Chhotey Lal vs State Of U.P.& 3 Ors.
2013 Latest Caselaw 5938 ALL

Citation : 2013 Latest Caselaw 5938 ALL
Judgement Date : 19 September, 2013

Allahabad High Court

Chhotey Lal vs State Of U.P.& 3 Ors. on 19 September, 2013

Bench: Rajes Kumar, Manoj Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 51293 of 2013
 

 
Petitioner :- Chhotey Lal
 
Respondent :- State Of U.P.& 3 Ors.
 
Counsel for Petitioner :- Anupam Kulshreshtha,Ajeet Kumar Baranwal
 
Counsel for Respondent :- C.S.C.,V.P.Mathur
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Manoj Misra,J.

Sri Yogesh Kumar Yadav, learned Standing Counsel prays for and is granted two weeks time to file counter affidavit.

List in week commencing 21.10.2013.

Prima facie, we find substance in the argument of learned counsel for the petitioner that till date the proceeding against the petitioner has not been concluded and, therefore, the recovery of Rs.61,885/- is not justified.

In view of the above, the recovery of Rs.61,885/- against the petitioner shall remain stayed till the inquiry is concluded and final decision taken in the matter.

Order Date :- 19.9.2013

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