Canara Bank vs State Of Jharkhand
2026 Latest Caselaw 1055 Jhar

Jharkhand High Court

Canara Bank vs State Of Jharkhand on 12 February, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                                                  2026:JHHC:3784



                        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                        W.P.(C) No.933 of 2026
                                              ....

Canara Bank, represented through its Authorized Officer, Specialised A.R.M. Branch, being Mr. Keshava Ranjan, aged about 37 years son of Kamlesh Kumar Chouhdary, working at "Canara Bank", ARMB Branch, Pee Pee Compound, P.O. GPO & P.S. Lower Bazar, District-Ranchi .... Petitioner Versus

1. State of Jharkhand

2. District Magistrate cum Dy. Commissioner Ramgarh having its office at Collectoriate, P.O., P.S. & District-Ramgarh .... Respondents ....

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

For the Petitioner : Mr. P.A.S.Pati, Adv. For the State : Mr. Manish Kumar, Sr. SC-II ....

02/12.02.2026

1. Heard the parties.

2. The present writ petition has been filed for the following reliefs:-

"(A) For a direction upon the respondent no.2 to show-cause as to why the application made by the petitioner bank under Section 14 of the Securitisation Act registered as SARFAESI Case No.67/2025 has been kept pending.

(B) For a further direction upon the respondent no.2 to pass a final order upon the pending application of the petitioner made under Section 14 of the Securitisation Act registered as SARFAESI Case No.67/2025."

3. After some argument, learned counsel for the petitioner seeks permission to withdraw the present writ petition with a liberty to file fresh one with better particulars.

4. Permission is accorded.

5. Accordingly, the present writ petition stands disposed of with the aforesaid liberty.

(Rajesh Kumar, J.) 12.02.2026 Shahid/ Uploaded on 13.02.2026