Patna High Court - Orders
Union Bank Of India vs The Debts Recovery Appellate Tribunal ... on 23 February, 2023
Author: Purnendu Singh
Bench: Purnendu Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.7477 of 2014
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Union Bank of India, Dhamitola Branch, Gaya through the Authorised
Officer/Chief Manager, Sri Sudhir Kumar Singh, son of Late Lakhan Singh
resident of Kankarbagh, P.O. and P.S. Kankarbagh, Town and District - Patna
... ... Petitioner/s
Versus
1. The Debts Recovery Appellate Tribunal and Ors Jawahar Lal Nehru Road,
Tagore Town, Allahabad through the Chairperson
2. The Debts Recovery Tribunal, 34, Bank Road, Opp. New Police Lines,
Lodhipur, Patna through the Presiding Officer
3. Smt. Rekha Patel Wife of Sri Ravi Patel resident of Mohalla - Gewal Bigha,
South Police Line, P.S. Rampur, Town and District - Gaya
4. Sri Ravi Patel resident of Mohalla - Gewal Bigha, South Police Line, P.S.
Rampur, Town and District - Gaya
5. Sri Priya Ranjan son of Sri Dhrub Prasad Singh resident of Radhey Shyam
Motor Garage Mahal, P.S. Kotwali, Town and District - Gaya
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Anup Kumar Sinha, Advocate
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH
ORAL ORDER
3 23-02-2023Heard the parties.
2. After few arguments, Mr. Anup Kumar Sinha, learned counsel appearing on behalf of the petitioner seeks permission to seeks permission to withdraw the writ petition filed on behalf of the petitioner.
3. In view of the submission made on behalf of the petitioner, the writ petition filed on behalf of the petitioner is dismissed as withdrawn.
(Purnendu Singh, J) manish/-
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