Md. Abdul Sattar vs Bank Of India
2022 Latest Caselaw 4446 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Civil Writ Jurisdiction Case No.10761 of 2022
     ======================================================

Md. Abdul Sattar Son of Late Md. Nabi Resident of Village- Majhauliya,

P.O.- Jhapaha, P.S.- Ahiyapur, Distt.- Muzaffarpur, Pin- 842004.

... ... Petitioner/s Versus

1. Bank of India Through its Chairman having its Head Office at Star House,

C-5, Bandra- Kurla Complex, Bandra East, Mumbai- 400051.

2. Zonal Manager, Bank of India, Zonal Office, Chanakya Place, R- Block,

Patna- 800001.

3. The Regional Manager, Bank of India Pankaj Market, Saraiyaganj,

Muzaffarpur, Bihar- 842001.

4. The Authorised Officer, Bank of India, Regional Office, Pankaj Market,

Saraiyaganj, Muzaffarpur, Bihar- 842001.

5. The Branch Manager, Bank of India, Muzaffarpur Branch, Pankaj Market,

Saraiyaganj, Muzaffarpur, Bihar- 842001.

... ... Respondent/s

====================================================== Appearance :

     For the Petitioner/s   :       Mr.Santosh Kumar Singh, Advocate
     For the Respondent/s   :       Mr.

====================================================== 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.10761 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

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

petitioner before the Tribunal or the respondent-bank, the same

shall be considered and decided expeditiously.

The petition stands disposed of as withdrawn Patna High Court CWJC No.10761 of 2022 dt.11-08-2022

with the liberty aforesaid.

Interlocutory application(s), if any, shall also

stand disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) Rajiv/veena-

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