M/S Pratik Industries vs Chairman Cum Managing Director
2021 Latest Caselaw 5937 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No. 4362 of 2021
     ======================================================

M/s Pratik Industries through its Proprietor Manish Kumar aged about 44 years, Male, Son of Sri Arun Kumar Singh, Resident of Meena Bhawan, Rewa Road, Mushahri, Muzaffarpur-842001 having its unit situated at C-13, Industrial Area, Bela, Muzaffarpur-842005 (Bihar).

... ... Petitioner/s Versus

1. Chairman cum Managing Director, State Bank of India, Madam Cama Road, Mumbai.

2. Branch Manager, State Bank of India, MIT Branch, Muzaffarpur.

3. Assistant General Manager, Stressed Assets Recovery Branch, State Bank of India, 2nd Floor, Patna Main Branch Building, Patna.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Arbind Kumar Jha, Advocate For the Respondent/s : Mr. Sanjiv Kumar, Advocate For the Bank : Mr. Santosh Kumar Singh, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA and HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)

Date : 07-12-2021

Learned counsel for the petitioner submits that the

account has been settled and entire payment has been made. The

writ petition has, thus, been rendered infructuous.

Learned counsel further submits that the only ground

remains is that the original documents have not been returned. The

petitioner may make a representation in that regard to the

respondent Bank which shall consider it as per law and existing Patna High Court CWJC No.4362 of 2021 dt.07-12-2021

norms and take a decision at the earliest, in any case, not later than

10 days of such representation.

The petition stands disposed off as not pressed.

(Rajan Gupta, J)

(Mohit Kumar Shah, J)

P.Kumar/Anand Kr.

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