Sunil Furniture vs The Regional Manager
2021 Latest Caselaw 5440 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA

                    Civil Writ Jurisdiction Case No.7986 of 2020

     Sunil Furniture through its Proprietor, Sunil Mahto, male, aged about 33
     years, Son of Kashawar Mahto, resident of village- Sarai, P.O. Maner, P.S.-
     Maner Sarai, District- Patna, at present residing at Mohalla- Bakarganj, at
     Shiv Mandir, P.S.- Kadamkuan, Patna- 800004, town and District- Patna.

                                                               ... ... Petitioner/s

                                       Versus


1.   The Regional Manager Syndicate Bank, Regional Office, Frazer Road,
     Patna- 800001.
2.   The Branch Manager Syndicate Bank, Saidpur Branch, Maa Bhawani
     Palace, Opposite Uday Palace, Govind Mitra Road, Patna- 800004.
3.   The Reserve Bank of India Through its General Manager, South Gandhi
     Maidan, Patna.
4.   The Union of India Through the Director of Prime Minister Employment
     Generation Programme, Khadi and Village Commission, Ministry of Micro,
     Small and Medium Enterprises, Government of India, Gramodaya, 3rd IRLA
     Road, Vile Parle, West Mumbai- 400056.

                                               ... ... Respondent/s
     ======================================================

Appearance :

For the Petitioner/s : Mr.Ajay Prasad, Advocate For the Respondent/s : Mr.Dr. K.N. Singh (Asg) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 23-11-2021 Heard learned counsel for the parties.

Petitioner has prayed for following relief:- Patna High Court CWJC No.7986 of 2020 dt.23-11-2021

Learned counsel for the petitioner seeks permission to

withdraw the present petition reserving liberty to approach the

Canara Bank in accordance with law.

It is pointed out that now Syndicate Bank is merged

with Canara Bank.

Prayer allowed. Liberty, as prayed for, is granted.

Without expressing any opinion on merits, leaving all

questions of fact and law open, the present application is

disposed of as withdrawn with the liberty aforesaid.

We expect that the appropriate authority shall consider

and decide the petitioner's application/request expeditiously and

preferably within a period of four weeks from the date of its

presentation.

Needless to say that while considering such request,

principles of natural justice shall be followed and due

opportunity of hearing be afforded to the parties.

Patna High Court CWJC No.7986 of 2020 dt.23-11-2021

If aggrieved by the said order, the petitioner shall have

liberty to approach this Court by way of separate petition(s), if

so required and desired.

Interlocutory application, if any, shall also stand

disposed of.

                                                 (Sanjay Karol, CJ)


                                                     ( S. Kumar, J)
Sanjay/-Ranjan
AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          25.11.2021
Transmission Date       NA