Pranava Kumar Ganguly vs Managing Director & Group ...
2012 Latest Caselaw 1005 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 10852 of 2004
 

 
Petitioner :- Pranava Kumar Ganguly
 
Respondent :- Managing Director & Group Executive S.B.I. And Others
 
Petitioner Counsel :- A.N. Verma,Dr. Madhu Tandon,G.N. Verma
 
Respondent Counsel :- Vipin Sinha
 

 
Hon'ble Rakesh Tiwari,J.

Hon'ble Het Singh Yadav,J.

Dr. Madhu Tandon, Advocate, has Dr. Mathu Tandon, Advocate, has submiitted a Bank Drafat  amounting to Rs. 250/- in compliance of hte order  dated 11.4.2012. The drafat may be depoisted in the account of HIgh Court Legal Services Committee, Allahabad  by hte Registry. Dr. Madhu Tandon submits  hat  she has received informaitn  that aaa the peitner has fallen serioiusly ill and is not in a posiotn  to give any instrucitn. As prayed list in the  Second wek ofr  JJuly  or amdisison.  In the meantime, she may also reconstruct the file.submitted a Bank Draft  amounting to Rs. 250/- in compliance of hte order  dated 11.4.2012. The draft may be deposited in the account of High Court Legal Services Committee, Allahabad  by the Registry.

Dr. Madhu Tandon submits  that  she has received information  that the petitioner has fallen seriously ill and is not in a position  to give any instruction.

As prayed, list in the  Second week of  July, 2012  for admission.  In the meantime, she may also reconstruct the file.

Order Date :- 27.4.2012

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