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Manju Devi vs The Regional Manager
2022 Latest Caselaw 2852 Patna

Citation : 2022 Latest Caselaw 2852 Patna
Judgement Date : 13 May, 2022

Patna High Court
Manju Devi vs The Regional Manager on 13 May, 2022
         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.4989 of 2022
     ======================================================

Manju Devi, Wife of Vinod Prasad Resident of Village - Pantoka, P.O. - Singhpur Haraiya, P.S. - Raxaul, District- East Champaran.

... ... Petitioner/s Versus

1. The Regional Manager, Bank of India, Panchawati Complex, Mohanpur Road, Samastipur.

2. The Branch Manager, Bank of India, Raxaul Branch, Raxaul, District- East Champaran.

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

For the Petitioner/s : Mr.Ajay Kumar Singh, Advocate For the Respondent/s : Mr. Ajit Kumar Sinha, Advocate ====================================================== 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):

" For issuance of an appropriate writ in the nature of Certiorari for setting aside the Demand Notice dated 27.04.2021 and Auction Notice dated 15.11.2021 as contained in Annexures-1 and 1/1 whereby and whereunder Respondent No. 3 sent Auction Notice to the petitioner whereas the petitioner is ready to pay in installments and seeks time to make payment."

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, Patna High Court CWJC No.4989 of 2022 dt.13-05-2022

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The petition stands disposed of as withdrawn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 18.05.2022 Transmission Date

 
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