Shiv Shanker Singh vs Chairman, K.G.S.G.Bank Varanasi ...
2012 Latest Caselaw 726 ALL

Citation : 2012 Latest Caselaw 726 ALL
Judgement Date : 24 April, 2012

Allahabad High Court

Shiv Shanker Singh vs Chairman, K.G.S.G.Bank Varanasi ... on 24 April, 2012

Bench: Rakesh Tiwari, Het Singh Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 37627 of 2007
 

 
Petitioner :- Shiv Shanker Singh
 
Respondent :- Chairman, K.G.S.G.Bank Varanasi And Another
 
Petitioner Counsel :- O.P. Singh
 
Respondent Counsel :- V. Singh,Parmatma Rai,S.C.
 

 
Hon'ble Rakesh Tiwari,J.

Hon'ble Het Singh Yadav,J.

Supplementary affidavit filed by the petitioner is taken on record. However, learned counsel for the petitioner submits that the copy of the annexures and inquiry report has not been supplied to him. Under the circumstances, we direct the Kashi Gomti Samyut Gramin Bank to file the supplementary counter affidavit annexing therewith the annexures, inquiry report with all documents.

List in the next cause list.

Order Date :- 24.4.2012

Download the LatestLaws.com Mobile App