Smt. Indira Das vs The Union Of India
2022 Latest Caselaw 4544 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.10415 of 2022
     ======================================================

Smt. Indira Das Wife of Late Dr. Mahesh Lal Das Secretary M/s. Innotech Educational Society, Resident of Flat No. 05, Janpriya Apartment, North S.K. Puri, Patna- 800013.

... ... Petitioner/s Versus

1. The Union of India Represented through the Registrar, Debts Recovery Tribunal, Karpuri Thakur Sadan, A, B and F Wings, 2nd Floor, Ashiana Digha Road, Patna- 800025.

2. The Recovery Officer-II, Debts Recovery Tribunal, Karpuri Thakur Sadan, A, B and F Wings, 2nd Floor, Ashiana Digha Road, Patna- 800025.

3. The Assistant General Manager, Stressed Assets Management Branch- 1, State Bank of India, Nagaland House, 8th Floor, 11 and 13 Shakespeare Sarani, Kolkata- 700071.

4. Local Office, Stressed Assets Management Branch- 1, State Bank of India, Zonal Office, Judges Court Road, Anta Ghat, Patna- 800001.

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

For the Petitioner/s : Mr.Dr. Binay Kumar Singh, Advocate For the Respondent/s : Dr. K.N. Singh, ASG Mr. Anshuman Singh, CGC ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 17-08-2022

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.10415 of 2022 dt.17-08-2022

Patna High Court CWJC No.10415 of 2022 dt.17-08-2022

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.

Patna High Court CWJC No.10415 of 2022 dt.17-08-2022

The petition stands disposed of as withdrawn

with the liberty aforesaid.

Interlocutory application(s), if any, shall also stand

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) veena/rajiv-

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