Sushil Kumar Singh vs The Bank Of Baroda
2021 Latest Caselaw 5138 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.5774 of 2020
     ======================================================

Sushil Kumar Singh Son of Sri Surendra Singh Resident of Village- Srirampur, P.o.- Kasap, Police Station-Udwantnagar in the district of Bhojpur.

... ... Petitioner/s Versus

1. The Bank of Baroda, Patna through its General Manager, Bihar, Patna.

2. The General Manager, Bank of Baroda, Boring Canal Road, Patna.

3. The Zonal Manager, Bank of Baroda, Boring Canal Road, Patna.

4. The Regional Manager, Bank of Baroda, Boring Canal Road, Patna.

5. The Branch Manager, Bank of Baroda, Mahavir Tola Branch, Ara.

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

For the Petitioner/s : Mr. Ranjeet Kumar, Advocate For the Respondent/s : Mr. Nishi Nath Ojha, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 01-11-2021

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):-

"I. To direct the respondents to handover the Marko polo Mini Bus bearing registration no. BR-03PA/2360 to the petitioner as the said bus was seized by the authorized agent of the Bank of Baroda, from Bikramganj.

II. Also to direct the respondents to handover the calculation chart to the petitioner against the dues loan amount sanctioned to the petitioner to purchase Mini Bus (Marko Polo TATA 712) so Patna High Court CWJC No.5774 of 2020 dt.01-11-2021

that the petitioner could pay the dues amount of loan.

III. Also for any other relief/reliefs for which the petitioner is found to be entitled in the eye of law."

Learned counsel for the petitioner states that the bus in

question already stands auction sold and third party rights created.

The Bank, by virtue of the agreement entered into between the

parties, took certain action, and part of the amount borrowed by

the petitioner stands recovered.

With regard to the remaining amount, the respondents

state that appropriate action shall be initiated, in accordance with

law.

Statement taken on record.

It is open for the petitioner to challenge such action in

accordance with law.

In view of the same, the present petition, having become

infructuous, stands disposed off.

                                                 (Sanjay Karol, CJ)


                                                  ( P. B. Bajanthri, J)
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Uploading Date          02.11.2021
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