Udeshwar Yadav vs The Deputy Regional Manager, ...
2023 Latest Caselaw 331 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.2067 of 2018
     ======================================================

Udeshwar Yadav S/o Late Sadhu Sharan Yadav, Resident of Mohalla- Awas Board, Ranko near Koshi College, P.S.- Khagaria, District- Khagaria.

... ... Petitioner/s Versus

1. The Deputy Regional Manager, Bihar Gramin Bank, Sona Jageshwar Complex, Traffic Chowk, Begusarai

2. The Branch Manager, Bihar Kshetriya Grameen Bank, Khagaria.

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

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

Date : 23-01-2023

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.2067 of 2018 dt.23-01-2023

Leaving the issue of maintainability open, we allow

the petitioner to approach Respondent No. 2, namely, The

Branch Manager, Bihar Kshetriya Grameen Bank, Khagaria

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 Patna High Court CWJC No.2067 of 2018 dt.23-01-2023

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.

We clarify that we have not expressed any opinion on

merits. All issues are left open.

Till such time proposal is pending with the authorities,

no coercive action shall be taken against the petitioner.

The instant 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 25.01.2023 Transmission Date