Meenu Sharma vs The Regional Manager Canara Bank ...
2022 Latest Caselaw 330 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.6691 of 2014
     ======================================================

Meenu Sharma, Wife of Ramanand Prasad Singh, R/O Mohalla- Sikandarpur New Area, P.O. P.S.- Town, District- Muzaffarpur

... ... Petitioner/s Versus

1. The Regional Manager Canara Bank, Exhibition Road, Muzaffarpur

2. Branch Manager, Canara Bank, Motijhil Branch, Muzaffarpur

3. Lal Kishore Singh, S/O Late Birendra Singh Shikhpur Akhara Ghat Road No. 3, P.S.- Ahiyapur, District- Muzaffarpur

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

For the Petitioner/s : Mr.Shiva Shankar Sharma, Advocate For the Respondent/s : Mr. Ajay Kumar Sinha, Advocate Mr. Ranjan Ghosharve, Advocate Mr. Chandrakant, Advocate Mr. Manish Kumar, Advocate ====================================================== 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 : 11-01-2022 Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.6691 of 2014 dt.11-01-2022

After the matter was heard for some time,

learned counsel for the petitioner finding the court not to be in

favour of the submissions made across the bar, seeks permission

to withdraw the present petition reserving liberty to take

recourse to such alternative remedies which are equally

efficacious available in accordance with law.

Liberty granted.

Needless to say, the period for which the

petitioner has been pursuing the remedy before this Court shall

be excluded for the purpose of counting the limitation.

At this stage, Shri Ajay Kumar Sinha, learned

counsel for the Bank, states that the petitioner shall take

recourse to such remedies within a period of one week from

today.

We are sure that even this period would not be

counted for the purpose of limitation, more so, in view of the

orders passed by this Court as also Hon'ble the Supreme Court

in relation to the proceedings governing the period of limitation

during the time of current pandemic Covid-19.

Patna High Court CWJC No.6691 of 2014 dt.11-01-2022

Petition stands disposed of in the aforesaid

terms.

Interlocutory application, if any, shall also stand

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) Sujit/Amrendra AFR/NAFR CAV DATE Uploading Date 13.01.2022 Transmission Date