Triloki Nath Singh vs U.P. Sahkari Gram Vikas Bank Ltd. ...
2014 Latest Caselaw 624 ALL

Citation : 2014 Latest Caselaw 624 ALL
Judgement Date : 7 April, 2014

Allahabad High Court

Triloki Nath Singh vs U.P. Sahkari Gram Vikas Bank Ltd. ... on 7 April, 2014

Bench: Sheo Kumar Singh, Attau Rahman Masoodi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- SPECIAL APPEAL No. - 344 of 2014
 

 
Appellant :- Triloki Nath Singh
 
Respondent :- U.P. Sahkari Gram Vikas Bank Ltd. And 4 Ors.
 
Counsel for Appellant :- A.P. Tewari,A.P. Singh
 
Counsel for Respondent :- J.A. Azmi
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Attau Rahman Masoodi,J.

On the facts, submission as made and the grounds so taken in the memo of appeal, this court is of the view that matter needs disposal after getting response from the respondents.

Sri J.A. Azmi, learned Advocate has accepted notice on behalf of respondents. He may file counter affidavit by the next date.

List this appeal after six weeks.

It is made clear that no stay has been granted by this court, as on date.

Order Date :- 7.4.2014

M.A.A.

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