Patna High Court
Vikash Kumar vs Bank Of Baroda on 20 January, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.15683 of 2021
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Vikash Kumar, Son of Ashok Singh, Resident of Jahan Bigha, Bagdaha, P.S.-
Gaya, District- Gaya, Pin Code- 823004.
... ... Petitioner/s
Versus
1. Bank of Baroda through its Chairman, Corporate Centre, Plot No. C- 26,
Block- G, Bandra Kurla Complex, Bandra (East), Mumbai, Pin Code-
400051.
2. Regional Manager, Bank of Baroda, 5th Floor, Anand Vihar, West Boring
Canal Road, Patna, Pin Code- 800001.
3. Branch Manager, Bank of Baroda, Rathore Bahwan, Swarajpuri Road,
Maroofganj, Gaya, Pin Code- 823001.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Abhinav Srivastava, Advocate
For the Respondent/s : Mr.
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
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(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.)
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Date : 20-01-2022
Patna High Court CWJC No.15683 of 2021 dt.20-01-2022
The petitioner has prayed for the following relief/s :-
After the matter was heard for some time,
learned counsel for the petitioner, under instructions, states
Patna High Court CWJC No.15683 of 2021 dt.20-01-2022
that petitioner shall be content if a direction is issued to the
authority concerned to consider and decide the
representation which the petitioner shall be filing within a
period of four weeks from today for redressal of the
grievance(s).
Learned counsel for the respondents states that
if such a representation is filed by the petitioner, the
authority concerned shall consider and dispose it of
expeditiously and preferably within a period of three
months from the date of its filing along with a copy of this
order.
Statement accepted and taken on record.
As such, petition stands disposed of in the
following terms:-
(a) Petitioner shall approach the authority
concerned within a period of four weeks from today by
filing a representation for redressal of the grievance(s);
(b) The said authority shall consider and dispose
it of expeditiously by a reasoned and speaking order
preferably within a period of three months from the date of
its filing along with a copy of this order;
Patna High Court CWJC No.15683 of 2021 dt.20-01-2022
(c) Needless to add, while considering such
representation, principles of natural justice shall be
followed and due opportunity of hearing afforded to the
parties;
(d) Equally, liberty is reserved to the petitioner
to take recourse to such alternative remedies as are
otherwise available in accordance with law;
(e) We are hopeful that as and when petitioner
takes recourse to such remedies, as are otherwise available
in law, before the appropriate forum, the same shall be
dealt with, in accordance with law and with reasonable
dispatch;
(f) Liberty reserved to the petitioner to
approach the appropriate forum, if the need so arises
subsequently on the same and subsequent cause of action;
(g) We have not expressed any opinion on
merits. All issues are left open;
(h) The proceedings, during the time of current
Pandemic- Covid-19 shall be conducted through digital
mode, unless the parties otherwise mutually agree to meet
in person i.e. physical mode;
Patna High Court CWJC No.15683 of 2021 dt.20-01-2022
The petition stands disposed of in the aforesaid
terms.
Interlocutory Application(s), if any, stands
disposed of.
(Sanjay Karol, CJ)
( S. Kumar, J)
Ashwini/Sujit
AFR/NAFR
CAV DATE
Uploading Date 21.01.2022
Transmission Date
