Shahid Anwar vs The Idbi Bank Limited
2022 Latest Caselaw 3057 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.6208 of 2022
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Shahid Anwar, son of Md. Ibrahim proprietor of M/s Mask Advertising, C/o Shanit Medical Hall, Chowk Sikarpur Nalapar, Patna City, Patna 800009, Dist Patna. ... ... Petitioner/s Versus

1. The IDBI Bank Limited having its Corporate Office at IDBI Tower, WTC Complex, Cuffe Parade Mumbai-400 005 through its Managing Director and Chief Executive Officer.

2. The Managing Director and Chief Executive Officer, IDBI Bank Limited having its Corporate Office at IDBI Tower, WTC Complex, Cuffe Parade Mumbai-400 005.

3. The General Manager, IDBI Bank Limited Regional Office, Kashi Place, Ground Floor, Kashi Place Complex, Dak Bungalow Road, Patna.

4. The Authorised Officer cum Chief Manager, IDBI Bank Ltd., Retail Recovery Department, Regional Office, Kashi Place, Ground Floor, Kashi Place Complex, Dak Bungalow Road, Patna.

5. The Branch Manager, IDBI Bank Ltd., Branch Office, Chowk, Patna City (Patna).

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

For the Petitioner/s : Mr.Santosh Kumar Singh, Advocate For the Respondent/s : Mr.Santosh Kumar @ Santosh Satyarthi ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE) Date : 20-06-2022 Heard learned counsel for the parties.

Petitioner has prayed for following reliefs:- Patna High Court CWJC No.6208 of 2022 dt.20-06-2022

In view of the fact that Debts Recovery Tribunal is now

functional, learned counsel for the petitioner, under instructions,

seeks permission to withdraw the present petition with liberty to

take recourse to such other appropriate remedies, as are

otherwise available, in accordance with law.

Permission granted.

As and when any such request is made by the petitioner

before the Tribunal, the same shall be considered and decided

expeditiously.

Patna High Court CWJC No.6208 of 2022 dt.20-06-2022

Needless to add, the period for which the petitioner

has been pursuing the matter before this Court, shall be

excluded for the purpose of condonation.

The petition stands disposed of as withdrawn with the

liberty aforesaid.

Interlocutory application(s), if any, shall also stand

disposed of.

                                                 (Sanjay Karol, CJ)


                                                     ( S. Kumar, J)


Sanjay/- Ranjan
AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          23.06.2022
Transmission Date       NA