Jai Maa Durga Services vs The State Of Bihar
2022 Latest Caselaw 4411 Patna

Citation : 2022 Latest Caselaw 4411 Patna
Judgement Date : 10 August, 2022

Patna High Court

Jai Maa Durga Services vs The State Of Bihar on 10 August, 2022

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.10225 of 2022
     ======================================================

Jai Maa Durga Services Having its place of business at Ward No. 02, Near ITI College, Charitraran, P.S.- Buxar Town, Buxar- 802101, Bihar through its authorized representative, Ganpati Pathak, aged about 47 years, Male.

... ... Petitioner/s Versus

1. The State of Bihar through Principal Secretary, Finance Department, Govt.

of Bihar.

2. State Bank of India, Main Branch, Patna.

3. Authorized Officer, State Bank of India, Stressed Assets Recovery Branch.

4. Branch Manager, State Bank of India, Panchmukhi Branch, Buxar.

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

For the Petitioner/s : Mr. Dayanand Singh, Advocate Mr. Nagadeo Choubey, Advocate Mrs. Pallavi Trivedi, Advocate Mr. Dhananjay Kashyap, Advocate Ms. Shivangi, Advocate Ms. Sonali Acharya, Advocate For the Respondent/s : Mrs. Anuradha Singh, SC-21 Mrs. Namrata Mishra, 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):-

"I. For issuance of appropriate writ / orders / direction to stay the operation of notices u/s 13(2) dated 30.08.2018 and possession notice u/s l3(4) dated 22.10.2019 issued by the State Bank of India (hereinafter referred to as the 'Respondent Bank'.

II. For issuance of appropriate writ/ orders/ Patna High Court CWJC No.10225 of 2022 dt.10-08-2022

direction to Respondent Bank to not proceed or act in furtherance of possession notice till the final disposal of the application.

III. For issuance of appropriate writ in the nature of Mandamus for a direction to the Respondent Bank to settle the matter with regard to the loan account belonging to the Petitioner in an amicable manner under the OTS Scheme.

IV. Any other appropriate writ or direction which may deem fit and proper including the cost."

After the matter was heard for some time, finding the

Court not to be in favour with the submissions made across the

Bar, 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.