.

2. The General Manager and Competent Authority, Jharkhand Rajya Gramin Bank having its Head Office at -3rd floor, Zila Parishad Office premises, Near Kutchery chowk, P.O.-GPO, P.S. Kotwali, District-Ranchi [Earlier Rajendra Place, 5, Main Road, Ranchi, P.O.-Chutia, Ranchi, P.S.-Chutia, District Ranchi, Jharkhand]

3. The Regional Manager, Jharkhand Rajya Gramin Bank, having its office (Earlier Jharkhand Gramin Bank), Rajendra Palace, 5, Main Road, Ranchi, P.O.-Chutia, Ranchi, P.S. Chutia, District Ranchi, Jharkhand.

4. The Branch Manager, Jharkhand Rajya Gramin Bank, Ranchi Main Branch (Earlier Jharkhand Gramin Bank) 5, Main Road, Ranchi, P.O.-Chutia, Ranchi, P.S.-Chutia, District-Ranchi, Jharkhand.

5. The Branch Manager, Jharkhand Rajya Gramin Bank, Raikera Branch, (Earlier Jharkhand Gramin Bank), P.O. Pokla, P.S- Kamdara, District- Gumla, Jharkhand-834001.

...Appellants Versus Devendra Prasad Yadav, son of Late Kashi Prasad Yadav, Resident of 3A/Anjali Apartment, Hatma, Kanke Road, P.O.- Ranchi University, P.S.-Gonda, District-Ranchi, Jharkhand, 835308.

.....Respondent

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CORAM:             HON'BLE THE CHIEF JUSTICE
                HON'BLE MR. JUSTICE DEEPAK ROSHAN
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For the Appellants : Mr. A. Allam, Sr. Advocate Mr. Faisal Alam, Advocate For the Respondent : Mr. Sahadeo Choudhary, Advocate Mr. Anil Kumar Sinha, Advocate

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06/ Dated: 24.02.2025

1. This application is filed to condone the delay of 3 days in filing this appeal challenging the judgment of learned Single Judge.

2. Mr. Sahadeo Choudhary appearing for the respondent states that he has no objection to the condonation of the said period of delay. Therefore, this application is allowed and delay in filing the appeal is condoned.

3. Admit this appeal.

4. There shall be interim stay of all further proceedings pursuant to the impugned judgment passed by the learned Single Judge rendered on 06.10.2023 in W.P.(S) 1432 of 2016.

5. List this case in due course.

(M. S. Ramachandra Rao, C.J.)

(Deepak Roshan, J.) jk/vikas