M/S Nabh Steel Traders vs The Punjab National Bank
2021 Latest Caselaw 6326 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.10304 of 2020
     ======================================================

M/s Nabh Steel Traders through its Proprietor Gautam Singh (Male), aged about 25 years, Son of Bharat Kumar, resident of Badi Pathan Devi Ka Gardh, Police Station- Alamganj, Patna City, District- Patna.

... ... Petitioner/s Versus

1. The Punjab National Bank Through its Chairman cum Managing Director, having official address Plot No. 4, Sector- 10, Dwarka, New Delhi- 110075.

2. The Zonal Manager Zonal Office, Punjab National Bank, Chanakya Tower, Police Station- Kotwali, District- Patna.

3. The Branch Manager Punjab National Bank, Exhibition Road Branch, Police Station- Gandhi Maidan, District- Patna.

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

For the Petitioner/s : Mr.Praveen Kumar, Advocate Mr. Ravi Prakash Dwivedi, Advocate Mr. Satish Narayan Sinha, Advocate For the Respondent/s : Mr.Kumar Priya Ranjan ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 21-12-2021

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s).

"1. That this writ application is being filed for a direction upon the respondents concerned to consider the Cash Credit Account of the petitioner's firm, being A/c No. 0380008700008024, opened with Respondent No. 3 for granting benefit of restructuring in vie of the beneficial guideline issued by Reserve Bank of India vide Notification RBI/ 2019-2020/160, dated 11.02.2020 (Annexure-4), as the Respondent Bank ignoring the spirit of the notification classified the said account of Patna High Court CWJC No.10304 of 2020 dt.21-12-2021

the petitioner as non- Performing Assets, which has caused huge loss to the functioning of business, credit prestige and mental agony of the petitioner and allow the writ petition of the petitioner with cost, penal interest and cost of litigation."

After some argument, learned counsel for the

petitioner seeks permission to withdraw this petition with liberty

to approach the appropriate/competent forum for redressal of his

grievances as permissible in law.

This application is dismissed as withdrawn

reserving liberty to the writ petitioner to take recourse to such

remedies as are otherwise available in accordance with law.

However, it is made clear that this Court has not

expressed any opinion on the merits of the case and all issues of

facts and law are left open.

(Sanjay Karol, CJ)

( S. Kumar, J) Rajiv/veena-

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