Rajnish Ranjan vs The State Of Bihar
2022 Latest Caselaw 4576 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.11331 of 2022
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Rajnish Ranjan, Son of Ram Prakash Rai, Resident of Mohalla- C.T. Marg, Gannipur, Police Station- Kazi Mohammadpur, District- Muzaffarpur.

... ... Petitioner/s Versus

1. The State of Bihar through Human Resources Development Department , Bihar, Patna.

2. The Regional Director, Bank of Baroda through Vijaya Bank.

3. The Chief Manager, Bank of Baroda through Vijaya Bank, Aiyubi Manzil Building, Tilak Maidan Road, Muzaffarpur.

4. Manoj Kumar Branch Manager, Vijaya bank commected in Bank of Baroda, Aiyubi Manzil Building, Tilak Maidan, Muzaffarpur.

5. Rarun Kumar Dubey Bank Manager, Bank of Baroda Aiyubi Manzil Building, Tilak Maidan Road, Muzaffarpur.

6. Humanshu Prasar Resident of Gandak Colony, Kachchi Pakki Sherpur, Police Station- Sadar, District- Muzaffarpur. At present Loan Agent, Bank of Baroda, Tilak Maidan, Muzaffarpur.

7. Krishn Murari Singh Recovery Agent, Bank of Baroda, Aiyubi Manzil Building, Tilak Maidan Road, Muzaffarpur.

8. Dinesh Kumar Son of Satnarayan Mahto, Resident of Village- Binda, Police Station- Musahari, District- Muzaffarpur.

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

For the Petitioner/s : Mr.Mazharul Hassan, Advocate For the Respondent/s : Mr. Subhash Chandra Mishra, SC-16 Mr. Madhukar Mishra, AC to SC-16 For respondent Nos. 2 to4 : Mr. Vivek Prasad, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 18-08-2022

The petitioner has prayed for the following relief/s :-

"1(A) That the present writ application has been filed in the nature of certiorari or any other appropriate writ/s, Patna High Court CWJC No.11331 of 2022 dt.18-08-2022

order/s, direction/s for quashing the Respondent Authority :-

(i) Notice under sub Section 127 of Section 13 of the Sarfaesi Act, 2002.

(ii) The auction of the vehicle or property which was done thereafter this notice dated 23.05.2022."

(B) A writ in the nature of Mandamus or any other appropriate writ/s, order/s, direction/s for quashing the Respondent Authorities.

(i) That the Notice under Section 13(2) of Sarfaesi Act issued on 23.05.2022 after auction of loan vehicle.

(ii) That as per Notice date of issue 03.05.2022 and date of dispatch on 14.06.2022 loan vehicle was auctioned on 06.06.2022 before Dispatch and Received of notice.

(iii) That the Notice dated 23.05.2022 is bad in eye of law for that this writ application.

(C) Any other relief/reliefs to which the petitioner is found entitled to.

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.

Patna High Court CWJC No.11331 of 2022 dt.18-08-2022

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

stand disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) Ashwini/Sujit AFR/NAFR CAV DATE Uploading Date 22.08.2022 Transmission Date