Rubi Devi vs Union Of India
2022 Latest Caselaw 2572 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.4811 of 2022
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Rubi Devi, Wife of Sri Neeraj Kumar, Resident of Mohalla - Digha Ghat, X.T.T.I, Ganesh Lal Road, P.S. - Digha, District- Patna.

... ... Petitioner/s Versus

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

2. Secretary, Health Department Govt. of India, New Delhi.

3. General Manager, L.I.C. Housing Finance Ltd., Patna.

4. Area Manager, L.I.C. Housing Finance Ltd. Jeevan Prakash, L.I.C. Building, Mazharul Haque Path, Patna - 100001.

5. The State of Bihar through Chief Secretary, Govt. of Bihar, Patna.

6. Principal Secretary, Finance Department, Govt. of Bihar, Patna.

7. Principal Secretary, Industries Department, Govt. of Bihar, Patna.

8. Palladium Infrastructure and Project Ltd. through its Chairman cum Managing Director, Resident of Flat No. - G-2, Block No. - 8, Hillridge Sprigs Ella Hotel, I.S.B. Road, Gatchbowli, Hyderabad, P.S. Gatchbowli, District- Hyderabad, Pin Code - 500032.

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

For the Petitioner/s : Mr. Ritesh Kumar, Advocate For the Respondent/s : Dr. K.N.Singh, Addl. Soli. Gen. For the State : Mr. Anil Kumar Singh, Advocate For the LICHFL : Mr. Lakshman Lal Pandey, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 09-05-2022

Petitioner has prayed for the following relief(s):

"For issue of an appropriate writ, the respondents be directed/commanded to accept the Principal outstanding amount of Rs. 98,55,905.16 (Rupees ninety eight lacs fifty five thousand nine hundred five and sixteen paise) which the petitioner will make payment in twelve (12) equal monthly instalments and the respondents be further directed not to harass, victimize or insult the petitioner in any manner and by an ad-interim order granting the aforesaid relief be granted to the petitioner during the Patna High Court CWJC No.4811 of 2022 dt.09-05-2022

pendency of this writ application and the two notices dated 10.2.2021 be declared illegal and be quashed and any other relief or relief's which the petitioner be found entitled to be granted to her."

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.

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) Sujit/Ashwini AFR/NAFR CAV DATE Uploading Date 13.05.2022 Transmission Date