Krishna Kant Ray vs Central Bank Of India
2023 Latest Caselaw 986 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                Civil Writ Jurisdiction Case No.18084 of 2022
     ======================================================

Krishna Kant Ray S/o Late Moti Ray R/o Vill- Sarariya, PO- Khanjaha Chak, PS- Lalganj, District- Vaishali.

... ... Petitioner/s Versus

1. Central Bank of India through its Zonal Manager, 2nd Floor, Block- B, Mauraya Complex, Dak Bunglow, Patna.

2. Branch Manager, Central Bank of India, Branch- Lalganj (Vaishali) District- Vaishali.

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

For the Petitioner/s : Mr. Mrityunjay Kumar, Adv. For the Respondent/s : Mr. Arup Kumar Sinha, Adv. ====================================================== CORAM: HONOURABLE MR. JUSTICE SANJEEV PRAKASH SHARMA

ORAL JUDGMENT

Date : 14-03-2023

1. Learned counsel for the petitioner submits

that the respondents have issued part of the loan amount and

refused to pay the remaining amount on the premise that the

petitioner has not completed the work for which the first

installment was released. Learned counsel for the petitioner

submits that it is factually incorrect.

2. The questions of facts cannot be examined in

writ jurisdiction, leaving it open to the petitioner to take up

appropriate remedy in Civil Court, the writ petition is Patna High Court CWJC No.18084 of 2022 dt.14-03-2023

dismissed as not maintainable.

Suraj/- (Sanjeev Prakash Sharma, J)

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