M/S Hanuman Traders Pvt Ltd vs The State Bank Of India
2022 Latest Caselaw 4410 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.10251 of 2022
     ======================================================

M/S Hanuman Traders Pvt Ltd., through Munna Kumar, the Managing Director of the Company, having its Registered office- G-1, Gangotri Apartment, Exhibition Road, Patna- 800001.

... ... Petitioner/s Versus

1. The State Bank of India through its Chairman, Head Office State Bank Bhawan, M.C. Road, Nariman Point Mumbai.

2. The Assistant General Manager, SBI, Stressed Assets Management Branch,, 5th Floor, SBI Regional Office, Judges Court Road, Anta Ghat, Patna- 800001.

3. The Authorized Officer, State Bank of India, SARB, SBI main branch building, 2nd floor, West Gandhi Maidan Patna.

4. The Branch Manager, Exhibition Road, State Bank of India, Patna.

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

For the Petitioner/s : Mr. Amaresh Kumar Sinha, Advocate Mr. Vaibhav Narayan, Advocate Mr. Nagadeo Choubey, Advocate For the Respondent/s : Mr. Sanjiv Kumar, Advocate Mr. Sameer Kumar, Advocate Mr. Shiv Kumar Pankha, Advocate Mr. Sanjay Singh Thakur, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 10-08-2022

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.10251 of 2022 dt.10-08-2022

In view of the fact that Debts Recovery Tribunal is

now functional, learned counsel for the petitioner, under

instructions, seeks permission to withdraw the present petition

reserving liberty to take recourse to such other remedies, as are

otherwise available, in accordance with law.

Permission granted.

We are sure that as and when any such proceedings

are initiated, before the appropriate forum/Tribunal, the same

shall be considered and decided expeditiously, in accordance

with law.

Needless to add, period for which the petitioner has

been pursuing the matter before this Court, shall be excluded for

the purpose of computing limitation.

It is made clear that we have not expressed any

opinion on merits. All issues are left open.

The petition stands disposed of as withdrawn with

the liberty aforesaid.

Patna High Court CWJC No.10251 of 2022 dt.10-08-2022

Interlocutory application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 11.08.2022 Transmission Date