M/S Jai Hanuman Agrotech Pvt. Ltd vs The Canara Bank
2022 Latest Caselaw 4443 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.10523 of 2022
     ======================================================

M/s Jai Hanuman Agrotech Pvt. Ltd. through its Director Ajeet Kumar, male, aged about 39 years son of Bishwanath Prasad Mahto registered office at Madhaipur, Vidyapati Nagar, Dalsingsarai, Samastipur, Bihar- 848503

... ... Petitioner/s Versus

1. The Canara Bank Through its authorized officer, Dalsingsarai Branch Vidyapati Nagar, Dalsingsarai Samastipur, Bihar- 848503.

2. The Branch Manager, Canara Bank Dalsinghsarai Branch, Dalsingsarai Samastipur, Bihar- 848503

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

For the Petitioner/s : Mr.Shivnandan Bharti, Advocate Mr. Pintu Kumar Patel, Advocate Mr. Mukesh Kumar Mishra, Advocate Mr. Pritam Priyadarshi, 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 : 11-08-2022

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.10523 of 2022 dt.11-08-2022

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 Patna High Court CWJC No.10523 of 2022 dt.11-08-2022

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The petition stands disposed of as withdrawn with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

disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 12.08.2022 Transmission Date