Sanjeev Kumar vs The Canara Bank, Zonal Office
2022 Latest Caselaw 4412 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.10223 of 2022
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Sanjeev Kumar S/o Ramdeo Mandal, residing at Maksuspur Kalisthan, Kauda Maidan, P.S. - Munger, District - Munger, Proprietor of M/S Shiv Ganga Motors, Chhoti Mirzapur, Jamalpur Road, Munger - 81120.

... ... Petitioner/s Versus

1. The Canara Bank, Zonal Office Munger through its Regional Manager.

2. The Regional Manager, Canara Bank Regional Office, Munger.

3. The Branch Manager, Canara Bank, Main Branch Munger.

4. The Authorized Officer, Canara Bank, Main Branch Munger.

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

For the Petitioner/s : Mr. Gopal Prasad Roy, Advocate Mr. Suresh Mishra, Advocate For the Respondent/s : Mr. Rajan Ghoshrave, 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.10223 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, preferably within a

period of six months from the date of initiation of

proceedings.

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The petition stands disposed of as withdrawn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.

Interlocutory application(s), if any, shall stand Patna High Court CWJC No.10223 of 2022 dt.10-08-2022

disposed of.

(Sanjay Karol, CJ)

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