Balraj Kumar vs H.D.F.C. Bank House
2022 Latest Caselaw 2846 Patna

Citation : 2022 Latest Caselaw 2846 Patna
Judgement Date : 13 May, 2022

Patna High Court

Balraj Kumar vs H.D.F.C. Bank House on 13 May, 2022

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.4980 of 2022
     ======================================================

Balraj Kumar, Son of Balram Kumar, Resident of Mohalla - Jayanti Bhawan Lohar Lane Near Anant Gas Godawan, P.S. - Sultanganj, District - Patna (Bihar).

... ... Petitioner/s Versus

1. H.D.F.C. Bank House, Senapati Bapat Marg, Lower Parel, Mumbai -

400013.

2. The Branch Manager, H.D.F.C. Bank, Exhibition Road, Patna situated at 801/432, WN 37, Bimla Sadan, Gandhi Maidan, Exhibition Road, Patna - 800001.

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

For the Petitioner/s : Mr.Subodh Kumar Barnwal, Advocate For the Respondent/s :

====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 13-05-2022

Petitioner has prayed for the following relief(s):

" (i) For issuance of an appropriate writ/writs directing the concerned Respondent/Bank to give four years time for payment of loan amount in installment considering the case of the Petitioner' pathetic financial conditions and heavy loss occurred due to closure of his shop due to the COVID Pandemic as the shop of the petitioner has remained closed/locked down on the decision of State Government of Bihar and since 23.03.2020 for more than one and half years.

(ii) Any other relief/reliefs may also be granted in favour of the Petitioner for which he is found entitled for in the facts and circumstances of the case." Patna High Court CWJC No.4980 of 2022 dt.13-05-2022

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The petition stands disposed of as withdrawn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