V.P. Pachori And Another vs Board Of Directors Etah Gramin ...
2014 Latest Caselaw 484 ALL

Citation : 2014 Latest Caselaw 484 ALL
Judgement Date : 2 April, 2014

Allahabad High Court

V.P. Pachori And Another vs Board Of Directors Etah Gramin ... on 2 April, 2014

Bench: Rajes Kumar, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 51020 of 2005
 

 
Petitioner :- V.P. Pachori And Another
 
Respondent :- Board Of Directors Etah Gramin Bank Etah And Others
 
Counsel for Petitioner :- Anoop Misra,R.C. Shukla
 
Counsel for Respondent :- C.S.C.,P.C. Srivastava
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Anjani Kumar Mishra,J.

Civil Misc. Amendment Application No. 90900 of 2009

Heard the learned counsel for the parties.

The amendment application is allowed.

The learned counsel for the petitioner is granted 10 days time to incorporate the amendments.

List thereafter.

Order Date :- 2.4.2014

Priyanka

Download the LatestLaws.com Mobile App