Jay Kumar Gupta vs The Regional Manager, Union Bank ...
2022 Latest Caselaw 2952 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.5490 of 2022
     ======================================================

Jay Kumar Gupta Son of Late Mohan Lal Sah Resident of Shashtri Nagar, Gulabbagh, Police Station- Sadar, District- Purnea. Proprietor of M/s Maa Kamakhaya Traders, Purnea.

... ... Petitioner/s Versus

1. The Regional Manager, Union Bank of India, Bhagalpur xxx

2. The Branch Manager, Union Bank of India, Near Ford Company Road, Purnea.

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

     For the Petitioner/s      :      Mr.Shashi Bhushan Kumar, Advocate
                               :      Ms.Arti Kumari, Advocate
     For the Respondent/s      :

====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE SATYAVRAT VERMA ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 18-05-2022

Petitioner has prayed for the following relief(s):-

(i) For issuance of writ of mandamus command the respondents to settle the account of the petitioner under the one time settlement (OTS) scheme so that petitioner can pay the entire dues amount.

(ii) For issuance of appropriate writ to restrain the respondent bank not to proceed with the auction sale of the residential house of the petitioner as the same is only residential house of the petitioner and his family in which he resides with his family as petitioner is ready to deposit the entire amount which Patna High Court CWJC No.5490 of 2022 dt.18-05-2022

will come after one time settlement with the bank.

(iii) For the other reliefs in the facts and circumstances of the case.

After the mater was heard for some time,

finding the Court not in favour of the submissions made by the

learned counsel for the petitioner, learned counsel for the

petitioner, under instructions, states that the petitioner shall be

content if the petitioner is permitted to withdraw the present

petition, reserving liberty to take recourse to such other

remedies as are otherwise permissible and admissible in

accordance with law as also represent to the appropriate

authority, venting out the grievances, subject-matter of the

present petition.

Prayer allowed.

As and when any such action is taken, we are

hopeful that the authority/adjudicatory authority shall consider

and decide the same expeditiously.

Without expressing any opinion on merits,

leaving all questions of fact and law open, the present petition

is disposed of as withdrawn with the liberty aforesaid.

Interlocutory application(s), if any, shall also Patna High Court CWJC No.5490 of 2022 dt.18-05-2022

stand disposed of.

(Sanjay Karol, CJ)

( Satyavrat Verma, J) Rishi/-

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Uploading Date          20.05.2022
Transmission Date