Smt Meena Devi vs The State Bank Of India
2022 Latest Caselaw 476 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Civil Writ Jurisdiction Case No.7311 of 2021
     ======================================================

Smt. Meena Devi W/o Late Anil Kumar R/o Mohalla- Alibagh, Devi Sthan, Manpur, P.S.- Muffassil, District- Gaya, Bihar.

... ... Petitioner/s Versus

1. The State Bank of India through its Chairman, at State Bank Bhawan, Madam Kama Road, Mumbai- 400021.

2. The Assistant General Manager, State Bank of India, Retail Assets Centralized Processing Centre, Patna.

3. The Branch Manager, State Bank of India, Near Gaya Court Main Branch, Patna, P.S. Kotwali Civil Line, District- Gaya.

4. The S.B.I. Life Insurance Company Limited, Western Express Highway Junction, Andheri (E), Mumbai- 400069.

5. SBI Life Insurance Co. Ltd., A.P. Colony, Near Asha Singh More, P.S.-

Rampur, Dist- Gaya.

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

For the Petitioner/s : Mr.Praveen Kumar, Advocate For the Respondent/s : Mr.Sanjiv 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 : 18-01-2022

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):-

Patna High Court CWJC No.7311 of 2021 dt.18-01-2022

We find the present petition to be totally

misconceived in view of disputed questions of fact. That apart,

we find the petitioner to have already taken recourse to an

equally efficacious remedy available under the provisions of the

Consumer Protection Act. Complaint Case No. 02/2017 already

stands initiated before the District Consumer Disputes Redressal

Forum, Gaya.

At this stage, learned counsel for the petitioner

states that the respondents are not co-operating in the Patna High Court CWJC No.7311 of 2021 dt.18-01-2022

proceeding pending before the District Consumer Disputes

Redressal Forum, Gaya.

Shri Sanjiv Kumar, learned counsel for the

respondents seriously disputes such fact, but assures the Court

that his clients shall fully co-operate and not take any

unnecessary adjournment. In fact assist the Forum in

expeditious disposal of the complaint in accordance with law.

As such, present petition stands disposed of in the

aforesaid terms.

Interlocutory application, if any, shall also stand

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) Sujit/-

AFR/NAFR
CAV DATE
Uploading Date          22.01.2022
Transmission Date