The Punjab National Bank vs Sujit Kumar @ Sujeet Kumar
2025 Latest Caselaw 3724 Patna

Patna High Court

The Punjab National Bank vs Sujit Kumar @ Sujeet Kumar on 9 September, 2025

Author: Alok Kumar Sinha

Bench: Alok Kumar Sinha

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                       Letters Patent Appeal No.243 of 2025
                                          In
                   Civil Writ Jurisdiction Case No.4664 of 2023
     ======================================================
1.    The Punjab National Bank, through the Executive Director, Punjab National
      Bank, Corporate Office, Plot No.4, Section-10, Dwarka, New Delhi-110075.
2.   The Deputy General Manager, Punjab National Bank Human Resource Man-
     ager Division (HRMDS), Corporate Office, Plot No.4, Sector-10, Dwarka,
     New Delhi-110075.
3.   The General Manager (Zonal Manager), Punjab National Bank, Zonal Of-
     fice- Patna, 2nd Floor, Chankya Tower, R Block, Patna- 800001.

                                                                  ... ... Appellant/s
                                       Versus

     Sujit Kumar @ Sujeet Kumar Son of Late Tej Narayan Yadav, Resident of Ya-
     dav Lane, Digha Ghat, P.S.- Digha, District- Patna.

                                                ... ... Respondent
     ======================================================
     Appearance :
     For the Appellant/s    :    Mr.Mritunjay Kumar, Advocate
                                 Mr.Ram Ganesh, Advocate
     For the Respondent/s   :    Ms.Archana Sinha, Sr. Advocate
     ======================================================
     CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
             and
             HONOURABLE MR. JUSTICE ALOK KUMAR SINHA
     ORAL JUDGMENT

(Per: HONOURABLE THE ACTING CHIEF JUSTICE)

Date : 09-09-2025

Heard I.A. No. 01 of 2025 for condonation of

delay. There is a delay of about 14 days in filing L.P.A. No. 243

of 2025. For the reasons stated in the application read with the

affidavit, delay of about 14 days in filing L.P.A. No. 243 of

2025 stands condoned.

2. Accordingly, I.A. No. 01 of 2025 stands allowed. Patna High Court L.P.A No.243 of 2025 dt.09-09-2025

3. Learned counsel for the respective parties, on

instruction, submitted that Respondent - Sujit Kumar @ Sujeet

Kumar is stated to have been acquitted in criminal proceedings

during the pendency of the present lis. In the light of later

development, Appellants have to take further steps in the matter.

Resultantly, the present L.P.A. does not survive for

consideration. Accordingly, the present L.P.A. No. 243 of 2025

stands disposed of. Pending I.As, if any, stands disposed of.

4. Appellants are hereby directed to take a decision

on the grievances of the Respondent - Sujit Kumar @ Sujeet

Kumar, if any, within a period of two months from the date of

receipt of this order.

(P. B. Bajanthri, ACJ)

( Alok Kumar Sinha, J) manish/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          11.09.2025
Transmission Date       NA