Citation : 2022 Latest Caselaw 4453 Patna
Judgement Date : 11 August, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.10533 of 2022
======================================================
Gyanti Devi W/o Suresh Prasad, Resident of Village-Neemchak, P.O.- Bharawa, P.S. Barh, District-Patna.
... ... Petitioner/s Versus
1. The State Bank of India through the General Manager.
2. The Zonal Manager, Patna Zonal, State Bank of India, Gandhi Maidan, Patna.
3. The Branch Manager, State Bank of India, Branch, Patna.
... ... Respondent/s ====================================================== Appearance :
For the Petitioner/s : Mr.Dhaneshwar Prasad Gupta, Advocate For the Respondent/s : Mr. Sanjiv Kumar, Advocate Mr. Apurv Harsh, 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.10533 of 2022 dt.11-08-2022
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 hope and expect that as and when any such
measure is taken, the authorities shall decide the issue
expeditiously, in accordance with law, preferably within a
period of six months.
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, if any.
It is made clear that we have not expressed any
opinion on merits. All issues are left open.
Patna High Court CWJC No.10533 of 2022 dt.11-08-2022
The petition stands disposed of as withdrawn with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
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