Mukul Raj Chaudhary vs The Union Of India
2021 Latest Caselaw 5324 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.57 of 2021
     ======================================================

Mukul Raj Chaudhary, aged about 49 years, Male, Son of Late Deo Lal Chaudhary Resident of Village- Turkauwaliya, P.S.- Rajpur, Dist- Rohtas.

... ... Petitioner/s Versus

1. The Union of India through Finance Secretary, Finance Department, Govt.

of India, New Delhi.

2. The Chairman, South Bihar Gramin Bank, Behind Museum, Patna.

3. The G.M., South Bihar Gramin Bank, Behind Museum, Patna.

4. The Regional Manager, South Bihar Gramin Bank, Regional Office, Sasaram, Rohtas.

5. The Branch Manager, South Bihar Gramin Bank, Mauna Branch, Rohtas.

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

For the Petitioner/s : Mr. Dineshwar Mishra, Advocate For the Union of India : Dr. K.N.Singh, ASG For the Bank : Mr. Ranjeet Kumar Pandey, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA and HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)

Date : 18-11-2021

Heard learned counsel for the parties.

The petitioner has impugned the demand notice

whereby he has been asked to pay an amount of Rs. 43 lakhs an

odd, in view of the loan taken by him.

Learned counsel for the petitioner however submits that

there is a possibility of amicable settlement and he may be

allowed to file a representation.

Patna High Court CWJC No.57 of 2021 dt.18-11-2021

We dispose off the writ petition with liberty to the

petitioner to file a representation within one week from today. In

case such a representation is filed, the Bank shall consider the

same sympathetically and take a decision within one week,

thereafter.

Learned counsel for the Bank assures us that in case the

possession of the property has not been taken till now, no further

steps shall be taken in that direction till a decision as aforesaid is

taken by the Bank.

The writ petition stands disposed off.

(Rajan Gupta, J)

(Mohit Kumar Shah, J)

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