Patna High Court
Balajee Ingot India Private Ltd vs The State Bank Of India on 14 December, 2021
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.20023 of 2021
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1. Balajee Ingot India Private Ltd having its registered office at 2/7, Sarat Bose
Road, Sixth Floor, Suit No. 3, Vasundhara Building, Kolkata- 700020
through one of its directors namely Ramesh Kumar Daruka male aged about
46 Years son of Ratan Lal Daruka resident of Naya Bazar, Pachna Road,
Near Telephone Exchange, Ward No. 22, P.S. town and district Lakhisarai-
811311.
2. Nirmal Kanodia, son of Subhkaran Kanodia resident of Naya Bazar,
Lakhisarai, District- Lakhisarai- 811311.
... ... Petitioner/s
Versus
1. The State Bank of India through the Chairman-cum- Managing Director,
State Bank of India, Corporate Centre, State Bank Bhawan, Madame Cama
Road, Mumbai- 400021.
2. The Chief Manager, State Bank of India, Lakhisarai Branch, Naya Bazar,
Lakhisarai.
3. The Stressed Assets Recovery Branch having its office at, State Bank of
India, Main Branch Building, West Gandhi Maidan, Patna- 800001 through
its Assistant General Manager.
4. The Authorised Officer, The Stressed Assets Recovery Branch having its
office at, State Bank of India, Main Branch Building, West Gandhi Maidan,
Patna- 800001
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Alok Kumar Jha, Advocate
Mr. Gautam Kumar Kejriwal, Advocate
For the Respondent/s : Mr. Sanjay Kumar Singh, Advocate
Mr.Sanjeev Kumar, Advocate
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
Date : 14-12-2021
Petitioners have prayed for the following relief(s):-
Patna High Court CWJC No.20023 of 2021 dt.14-12-2021
Patna High Court CWJC No.20023 of 2021 dt.14-12-2021
Shri Sanjay Kumar Thakur, learned counsel for the
Respondent-Bank states that the present petition has
become infructuous inasmuch as public auction, subject
matter of the present petition, did not fructify.
It is brought to our notice that the proceeding
under the Securitisation and Reconstruction of Financial
Assets and Enforcement of Security Interest Act, 2002 is
pending before the Debt Recovery Tribunal in relation to
which the Government has now issued notification
authorising the competent authority to preside over the
Tribunal.
It is expected from the petitioners to move an
application seeking interim protection in the proceedings
which are pending before the appropriate authority.
Shri Gautam Kumar Kejriwal, learned counsel for
the petitioners states that this shall positively be done within
a period of two weeks from today.
We only hope and expect the respondent not to
precipitate the matter by taking coercive steps during this
period.
As such, the present petition stands disposed of in
Patna High Court CWJC No.20023 of 2021 dt.14-12-2021
the aforesaid terms.
Interlocutory application, if any, shall also stand
disposed of.
(Sanjay Karol, CJ)
( S. Kumar, J)
Sujit/Ashwini
AFR/NAFR
CAV DATE
Uploading Date 16.12.2021
Transmission Date
