Phool Chandra vs State Of U.P. Thru Secy. And Others
2012 Latest Caselaw 3192 ALL

Citation : 2012 Latest Caselaw 3192 ALL
Judgement Date : 25 July, 2012

Allahabad High Court

Phool Chandra vs State Of U.P. Thru Secy. And Others on 25 July, 2012

Bench: Dilip Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 35733 of 2012
 

 
Petitioner :- Phool Chandra
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Petitioner Counsel :- Sunil Kumar Srivastava
 
Respondent Counsel :- C.S.C.,Q.H. Siddiqui
 

 
Hon'ble Dilip Gupta,J.

It is submitted by learned counsel for the petitioner that he was required to pay Rs.73,000/- to the respondent-Bank in terms of the notice dated 17th May, 2010 and in accordance with the judgment and order dated 9th June, 2010 passed in Writ Petition No.34051 of 2010 earlier filed by the petitioner, he deposited the balance amount in five installments but still a notice dated 10th April, 2012 has been issued the respondent-Bank for recovery of Rs.2,30,000/- from the petitioner.

Sri Q.H. Siddiqui, learned counsel appearing for the respondent-Bank prays for and is granted a week's time to seek instructions in the matter.

Place this petition as fresh on 1st August, 2012.

Order Date :- 25.7.2012

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Phool Chandra vs State Of U.P. Thru Secy. And Others
2012 Latest Caselaw 3192 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Phool Chandra vs State Of U.P. Thru Secy. And Others2012 Latest Caselaw 3192 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Phool Chandra vs State Of U.P. Thru Secy. And Others
2012 Latest Caselaw 3192 ALL