Patna High Court - Orders
Shashi Kiran Devi @ Shashi Kiran vs The A. G. M. (Nodal Officer ) S. B. I. ( L. H. ... on 26 September, 2018
Author: Shivaji Pandey
Bench: Shivaji Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.255 of 2017
In
Civil Writ Jurisdiction Case No.17510 of 2016
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Shashi Kiran Devi @ Shashi Kiran, W/o Late Anand Kumar Singh, Mohalla-
Sarvoday Nagar, Ward No.40, P.S.- Begusarai, District- Begusarai.
... ... Petitioner
Versus
1. The A. G. M. (Nodal Officer) S. B. I. (L. H. O.) Gandhi Maidan, Patna
Namely Sri P. B. Sahay.
2. The Chief Manager cum Authorized Officer, State Bank of India, A.D.B.
Begusarai Branch namely Sri Gopal Kumar Sinha.
3. The Branch Manager, A.D.B. Begusarai Branch, Bishwanath Nagar
Begusarai, District- Begusarai namely Sri Anil Choudhary.
4. The Branch Manager, S.B.I. Life Insurance Co. Ltd., Manjula Sadan, 1st
Floor, Subhas Chowk, Krishna Nagar Lane, Begusarai.
... ... Opposite parties
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Appearance :
For the Petitioner/s : Mr. Devendra Prasad Singh, Advocate
For the Respondent/s : Mr. Sanjesh Prasad, Advocate
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL ORDER
3 26-09-2018Heard learned counsel for the parties.
This Court vide order dated 19.01.2017 passed in C.W.J.C. No.17510 of 2016 has directed the Bank not to put the property, in question, in auction.
Learned counsel for the petitioner has drawn the attention of this Court to the e-auction notice dated 22.01.2017 and submitted that they have committed contempt of Court.
A show-cause has been field, in which at paragraph no.7 it has been stated that the order passed by this Court was not received in time, and as such, by mistake e-auction noticed was issued, the moment the order of this Court was received, the Patna High Court MJC No.255 of 2017(3) dt.26-09-2018 2/2 auction has been stopped.
Learned counsel for the Bank has submitted that they have not put the property in auction till date.
In such view of the matter, there is no need to proceed further in the matter. Accordingly, this contempt proceeding is dropped and contempt petition is dismissed.
(Shivaji Pandey, J) pawan/-
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