Patna High Court - Orders
Shiv Shankar Sah vs Munghyr Kshetriya Gr.Bank &Ors on 23 June, 2015
Author: Chakradhari Sharan Singh
Bench: Sharan Singh, Chakradhari Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.10748 of 1999
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1. Shiv Shankar Sah, son of Late Radhe Lal Sah, resident of Mirzanhat, P.S.
Mojahitpur, District Bhagalpur
.... .... Petitioner/s
Versus
1. Munghyr Kshetriya Gramin Bank through its Chairman, Head Office,
Bhagat Singh Chowk, Munghyr 811201
2. The Board of Directors, Munghyr Kshetriya Gramin Bank, Head Office,
Bhagat Singh Chowk, Munghyr
3. The Chairman, Munghyr Kshetriya Gramin Bank, Head Office, Bhagat
Singh Chowk, Munghyr
4. Anil Kumar Sinha, son of not known at present posted as Branch
Manager, Munghyr Kshetriya Gramin Bank, Branch Office, Shiekhpura
5. Kishore Kumar Sinha, son of not known at present posted as Branch
Manager, Munghyr Kshetriya Gramin Bank, Barbigha
6. Birendra Kumar Singh, son of not known at present posted as Branch
Manager, Munghyr Kshetriya Gramin Bank, Mano, Lakhisarai
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Anil Kumar Sinha
Mr. Ankit Katriar
For the Respondent/s : Mr. Asim Jha
Mr. Anil Kumar Upadhyay
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI
SHARAN SINGH
ORAL ORDER
6 23-06-20151. The petitioner in the present writ application seeks quashing of an order dated 20.4.1998 passed by the Chairman, erstwhile Munghyr Kshetriya Gramin Bank, Munghyr.
2. A counter affidavit has been filed on behalf of the respondents, bringing on record an order of this Court dated 21.5.1999 passed in CWJC No. 4070 of 1998, whereby, similar relief for quashing of the same order dated 20.4.1998 had been rejected.
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3. In view of the above, this application stands dismissed.
(Chakradhari Sharan Singh, J) ArunKumar/-
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