Manju Devi vs The State Of Bihar
2022 Latest Caselaw 1061 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.20283 of 2021
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Manju Devi W/o Late Rajniti Ishwar, R/o Village - Ward No. 2, Bharaul Agapur, P.s.- Mansoorchak, District- Begusarai

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Finance Department, Government of Bihar Patna

2. The District Magistrate, Begusarai

3. The Branch Manager, Tata Motors Finance Limited, Purnea

4. The Branch Manager, Tata Motors Mahakali Motors Private Limited, Katihar

5. The Manager, Mahakali Motors Private Ltd., Purnea

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

For the Petitioner/s : Mr. Jai Prakash Singh, Advocate Mr. Pankaj Kumar Singh, Advocate For the Respondent/s : Mr. Ajay Kr. Rastogi, AAG-10 ====================================================== 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 : 10-02-2022 Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.20283 of 2021 dt.10-02-2022

Patna High Court CWJC No.20283 of 2021 dt.10-02-2022

We are entertaining the present petition in view of

the fact that at this point in time, the Debt Recovery

Tribunal is not functional on account of non-appointment of

Presiding Officer.

After the matter was heard for some time, finding

the Bench not to be in agreement with the submissions

made across the Bar, more so, on the issue of

maintainability, learned counsel for the petitioner states that

petitioner be permitted to approach Respondent No. 3,

namely the Branch Manager, Tata Motors Finance Limited,

Purnea for not only obtaining the documents in relation to

the Loan Account No. 5003015717 pertaining to the

petitioner's husband, but also submitting a proposal for One

Time Settlement.

Prayer allowed.

We are sure that as and when any such request is

made, the same shall be considered and decided

expeditiously, in accordance with law.

It is made clear that we have not expressed any

opinion on merits. All issues are left open.

Petition stands disposed of in the aforesaid terms. Patna High Court CWJC No.20283 of 2021 dt.10-02-2022

Interlocutory Application(s), if any, stands

disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 12.02.2022 Transmission Date