Rizwi Kalam vs The Central Bank Of India
2023 Latest Caselaw 577 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.18531 of 2022
     ======================================================

Rizwi Kalam Son of Late Md. Attaullah Resident of Present Address- Simalgachhi, P.O.- Pokharia, P.S.- Ranipatra, District- Purnea Pin- 854626.

... ... Petitioner/s Versus

1. The Central Bank of India through General Manager, Purnea Circle, Snceh Bhavan, Jhanda Chowk, Bhatta Bazaar, Punrea- 854301.

2. The Regional Manager, Central Bank of India, Purnea.

3. The Branch Manager, Central Bank of India, Purnea.

4. The Authorised Officer/Chief Officer, Main Branch, Central Bank of India, Purnea.

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

For the Petitioner/s : Mr. Hemant Kumar, Advocate For the Respondent/s : Mr. Anil Kumar Sinha, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE PARTHA SARTHY ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 01-02-2023

Heard learned counsel for the parties.

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

"

Patna High Court CWJC No.18531 of 2022 dt.01-02-2023

"

Learned counsel for the petitioner states that

petitioner shall take recourse to the remedies provided in

accordance with law, and any such proceedings which may be

initiated, be directed to be expedited.

Statement accepted and ordered accordingly.

We are sure that as and when any such proceedings Patna High Court CWJC No.18531 of 2022 dt.01-02-2023

are initiated by the petitioner, before the appropriate

forum/Tribunal, the same shall be considered and decided

expeditiously, in accordance with law, preferably within a

period of 3/6 months.

Needless to add, period for which the petitioner has

been pursuing the matter before this Court, shall be excluded for

the purpose of computing limitation.

It is made clear that we have not expressed any

opinion on merits. All issues are left open.

The petition stands disposed of in the aforesaid

terms.

Interlocutory application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

(Partha Sarthy, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 02.02.2023 Transmission Date