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Judgment
Petitioners have prayed for the following relief(s) in CWJC No. 787 of 2022:-
Petitioners have prayed for the following relief(s) in CWJC No. 25655 of 2019:-
After the matter was heard for some time, Shri P.N.Shahi, learned senior counsel, under instructions, states that petitioners be permitted to withdraw
the present petitions reserving liberty to approach the Chief General Manager, State Bank of India, Local Head Office at West Gandhi Maidan, Patna
pointing out the grievances as also submitting an offer for amicable resolution of the dispute.
None can have any objection to the same, for we have not expressed any opinion on the merits of the matter. We are passing this order conscious of
the fact that at this point in time, both Debt Recovery Tribunal and Debt Recovery Appellate Tribunal are not functional for non-appointment of the
Presiding Officer.
Let the petitioners approach the said respondent and submit their offer, which he positively shall consider and decide in accordance with law and more
specifically, the Reserve Bank of India Guidelines, within a period of three months.
Liberty reserved to the parties to take recourse to such remedies as are otherwise provided in accordance with law.
Passing of this order shall not come in the way of the authority pursuing such remedy.
Petitions stand disposed of.
Interlocutory application(s), if any, shall also stand disposed of.