Sanjay Printing Works, Through ... vs Presiding Officer, Debts ...
2021 Latest Caselaw 6161 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                       Civil Writ Jurisdiction Case No.14337 of 2021
     ======================================================

1. Sanjay Printing Works, through its Partner Nawin Chandra Jaiswal, Son of late (Dr.) Mathura Prasad Jaiswal, resident of mohalla - Rai Jai Krishna Road, Gurhatta, Police Station- Khajekalan, Patna City, District- Patna 800008.

2. Sanjay Kumar, son of Late (Dr.) Mathura Prsasd Jaiswal, resident of mohalla

- Rai Jai Krishna Road, Gurhatta, Police Station- Khajekalan, Patna City, District- Patna- 800008.

... ... Petitioner/s Versus

1. Presiding Officer, Debts Recovery Tribunal, 5th Floor, Karpuri Thakur Bhawan, Kendriya Karmchari Parisar (GPOA), Near - Rajiv Nagar Thana, Ashiana - Digha Road, P.O. - Rajiv Nagar, P.S. - Rajiv Nagar, Patna - 800025.

2. The Chairperson, Debts Recovery Appellate Tribunal, 147-A- 58/1, Jawaharlal Nehru Road, Tagore Town, Allahabad.

3. The Branch Manager, Branch Office, Axis Bank, Patna City Branch, Patna-

800008.

4. Reserve Bank of India, South Gandhi Maidan, Police Station - Gandhi Maidan, Patna through its Manager.

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

For the Petitioner/s : Mr. Ajay Prasad, Advocate For the Respondent/s : Mr. Kaushal Kumar Jha, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT Patna High Court CWJC No.14337 of 2021 dt.15-12-2021

(Per: HONOURABLE THE CHIEF JUSTICE)

Date : 15-12-2021

Heard learned counsel for the parties.

Petitioners have prayed for the following

relief(s):-

Learned counsel for the petitioner seeks permission

to withdraw the present petition reserving liberty to prefer an

appeal before the forum provided under a special statute.

Permission granted.

If the petitioner were to prefer an appeal within a

period of four weeks, we are sure that the issue of limitation shall

not come in the way of the petitioner in pursuing the matter on

merits.

We have not expressed any opinion on merits. All Patna High Court CWJC No.14337 of 2021 dt.15-12-2021

issues are left open.

The instant petition stands disposed of in the

aforesaid terms.

(Sanjay Karol, CJ)

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