Sarvesh Kumar Singh & Another vs State Of U.P. Thru Prin. Secy. ...
2014 Latest Caselaw 3897 ALL

Citation : 2014 Latest Caselaw 3897 ALL
Judgement Date : 1 August, 2014

Allahabad High Court

Sarvesh Kumar Singh & Another vs State Of U.P. Thru Prin. Secy. ... on 1 August, 2014

Bench: Ram Surat (Maurya)




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- MISC. SINGLE No. - 4191 of 2014
 

 
Petitioner :- Sarvesh Kumar Singh & Another
 
Respondent :- State Of U.P. Thru Prin. Secy. Agriculture Civil Sectt. &Ors
 
Counsel for Petitioner :- Ajai Kumar Singh
 
Counsel for Respondent :- C.S.C.,Sudeep Seth
 

 
Hon'ble Ram Surat Ram (Maurya),J.

The counsel for the petitioner submits that the petitioner applied a loan for kharif period which was sanctioned to him on 23.9.2010 during continuance of kharif season. However, the bank has unilaterally changed the loan period from kharif to rabi season and now denying insurance amount.

The counsel appearing for the bank may obtain instruction in the matter.

Put up as fresh on 5th August, 2014.

Order Date :- 1.8.2014

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