Patna High Court - Orders
Gorakh Nath Upadhaya vs State Bank Of India, Patna & Anr. on 26 November, 2014
Author: Ramesh Kumar Datta
Bench: Ramesh Kumar Datta
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.2670 of 2014
In
Civil Writ Jurisdiction Case No. 22045 of 2012
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Gorakh Nath Upadhaya, son of Late Kanhaiya Upadhya, Resident of
village- Baina, P.O. Kewdhi, P.S. Kudra, District- Kaimur
.... .... Petitioner
Versus
1. State Bank of India, Patna
2. Ajeet Sud, the General Manager, State Bank of India, Head Office- West
of Gandhi Maidan, Patna
3. Prabhu Nath Ram, the Branch Manager, State Bank of India, Agriculture
Development Branch, Bhabhua, District- Bhabhua
4. The State of Bihar through the District Magistrate, Kaimur, Bhabhua.
.... .... Opp.Parties.
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Appearance :
For the Petitioner/s : Mr. Raghunandan Kumar Singh
For the Respondent/s : Mr. Mukund Jee
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CORAM: HONOURABLE MR. JUSTICE RAMESH KUMAR DATTA
ORAL ORDER
5 26-11-2014It is stated by learned counsel for the State Bank of India and admitted by learned counsel for the petitioner that the tractor has since been handed over to the petitioner though not on 8.11.2014 but on 11.11.2014 with respect to which certain allegations and counter allegations are also being made by the respective parties.
Be that as it may, by the act of handing over the tractor, it appears that the contempt has been purged by the opposite parties of the State Bank of India.
The contempt application is, accordingly, dismissed.
(Ramesh Kumar Datta, J) S.Pandey/-
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