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Meghalaya High Court

M/S M.D. Constructions vs State Bank Of India on 16 July, 2025

Author: H. S. Thangkhiew

Bench: H. S. Thangkhiew

                                                             2025:MLHC:612




 Serial No. 01
 Supplementary List
                HIGH COURT OF MEGHALAYA
                      AT SHILLONG
WP(C) No. 207 of 2025
                              Date of Decision: 16.07.2025

1.     M/s M.D. Constructions,
       a registered partnership firm having its
       registered place pf Business at Fancy Valley, Tura
       P.O. Tura,West Garo Hills, Meghalaya-794001 and
       Represented by one of its partners,
       Shri Bikash Harlalka,
       S/o Shri Ram Gopal Harlalka, aged about 48 years,
       R/o Fancy Valley, Tura,
       P.O. Tura,West Garo Hills, Meghalaya-794001.

2.     Shri Bikash Harlalka,
       S/o Shri Ram Gopal Harlalka, one of the partners of
       M/s M.D. Constructions,
       R/o Fancy Valley, Tura,
       P.O. Tura,West Garo Hills, Meghalaya-794001
                                                   ... Petitioner(s)
             Versus

1.      State Bank of India,
        State Bank Bhavan, Madame Cama Road,
        Nariman Point, Mumbai, Maharashtra-400021,
        Represented by its Chairman

     2. State Bank of India, Tura Bazar (Evening Branch),
        Tura Bazar, T.D. Road, P.O. Tura, West Garo Hills,
        Meghalaya-794001 represented by its Chief Manager/
        Branch Manager.

     3. The Chief Manager/Branch Manager,
        State Bank of India, Tura Bazar (Evening Branch),
        Tura Bazar, T.D. Road, P.O. Tura, West Garo Hills,
        Meghalaya-794001.
                                                             Page 1 of 3
                                                             2025:MLHC:612




     4. Shri Gaurav Harlalka,
        S/o Shri Ram Gopal Harlalka, one of the partners of
        M/s M.D. Constructions,
        R/o Fancy Valley, Tura,
        P.O. Tura,West Garo Hills, Meghalaya-794001
                                             ..... Respondent(s)

Coram:

Hon'ble Mr. Justice H. S. Thangkhiew, Judge Appearance:

For the Petitioner(s) : Mr. M. Sharma, Adv. with Mr. B. Snaitang, Adv.

For the Respondent(s) : Mr. S. Pandey, Adv. (For R 1-3)

i) Whether approved for reporting in Yes/No Law journals etc:

ii) Whether approved for publication Yes/No in press:

(ORAL)

1. Mr. M. Sharma, learned counsel for the petitioners submits that the petitioners and the respondent No. 4, have since reconciled outside the Court with regard to the operation of the Accounts of the business. He prays that he may be allowed to withdraw the instant writ application.

2. Mr. S. Pandey, learned counsel for the respondent State Bank of India submits that if that is the case, the Bank will have no objection, in defreezing the Accounts of the petitioner No. 1. Page 2 of 3

2025:MLHC:612

3. On the submissions made by the learned counsel for the parties, the matter stands closed on withdrawal, and is accordingly disposed of.

JUDGE Meghalaya 16.07.2025 "V. Lyndem-PS"