Md. Sadruzzama vs The Punjab National Bank And Ors
2023 Latest Caselaw 329 Patna

Citation : 2023 Latest Caselaw 329 Patna
Judgement Date : 23 January, 2023

Patna High Court

Md. Sadruzzama vs The Punjab National Bank And Ors on 23 January, 2023

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.6252 of 2018
     ======================================================

Md. Sadruzzama Son of Late Md. Shamshuzzama, Resident of Mohalla- Panchayati Akhara, Masjid Gali, District- Gaya.

... ... Petitioner/s Versus

1. The Punjab National Bank, through its Chairman-cum-Managing Director, Registered and Head Office, Plot No. 4, Sector - 10 Dwarka, New Delhi

2. The Zonal Manager, Punjab National Bank, Chanakya Tower, Chankya Place, Patna-1.

3. The Circle Head, Punjab National Bank Gaya Circle, 400, A.P. Colony, Gaya- 823001.

4. The Branch Manager, Punjab National Bank Tekari Road Branch, District-

Gaya.

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

For the Petitioner/s : Mr. Abhay Kumar Thakur, Advocate For the Respondent/s : M/s Mritunjay Kumar, Shilpi Singh Vibhuti Kumar, Advocates ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE PARTHA SARTHY ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE) Date : 23-01-2023

Heard learned counsel for the parties.

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

"I. For referring the matter before the additional dispute redressal found for and redressal of the grievance of the petitioner.

II. For any other relief / reliefs for which the petitioner found entitled to in the facts and circumstances of the case."

Leaving the issue of maintainability open, we allow Patna High Court CWJC No.6252 of 2018 dt.23-01-2023

the petitioner to approach Respondent No. 4, namely, The

Branch Manager, Punjab National Bank Tekari Road Branch,

District- Gaya. submitting a proposal, complete in all respect,

for One Time Settlement of the dispute, waiver of interest in

terms of the policy of the Bank as also the guidelines of the

Reserve Bank of India.

Learned counsel for the respondents has no objection

to the same.

As and when any such request is received, the same

shall be considered and decided expeditiously, in accordance

with law, within a period of two months thereof, as per the

policy of the Bank as also the guidelines of the Reserve Bank of

India.

Obviously, such decision has to be on the basis of

parity in relation to similarly situated persons.

In the event of petitioner failing to deposit the

amount, within the agreed time, it shall be open for the bank to

take appropriate action in accordance with law.