Vijay Prasad Varma vs The Union Of India
2022 Latest Caselaw 4455 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.10695 of 2022
     ======================================================

Vijay Prasad Varma Son of Late Panna Lal , Resident of Village/Mohalla - Baulipar, Mogalkuan, Police Station - Sohsarai, District - Nalanda.

... ... Petitioner/s Versus

1. The Union of India through the M.D. (Managing Director) Punjab National Bank, A Financial Service Bank, owned by the Government of India, H.O., New Delhi.

2. The Zonal Manager, Punjab National Bank, Zonal Office, R-Block 2nd Floor Veerchand Patel Path, Patna - 800001, Bihar.

3. The Authorized Officer-cum-Chief Manager (Recovery Section), P.N.B., Circle Office, Ramchandrapur, Bihar Sharif, District - Nalanda.

4. The Branch Manager, Punjab National Bank, Sohsarai Branch, District -

Nalanda, Bihar.

... ... Respondent/s

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

For the Petitioner/s : Mr.Pramod Kumar Pranav, Advocate For the Respondent/s : Mr.Additional Solicitor General ====================================================== 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.10695 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The petition stands disposed of as withdrawn

with the liberty aforesaid.

Interlocutory application(s), if any, shall also Patna High Court CWJC No.10695 of 2022 dt.11-08-2022

stand disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) Rajiv/veena-

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