Mahendra Prakash Daga And Others vs Chairperson Debts Recovery ...
2011 Latest Caselaw 4813 ALL

Citation : 2011 Latest Caselaw 4813 ALL
Judgement Date : 23 September, 2011

Allahabad High Court

Mahendra Prakash Daga And Others vs Chairperson Debts Recovery ... on 23 September, 2011

Bench: Sunil Hali




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 55231 of 2011
 

 
Petitioner :- Mahendra Prakash Daga And Others
 
Respondent :- Chairperson Debts Recovery Appellate Tribunal And Others
 
Petitioner Counsel :- R.P. Agarwal
 
Respondent Counsel :- A.S.G.I.,A. Banerji,A.K. Mishra
 

 
Hon'ble Sunil Hali,J.

Sri Jayant Banerji, learned counsel for the respondent Bank, prays time to seek instructions in the matter.

As prayed, put up as fresh on 29.9.2011 along with writ petition No.42219 of 2011. In the meantime, he may obtain instructions.

Till then, proceedings before the Appellate Tribunal shall remain stayed.

Order Date :- 23.9.2011

(Justice Sunil Hali)

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