Bhagwan Lal Jha vs Indian Bank (Previous Allahabad ...
2021 Latest Caselaw 6157 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.19403 of 2021
     ======================================================

Bhagwan Lal Jha Son of Late Bal Mukund Jha Resident of House No. 29A, J.P.N. Lane, Near Patliputra High School, Jagat Narayan Road, P.S. Kadamkuan, District- Patna.

... ... Petitioner/s Versus

1. Indian Bank (previous Allahabad Bank) through its Zonal Manager, Infront Kotwali Thana, Buddha Marg, Patna.

2. The Authorized Officer, Stressed Asset Management Branch, Indian Bank (Previous Allahabad Bank), Kotwali Thana, Buddha Marg, Patna.

3. Chief Manager, Indian Bank (Previous Allahabad Bank), Boring Road Branch, Sahdeo Mahto Marg, Patna Marg, Patna.

4. Ashutosh Kumar Jha Son of Shri Ashok Kumar Jha Resident of Flat No. 121, Jamuna Apartment, Boring Road, PS Krishnapuri, District Patna.

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

For the Petitioner/s : Mr. Sanjeev Ranjan, Advocate For the Respondent/s : Mr. Dr. K.N. Singh, ASG Dr. Binod Kumar Jha, Advocate Mr. Rajan Ghoshrave, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 15-12-2021

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.19403 of 2021 dt.15-12-2021

Dr. K.N. Singh, learned Additional Solicitor

General, invites our attention to the notification dated 13 th of

December, 2021, whereby Presiding Officer, Debt Recovery

Tribunal, Ranchi has been given charge of Debt Recovery

Tribunal, Patna.

Learned counsel for the petitioner states that

petitioner shall be content if a direction is issued for early disposal Patna High Court CWJC No.19403 of 2021 dt.15-12-2021

of the application, which is pending consideration before the said

forum.

None can have any objection to the same.

We find that the petitioner's application being S.A.

No. 110 of 2020, titled as Ashutosh Kumar Jha Vs. Indian Bank

(Annexure-5, Page-64) is pending consideration.

Learned counsel for the respondent Bank states

that they shall have no objection to the early disposal of the said

application.

We hope and expect the Tribunal to decide the said

application expeditiously and preferably within a period of three

months from the date of receipt/production of a copy of this order

before the Tribunal, maintaining its seniority.

The instant writ petition stands disposed of in the

aforesaid terms.

Interlocutory Application(s), if any, stands disposed

of.

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 17.12.2021 Transmission Date