M/S. Ginni Industries vs Central Bank Of India
2026 Latest Caselaw 2939 Jhar

Jharkhand High Court

M/S. Ginni Industries vs Central Bank Of India on 10 April, 2026

Author: Ananda Sen

Bench: Ananda Sen

                                                                     2026:JHHC:10290


                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     WP(C) No.323 of 2025
                                          -----
                  M/s. Ginni Industries, a Partnership firm incorporated under the
                  Indian partnership Act 1932, having its registered Office 42 &
                  43rd, Chauhan Arcade, 3rd Floor, Lalji Hirji Road, PO- GPO, PS-
                  Kotwali, District - Ranchi through one of its Partners Sri Zorawar
                  Singh, aged about 34 years, S/o. Sri Surjeet Singh, R/o. Flat
                  No.03, 'C' Block, Rudraksh Green, Old H.B. Road, Opposite Arya
                  Hotel, Lalpur, PO-GPO, PS- Lalpur, District - Ranchi, PIN
                  834001 (Jharkhand).                             ... Petitioner(s).
                                          Versus
                  1. Central Bank of India, through its General Manager, having its
                  office at 2nd Floor, Block B, Maurya Complex, PO and P.S Dak
                  Bunglow Road, Patna- 800 001 (Bihar)
                  2. Branch Manager, Central Bank of India, Upper Bazar Branch,
                  PO- GPO, PS- Kotwali, District - Ranchi-834001 (Jharkhand)
                  3. Authorised Officer, Central Bank of India, Upper Bazar, PO-
                  GPO, PS- Kotwali, District - Ranchi-834001 (Jharkhand)
                                                                ... Respondent(s).

                  CORAM       :     SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Sankalp Goswami, Advocate For the Respondents : Ms. Amrita Sinha, Advocate Mrs. Shweta Suman, Advocate Ms. Pragunee Kashyap, Advocate .........

12 /10.04.2026: The interlocutory application being I.A. No. 3286 of 2026 has been filed seeking permission of this Court to withdraw the instant writ petition with liberty to the petitioner to approach this Court in future, if any cause of action arises.

2. Prayer is allowed.

3. Accordingly, the I.A. No. 3286 of 2026 is allowed.

4. Consequently, the instant writ petition is dismissed as withdrawn with the aforesaid liberty.

5. I.A. No. 6953 of 2025 stands disposed of.

(ANANDA SEN, J.) 10.04.2026 Tanuj/CP-2

Uploaded on 10.04.2026