Patna High Court
Interface Industrial System vs The Bank Of India on 12 August, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.11362 of 2022
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1. Interface Industrial System a Proprietorship concern represented through its
proprietor Hemant Kumar Das, Resident of 504, White House, Block- A,
Budha Marg, P.S. Kotwali, Town and District Patna, Bihar.
2. Hemant Kumar Das Son of Sri Awadhesh Kumar Das, Resident of 504,
White House, Block- A, Budha Marg, P.S. Kotwali, Town and District Patna,
Bihar.
... ... Petitioner/s
Versus
1. The Bank of India a body corporate and Nationalized bank established under
the Banking Companies (Acquisition and Transfer of Undertaking) Act,
1970, having its Head Office at Star House C- 5, G Block, Bandra Kurla
Complex, Bandra (East), Mumbai 400051 through its Managing Director
and CEO.
2. The Managing Director and C.E.O., Bank of India, Star House C- 5, G
Block, Bandra Kurla Complex, Bandra (East), Mumbai- 400051.
3. The Chief Manager, Patna Asset Recovery Branch, Bank of India, 1st Floor,
Chanakya Place, Birchand Patel Marg, Patna- 800001.
4. The Assistant General Manager, Patna Recovery Branch, Bank of India, 1st
Floor, Chanakya Place, Birchand Patel Marg, Patna - 800001.
5. The Branch Manager, Bank of India, 1st Floor, Chanakya Place, Birchand
Patel Marg, Patna- 800001.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Nikhil Kumar Agrawal, Advocate
Ms. Aditi Hansaria, Advocate
For the Respondent/s : Mr. Niti Nath Jha, Advocate
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
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(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.)
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Date : 12-08-2022
Patna High Court CWJC No.11362 of 2022 dt.12-08-2022
Heard learned counsel for the parties.
Petitioner has prayed for the following relief(s):-
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
Patna High Court CWJC No.11362 of 2022 dt.12-08-2022
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 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
