Awadhesh Pandey vs The Chief Regional Officer, State ...
2022 Latest Caselaw 2574 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.519 of 2022
     ======================================================

Awadhesh Pandey, Son of Late Jay Nandan Pandey, Resident of Mohalla- Jagdeo Nagar (Near Last Transformer) Post Office- Anaith, Police Station- Ara Nawada, District- Bhojpur.

... ... Petitioner/s Versus

1. The Chief Regional Officer, State Bank of India Zonal Office Building, Judges Court Road, Patna.

2. The Deputy General Manager (Business and Operation) State Bank of India, Zonal Office Building, Jugdes Court Road, Patna.

3. The Regional Manager, Region-II, State Bank of India, Zonal Office Building, Judges Court Road, Patna.

4. The Branch Manager, State Bank of India, Branch Rajbanshi Nagar, Patna.

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

For the Petitioner/s : Ms.Alka Singh, Advocate For the Respondent/s : Mr. Amish Kumar, 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 issuance of an appropriate direction commanding upon the respondent authorities to pay to the petitioner sum of Rupees 10,000/- with suitable interest which was deposited by the petitioner in his saving Bank Account No. 15411 maintained with State Bank of India, Rajbanshi Nagar, Patna on 6.2.1993 but the said amount has not been credited in the account of the petitioner. Further it is for grant of any other relief(s) for which the petitioner may be found entitled to in the peculiar facts and circumstances of the case." Patna High Court CWJC No.519 of 2022 dt.09-05-2022

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.

The petition stands disposed of as withdrawn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