Manik Roy vs Union Bank Of India
2022 Latest Caselaw 4328 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.9624 of 2022
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Manik Roy Son of Shri Sudhir Chandra Roy Resident of Vivekanand Colony,

Near Rajni Chowk, Post- Bhatta Bazar, P.S. K. Hat, District - Purnea- 854301

proprietor of Raj Lokkhi Jewellery and Plating at Jhanda Chowk, Bhatta

Bazar, District - Purnea, Bihar - 854301

... ... Petitioner/s Versus

1. Union Bank of India (formerly known as Corporation Bank), having its Registered Office at Union Bank Bhawan, 239, Vidhan Bhawan Marg, Nariman Point, Mumbai, Maharashtra - 400021 through its Chairman Cum Managing Director.

2. Union Bank of India (formerly known as Corporation Bank), Field General Manager Office, 4th Floor, Royal Square Building, Above Firayalal NXT, Argora Chowk, Ranchi, Jharkhand - 834002 through its Field General Manager.

3. Union Bank of India, (formerly known as Corporation Bank), Regional Office, 1st Floor, Gayatri Complex, Opposite Head Post Office, M.G. Road, Bhagalpur, Bihar- 812001 through its Regional Manager.

4. Union Bank of India, (formerly known as Corporation Bank), Kali Bari Chowk, Bhatta Bazar, Purnea, Bihar - 854301 through its Branch Manager.

5. The State of Bihar through the District Magistrate cum Collector, Samaharnalaya, R.N. Sha Chowk, District- Purnea, Bihar.

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

     For the Petitioner/s   :       Mr.Alok Kumar Jha, Adv
     For the Respondent/s   :       Mr.Anil Kumar Singh ( GP 26 )
     For the UOI            :       Dr. K.N. Singh (ASG)

====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE) Patna High Court CWJC No.9624 of 2022 dt.05-08-2022

Date : 05-08-2022 Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.9624 of 2022 dt.05-08-2022

Learned counsel for the respondent states that in

terms of and pursuant to the auction, the sale certificate stands

issued; sale deed registered and possession handed over to the

successful bidder.

In view of the fact that Debts Recovery Tribunal is

now functional, learned counsel for the petitioner, under

instruction, seeks permission to withdraw the present petition

with liberty to take recourse to such other appropriate

remedies, as are otherwise available, in accordance with law.

Permission granted.

As and when any such request is made by the

petitioners before the Tribunal, the same shall be considered

and decided expeditiously.

Patna High Court CWJC No.9624 of 2022 dt.05-08-2022

Needless to add, period for which the petitioner has

been pursuing the matter before this Court, shall be excluded

for the purpose of condonation.

The petition stands disposed of as withdrawn with the

liberty aforesaid.

Interlocutory application(s), if any, shall also stand

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) ranjan/-

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