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Patna High Court - Orders

Nirmal Kumar Maitin vs Panjab National Bank & Ors on 1 April, 2015

Author: Birendra Prasad Verma

Bench: Birendra Prasad Verma

                        IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Civil Writ Jurisdiction Case No.14090 of 2010
                     ======================================================
                     Nirmal Kumar Maitin, S/O Ram Chandra Prasad Maitin, R/O Mohalla-
                     Nepali Kothi, Boring Road, P.S.- S.K. Puri, Distt.- Patna

                                                                         .... .... Petitioner/s
                                                       Versus
                     1. Punjab National Bank through its Chairman and Managing Director,
                     Punjab National Bank, 7, Bhikhaji Came Place, New Delhi-66
                     2. Chairman and Managing Director, Punjab National Bank, 7, Bhikhaji
                     Came Place, New Delhi-66
                     3. Zonal Manager, Punjab National Bank, Zonal Office-3, Chanakya Place,
                     B.C. Patel Marg, Patna-1
                     4. Assistant General Manager, Punjab National Bank, Circle Office,
                     Chanakya Place, Chanakya Tower, R. Block, Patna-800001
                     5. Chief Manager, Punjab National Bank, Boring Road, Patna

                                                            .... .... Respondent/s
                     ======================================================
                     Appearance :
                     For the Petitioner/s :   None
                     For the Respondent/s   : None
                     ======================================================
                     CORAM: HONOURABLE MR. JUSTICE BIRENDRA PRASAD VERMA
                     ORAL ORDER

4       01-04-2015

Despite repeated calls, none appears on behalf of the petitioner in support of the present writ petition. None appears on behalf of the respondents either, though the names of learned counsel appearing on behalf of the parties are printed in the daily cause list.

Consequently, the present writ petition stands dismissed for want of prosecution.

Arvind/- (Birendra Prasad Verma, J) U