Anil Kumar Singh vs The Punjab National Bank
2021 Latest Caselaw 6409 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.19680 of 2021
     ======================================================

Anil Kumar Singh son of Late Nand Kumar Singh resident of Village Susnar, P.S. Aurangabad (Mufasil), District Aurangabad (Bihar).

... ... Petitioner/s Versus

1. The Punjab National Bank through its Zonal Manager, Bihar and Jharkhand Zone, R Block, Patna.

2. The Zonal Manager, Bihar and Jharkhand Zone, Punjab National Bank, R Block, Patna.

3. The Circle SASTRA Head, Aurangabad Circle Office, Punjab National Bank, Aurangabad.

4. The Chief Manager cum Authorised Officer, Main Branch Aurangabad, Punjab National Bank, M.G. Road, Aurangabad, Bihar.

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

For the Petitioner/s : Mr. Vipin Kumar Singh, Advocate For the Respondent/s : Mr. Kumar Priya Ranjan, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 23-12-2021 Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.19680 of 2021 dt.23-12-2021

Learned counsel for the Bank states that the sale

transaction with respect to the public auction stands concluded Patna High Court CWJC No.19680 of 2021 dt.23-12-2021

with the registration of the Sale Deed. Also, the auction-

purchaser has paid the entire auction amount.

In this view of the matter, learned counsel for the

petitioner states that the petitioner be permitted to prefer an

appeal before the Debt Recovery Tribunal constituted under the

Recovery of Debts and Bankruptcy Act (RDB Act), 1993.

Permission granted.

Petitioner may pursue the matter before the

appropriate forum, in accordance with law. Needless to add, all

issues, including subject matter of the present petition, shall be

allowed to be raised and decided by the said authority.

The instant 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 24.12.2021 Transmission Date