Renu Kumari vs The Dakshin Bihar Gramin Bank
2022 Latest Caselaw 4499 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.10963 of 2022
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Renu Kumari Wife of Sri Om Prakash, Proprietor of Puja Enterprises, Resident of Mohalla - Madhuria, P.S. - Laheri, District - Nalanda (Biharsharif), Presently residing at Village and Post and P.S. - Telhara, District

- Nalanda.

... ... Petitioner/s Versus

1. The Dakshin Bihar Gramin Bank through its Managing Director, Bihar, Patna.

2. The Managing Director, Dakshin Bihar Gramin Bank, having his Office, Head Office Sri Vishnu Commercial Complex, NH - 30 New Bypass, Near B.P. Highway, Pin Code - 800016, Patna (Bihar).

3. The Regional Manager, The Dakshin Bihar Gramin Bank having his Office -

Garhpar, P.S. - Biharsharif, District - Nalanda.

4. The Chief Branch Manager/Branch Manager Dakshin Bihar Gramin Bank, Amber Branch, Biharsharif, Nalanda.

5. Sri Mahendra Kumar Laxmi Recovery Agency Authorized, appointed the Dakshin Bihar Gramin Bank.

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

For the Petitioner/s : Mr.Virendra Prasad, Advocate For the Respondent/s : Mr.Mahesh Narayan Parbat, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE) ====================================================== (The proceedings of the Court are being conducted by Hon'ble the Chief Justice/ Hon'ble Judges through Video Conferencing from their residential offices/residences. Also, the Advocates and the Staffs joined the proceedings through Video Conferencing from their residences/offices.) ======================================================

Date : 12-08-2022

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.10963 of 2022 dt.12-08-2022

Patna High Court CWJC No.10963 of 2022 dt.12-08-2022

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.

Patna High Court CWJC No.10963 of 2022 dt.12-08-2022

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

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 16.08.2022 Transmission Date