Allahabad High Court
M/S Mishra Associate Thru' Its ... vs State Of U.P. & 6 Others on 15 July, 2015
Bench: Arun Tandon, Ashwani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- WRIT - C No. - 38552 of 2015 Petitioner :- M/S Mishra Associate Thru' Its Prop. Vinay K. Mishra & Anr. Respondent :- State Of U.P. & 6 Others Counsel for Petitioner :- Sanjay Kumar Gupta,Aniruddh Pandey Counsel for Respondent :- C.S.C. Hon'ble Arun Tandon,J.
Hon'ble Ashwani Kumar Mishra,J.
The one time settlement scheme with reference to which the petitioner has submitted a proposal has not been brought on record and, therefore, we are not in position to ascertain as to whether the case of the petitioner would be covered by the said one time settlement scheme and, therefore, no positive mandamus can be issued.
We only provide that if any such scheme is in operation comes, the bank may proceed in the matter in accordance with law.
The writ petition is accordingly dismissed.
Order Date :- 15.7.2015 Ashish Pd.