Kali Charan & Another vs The Addl.Commissioner Agra & ...
2011 Latest Caselaw 825 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - C No. - 9719 of 1998
 
Petitioner :- Kali Charan & Another
 
Respondent :- The Addl.Commissioner Agra & Others
 
Petitioner Counsel :- Mahesh Gautam,Vijay Gautam
 
Respondent Counsel :- S.C.,Navin Sinha
 
Hon'ble Sibghat Ullah Khan, J.

Sri S.P. Mishra, learned Standing Counsel has obtained instructions and states that the property of petitioner was sold for Rs. 52,500/- out of which an amount of Rs. 45,000/- was sent to the Bank on whose recovery certificate, property of petitioner had been sold and remaining amount was adjusted towards recovery charges.

Copy of the chart has been placed on record as well as given to learned counsel for the petitioner.

The draft of Rs. 1,00,000/- drawn in favour of Collector, Aligarh which was handed over to Sri S.P. Mishra, learned Standing Counsel on the last date has just now been handed over to Sri Kumar Sanjay, Tehsildar, Tehsil Iglas, District Aligarh. Let the draft be deposited in the account.

List on 13.04.2011.

Office is directed to supply a copy of this order free of cost to Sri S.P. Mishra, learned Standing Counsel by tomorrow.

Order Date :- 4.4.2011

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