Shivendra Mohan vs Union Of India
2022 Latest Caselaw 2570 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.4071 of 2022
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1. Shivendra Mohan S/o Late Manvendra Mohan, resident of Flat No. 303, 3rd Floor, Anpurna Complex, Naya Tola, P.S. Kadamkuan, Town and District Patna (Bihar) - 800004.

2. Smt. Anju Devi, W/o Shivendra Mohan, resident of Flat No. 303, 3rd Floor, Anpurna Complex, Naya Tola, P.S. Kadamkuan, Town and District Patna (Bihar) - 800004

... ... Petitioner/s Versus

1. Union of India through its Secretary, Department of Finance, Govt. of India, New Delhi.

2. General Managing Director, Dakshin Bihar Gramin Bank, Head Office at Patna.

3. The Regional Manager, Regional Office, Dakshin Bihar Gramin Bank, Head office at Patna.

4. The Authorize Officer, Dakshin Bihar Gramin Bank, Patna.

5. The Branch Manager, Ramjaipal Nagar Branch, Dakshin Bihar Gramin Bank, Patna.

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

For the Petitioner/s : Mr.Rakesh Ranjan, Adv For the Respondent/s : Mr. Dr. K.N. Singh (ASG) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 09-05-2022 Heard learned counsel for the parties.

Petitioners have prayed for the following relief(s):-

"(i) For quashing of entire proceeding under securitization and reconstruction of Financial Assets Act, 2002 as well as the auction notice dated 03.02.2022 by which the Bank in illegal manner going to be auctioned the property of Patna High Court CWJC No.4071 of 2022 dt.09-05-2022

the petitioner as well as the declaration of NPA of the petitioner account may be declared to be illegal whereby and whereunder the Respondent Bank without following the guidelines of RBI take cursive major under SARFAESI Act, 2002 which is illegal and not sustainable in eye of law.

(ii) For declaring the action of the Respondent Bank which is initiated under SARFAESI Act, 2002 may be illegal and void.

(iii) For declaring the action of the Respondent is illegal and not sustainable in eye of law.

(iv) For declaring that the action of the Bank is based on fraud and not sustainable in eye of law."

In view of the fact that Debts Recovery Tribunal is now

functional, learned counsel for the petitioners, under instruction,

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

petitioners before the Tribunal, the same shall be considered and

decided expeditiously.

Since petitioners have been pursuing the remedies

before this court, the question of limitation shall not come in

the way moreso in view of the current pandemic COVID-19.

The petition stands disposed of as withdrawn with the

liberty aforesaid.

Patna High Court CWJC No.4071 of 2022 dt.09-05-2022

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

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) ranjan/-

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