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Balajee Ingot India Private Ltd vs The State Bank Of India
2021 Latest Caselaw 6348 Patna

Citation : 2021 Latest Caselaw 6348 Patna
Judgement Date : 21 December, 2021

Patna High Court
Balajee Ingot India Private Ltd vs The State Bank Of India on 21 December, 2021
         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.4326 of 2021
     ======================================================

Balajee Ingot India Private Ltd having its registered office at 2/7, Sarat Bose Road, sixth floor, suit No. 3, Vasunbdhara 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 - 81311.

... ... 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 ====================================================== Appearance :

For the Petitioner/s : Mr. Gautam Kumar Kejriwal, Advocate For the Respondent/s : Mr. Sanjay Singh Thakur, Advocate ====================================================== 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):- Patna High Court CWJC No.4326 of 2021 dt.21-12-2021

Patna High Court CWJC No.4326 of 2021 dt.21-12-2021

Learned counsel for the petitioner seeks permission to

withdraw the present petition reserving liberty to initiate

appropriate action in accordance with law.

Permission granted.

The present petition stands disposed of as withdrawn

with the liberty aforesaid.

Interlocutory Application(s), if any, stands disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 22.12.2021 Transmission Date

 
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