Pawan Kumari @ Pawan Devi vs The Regional Manager, Dakshin ...
2022 Latest Caselaw 2855 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.4890 of 2022
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Pawan Kumari @ Pawan Devi, Wife of Rajeev Kumar @ Rajiv Kumar Chaudhary, Resident of Ward No. 23, Sri Krishna Nagar, P.S.-Begusarai Town, District-Begusarai.

... ... Petitioner/s Versus

1. The Regional Manager, Dakshin Bihar Gramin Bank, Begusarai.

2. The Authorised Officer, Dakshin Bihar Gramin Bank, Kapsiya, Begusarai.

3. The Branch Manager, Dakshin Bihar Gramin Bank, Branch-Kapsiya, Begusarai.

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

For the Petitioner/s : Mr. Raj Kumar, Advocate For the Respondent/s : Mr. Ved Prakash Srivastva, 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):

"I. For issuance of direction to stay the Scheduled Auction dated if any of secured property of the petitioner namely Pawan Kumari @ Pawan Devi, Wife of Rajeev Kumar @ Rajiv Kumar Chaudhary situated under Mauza-Keshave, Thana No. 557, Tauzi No. 3665, Khata No. 76, Kesra No. 725, Area-12 Dhoor. II. For further direction to restrain the respondent authorities from taking any coercive action against the secured assets of the petitioner against the Cash Credit Loan taken by the Petitioner.

III. For further direction to make instalment of present credit amount of Dakshin Bihar Gramin Bank, Kapsiya, Begusarai, due against the petitioner. IV. For any other relief/reliefs for which the petitoiner is entitled in the eye of law."

Patna High Court CWJC No.4890 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 as also

represent to the appropriate authority, venting out the

grievances, subject-matter of the present petition.

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