Dilip Kumar Singh vs The State Of Bihar
2022 Latest Caselaw 2988 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.5448 of 2022
     ======================================================

Dilip Kumar Singh Son of Kamala Singh Carrying on Business in the name and Style of M/s Bhagwati Enterprises, at N.H.28, Opposite DM Awas, Gopalganj-841428, Bihar.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary Finance, Government of Bihar, Patna.

2. Authorized Officer, The Federal Bank Ltd., Branch Gopalganj, (Near Ambedkar Chowk, Gopalganj, Bihar)

3. Sujeet Kumar, Income Tax Officer, Ward-2(2), Chhapra.

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

For the Petitioner/s : Mr. Ravi Raj, Advocate For the Respondent/s : Mr. Ajay Kumar Rastogi (AAG-10) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE SATYAVRAT VERMA ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 19-05-2022 Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.5448 of 2022 dt.19-05-2022

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.

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The petition stands disposed of as withdrawn Patna High Court CWJC No.5448 of 2022 dt.19-05-2022

with the liberty aforesaid.

Interlocutory Application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

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