Raja Prithu Kumar vs The Bank Of Baroda
2022 Latest Caselaw 1302 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.12200 of 2021
     ======================================================

Raja Prithu Kumar, son of Pramod Rai, (Proprietor of M/s Prithu Milk), Resident of Shantinagar, Nandpuri Road No. -01, P.O. and P.S.- Bhagwanpur, District- Muzaffarpur.

... ... Petitioner/s Versus

1. The Bank of Baroda through its Managing Director, Bank of Baroda.

2. The General Manager, Bank of Baroda, Patna.

3. The Regional Manager, Bank of Baroda, Muzaffarpur.

4. The Chief Manager, Rambagh, Muzaffarpur.

5. The Branch Manager, Bank of Baroda, Dadar Kolhua Branch, Near Bairiya Bus Stand, Muzaffarpur.

6. The District Magistrate, Muzaffarpur.

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

For the Petitioner/s : Mr. Rajeev Ranjan, Advocate Mr. Abhijeet Kumar, Advocate For the Respondent/s : Mr. Nishi Nath Ojha, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA and HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)

Date : 22-02-2022 As prayed, learned counsel for the petitioner is permitted

to make necessary correction in the cause title of the petitioner.

2. Heard learned counsel for the parties.

3. During the pendency of the writ petition, learned

counsel for the parties agrees that there are chances of settlement

between the loanee and the Bank.

4. In that view of the matter, the petitioner may appear

before the respondent no.3 (Regional Manager, Bank of Baroda, Patna High Court CWJC No.12200 of 2021 dt.22-02-2022

Muzaffarpur) on 28.02.2022 at 11.00 A.M. with a draft of

Rs.2,00,000/- (Two lacs). The parties shall be at liberty to arrive at

a mutually agreeable settlement, which shall be reduced into

writing.

5. As both the parties have given consent to this

proposal, no further adjudication on the matter by this Court is

necessary.

6. Accordingly, the writ petition stands disposed of.

7. Needless to say that if settlement fails, normal

procedure of law will follow.

(Rajan Gupta, J)

( Mohit Kumar Shah, J) uday/-

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Uploading Date          25.02.2022
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