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Madhya Pradesh High Court

Amit Pratap Singh vs Bandhan Bank Limited (Previously Known ... on 26 February, 2022

Author: Sheel Nagu

Bench: Sheel Nagu, Dinesh Kumar Paliwal

                                     1
       IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                  BEFORE
                     HON'BLE SHRI JUSTICE SHEEL NAGU
                                     &
                HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                          ON THE 26th OF FEBRUARY, 2022

                       WRIT PETITION No. 2004 of 2022

          Between:-
1.        AMIT PRATAP SINGH S/O SHRI MACHAL SINGH,
          AGED    ABOUT     35    YEARS, OCCUPATION:
          AGRICULTURE, R/O 131, WARD NO.15, ARJUN
          NAGAR, DISTRICT RAISEN (MADHYA PRADESH)

2.        SHRI MACHAL SINGH S/O SHRI BALMUKUND
          DANGI, AGED ABOUT 55 YEARS, OCCUPATION:
          AGRICULTURE, R/O 131, WARD NO. 15, ARJUN
          NAGAR, DISTRICT RAISEN (MADHYA PRADESH)

3.        SUKHENDRA PRATAP SINGH S/O SHRI MACHAL
          SINGH, AGED ABOUT 40 YEARS, OCCUPATION:
          AGRICULTURE, R/O 131, WARD NO. 15, ARJUN
          NAGAR, DISTRICT RAISEN (MADHYA PRADESH)

4.        SATYENDRA PRATAP SINGH S/O SHRI MACHAL
          SINGH, AGED ABOUT 32 YEARS, OCCUPATION:
          AGRICULTURE, R/O 131, WARD NO. 15, ARJUN
          NAGAR, DISTRICT RAISEN (MADHYA PRADESH)

5.        SMT. NATHA BAI W/O SHRI MACHAL SINGH,
          AGED    ABOUT     50    YEARS, OCCUPATION:
          HOUSEWIFE, R/O 131, WARD NO. 15, ARJUN
          NAGAR, DISTRICT RAISEN (MADHYA PRADESH)

                                                                  .....PETITIONERS
          (SHRI ASHISH GIRI, ADVOCATE & OTHERS ARE ABSENT )

          AND

          BANDHAN BANK LIMITED (PREVIOUSLY KNOWN
          AS GRIH FINANCE LIMITED) THROUGH ITS
          AUTHORISED OFFICER, BHOPAL BRANCH, 119-121,
          AKANSHA COMPLEX, 1ST FLOOR, OPPOSITE
          NAVBHARAT PRESS, ZONE I, M.P. NAGAR,
          DISTRICT BHOPAL (MADHYA PRADESH)

                                                                  .....RESPONDENT
          (BY SHRI SACHIN JAIN, ADVOCATE)

        T h is petition coming on for admission this day, JUSTICE SHEEL
NAGU passed the following:
                                      ORDER

For the same issue raised in this petition, Securitization Application dated 20.01.2022 has been preferred before the DRT, Jabalpur Bench vide Annexure P/6.

2 . This petition was entertained since the Jabalpur Bench of DRT was non- functional.

3 . It is informed that DRT, Jabalpur Bench has become functional and, therefore, this petition is disposed of without commenting upon merits of the matter with liberty to the petitioner to pursue the remedy availed in the Securitization Application.

4. With the aforesaid liberty, writ petition stands disposed of.

     (SHEEL NAGU)                                          (DINESH KUMAR PALIWAL)
         JUDGE                                                      JUDGE
DV



Digitally signed by
DINESH VERMA
Date: 2022.02.28
15:58:45 +05'30'