Arvind Kumar vs The State Of Bihar
2021 Latest Caselaw 6166 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Civil Writ Jurisdiction Case No.20183 of 2021
     ======================================================

Arvind Kumar, Son of Late Mewa Lal Sao, R/o Opp. Nageshwar Mall and

Multiplex, Ramchandrapur, P.S. - Biharsharif, Distt- Nalanda.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, G.A.D., Bihar.

2. The Distict Magistrate, Biharsharif, Nalanda.

3. Branch Manager, Central Bank of India, Nalanda College Branch, Biharsharif, P.S. - Biharsharif, District- Nalanda.

4. The Presiding Officer, Debt Recovery Tribunal, Wings A and B 5th Floor, Karpuri Thakur Sadan, GPOA, near Rajeev Nagar, P.S. Ashiana Digha Road, Patna - 800025.

5. The Recovery Officer, through Debt Recovery Tribunal, Wings A and B, 5th Floor, Karpuri Thakur Sadan, GPOA, near Rajeev Nagar, P.S. - Ashiana Digha Road, Patna - 800025.

6. Avijeet Kumar S/o Late Devendra Prasad Singh H.B. No. 92. Ward No. 21, Garhpar, Biharsharif, Nalanda.

... ... Respondent/s

====================================================== Appearance :

For the Petitioner/s : Mr. Ranjan Kumar Dubey, Advocate For the Respondent/s : Md. N. H. Khan, SC-1 Md. Harun Quareshi, AC to SC-1 For the Bank : Mr. Ajay Kumar Sinha, Sr. Advocate Mr. Ajit Kumar Singh, 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.

The petitioner has prayed for the following relief/s : Patna High Court CWJC No.20183 of 2021 dt.15-12-2021

Learned counsel for the petitioner states that as on

date the possession stands handed over to the auction purchaser.

Undisputedly, the petitioner's application/appeal is

pending consideration before the Debt Recovery Tribunal.

Learned counsel for the respondents invites our

attention to the notification dated 13th of December, 2021,

whereby Presiding Officer, Debt Recovery Tribunal, Ranchi has Patna High Court CWJC No.20183 of 2021 dt.15-12-2021

been given charge of Debt Recovery Tribunal, Patna.

In this view of the matter, the petitioner can

conveniently approach the Tribunal for expediting such

application.

We direct status quo to be maintained for two weeks by

the parties. Thereafter, interim order shall stand automatically

vacated.

With aforesaid observation, the writ petition stands

disposed of.

Interlocutory application, if any, shall also stand

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) Ashwini/Sujit AFR/NAFR CAV DATE Uploading Date 16.12.2021 Transmission Date