Brij Mohan Prasad Singh @ Brij ... vs The Regional Manager, Madhya ...
2023 Latest Caselaw 508 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.6071 of 2018
     ======================================================

Brij Mohan Prasad Singh @ Brij Mohan Singh S/o Late Bishun Singh, Resident of Village- Riula Post- Seotar, P.S. Atri, District- Gaya.

... ... Petitioner/s Versus

1. The Regional Manager, Madhya Bihar Gramin Bank and Ors

2. The Branch Manager Madhya Bihar Gramin Bank, Branch- Seotar, District-

Gaya.

3. The Manager Madhya Bihar Gramin Bank, 371A, A.P. Colony, Ramanuj Bhawan, Gaya.

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

For the Petitioner/s : Mr.Bipin Kumar, Adv For the Respondent/s : Mr.Dr. Anand Kumar, Adv ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE PARTHA SARTHY ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 30-01-2023 Heard learned counsel for the parties.

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

"(i) to issue a writ of certiorari for quashing the auction sale notice dated 28.02.2018 issued by the Branch Manager, Madhya Bihar Gramin Bank Seotar through which he has been communicated to the petitioner that vehicle (Tractor) of the petitioner has been fixed for auction on 20.03.2018 in the campus of Madhya Bihar Gramin Bank, 371, A.P. Colony Ramnuj Bhawan, Gaya in illegal and arbitrary manner contrary to the provision.

(ii) To issue a further writ of mandamus commanding the respondent to give calculation chart of the loan amount of petitioner to able to pay the loan amount.

(iii) To issue further writ of mandamus commanding the respondents in the facts and Patna High Court CWJC No.6071 of 2018 dt.30-01-2023

circumstances of the case to give benefits of OTS scheme if any to petitioner available in their bank.

(iv) For any other relief/reliefs if petitioner found entitled the fact and circumstances of the case.

(v) And petitioner further pray during the pendency o the writ petition auction sale notice dated 28.02.2018. May kindly be stay."

Learned counsel for the petitioner seeks permission to

withdraw the present petition stating that this application has

become infructuous.

Permission granted.

This application is dismissed as having become

infructuous.

Interlocutory application, if any, shall also stand

disposed of.

(Sanjay Karol, CJ)

(Partha Sarthy, J)

ranjan/-

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