Satish Kumar Singh vs The Dakshin Bihar Gramin Bank
2022 Latest Caselaw 2954 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.5323 of 2022
     ======================================================

Satish Kumar Singh Son of Late Rajiv Ranjan Bahadur Singh, Resident of Village and Police Station- Rajpur, District - Rohtas.

... ... Petitioner/s Versus

1. The Dakshin Bihar Gramin Bank through Regional Manager, Regional Office, Sasaram, Opposite Sale Tax Office, Sasaram, District - Rohtas, PIN Code - 821115.

2. The Regional Manager, Dakshin Bihar Gramin Bank, Regional Office, Sasaram, Opposite Sale Tax Office, Sasaram, District - Rohtas, PIN Code - 821115.

3. The Authorised Officer, Dakshin Bihar Gramin Bank, Regional Office, Sasaram, Opposite Sale Tax Office, Sasaram, District - Rohtas, PIN Code - 821115.

4. Thr Branch Manager, Dakshin Bihar Gramin Bank, Rajpur Branch, Police Station- Rajpur, District - Rohtas.

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

For the Petitioner/s : Mr. Jitendra Prasad Singh, Advocate Mr. Prabhat Kumar Dipak, Advocate For the Respondent/s : Mr. Mahesh Narayan Parbat, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE SATYAVRAT VERMA ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 18-05-2022

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.5323 of 2022 dt.18-05-2022

After the matter was heard for some time, finding

the Court not to be in favour with the submissions made

across the Bar, 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 initiate appropriate proceedings before

the appropriate forum, including Debt Recovery Tribunal

and/or take recourse to such other alternative remedies,

equally efficacious in law.

Permission granted.

We are sure that as and when any such

proceedings are initiated, the same shall be considered and

decided in accordance with law.

Patna High Court CWJC No.5323 of 2022 dt.18-05-2022

Needless to add, the authorities/adjudicative body

shall pass a reasoned order in accordance with law.

It is made clear that we have not expressed any

opinion on merits. All issues are left open.

The petition stands disposed of as withdrawn

with the liberty aforesaid.

Interlocutory Application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

(Satyavrat Verma, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 20.05.2022 Transmission Date