Bank Of Baroda vs District Judge And Another
2011 Latest Caselaw 1285 ALL

Citation : 2011 Latest Caselaw 1285 ALL
Judgement Date : 21 April, 2011

Allahabad High Court

Bank Of Baroda vs District Judge And Another on 21 April, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - C No. - 23014 of 2011
 

 
Petitioner :- Bank Of Baroda
 
Respondent :- District Judge And Another
 
Petitioner Counsel :- Vipin Sinha
 
Respondent Counsel :- J.J. Munir
 

 
Hon'ble Rajes Kumar,J.

Ms. Shali Saxena, Advocate, holding brief of Sri Vipin Sinha, Advocate, appears on behalf of the petitioner and Sri J.J. Munir, learned counsel appearing on behalf of the respondents.

Sri J.J. Munir, learned counsel appearing on behalf of the respondents, prays for and is granted 10 days time to file counter affidavit. Rejoinder affidavit may be filed within one week.

List in the week commencing 16.5.2011.

Till the next date of listing, the execution of the ex-parte decree shall remain stayed.

Order Date :- 21.4.2011

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