Shailesh Chandra Pandey vs Chairman, Gramin Bank Of Aryawart ...
2014 Latest Caselaw 4015 ALL

Citation : 2014 Latest Caselaw 4015 ALL
Judgement Date : 5 August, 2014

Allahabad High Court

Shailesh Chandra Pandey vs Chairman, Gramin Bank Of Aryawart ... on 5 August, 2014

Bench: Sheo Kumar Singh, Dinesh Maheshwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 40121 of 2014
 

 
Petitioner :- Shailesh Chandra Pandey
 
Respondent :- Chairman, Gramin Bank Of Aryawart And Another
 
Counsel for Petitioner :- S.K. Mishra
 
Counsel for Respondent :- Amrish Sahai
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Dinesh Maheshwari,J.

On the facts, submission as made and the grounds so taken in the memo of writ petition, we are of the view that matter needs disposal after getting response from the respondents.

Sri Amrish Sahai, learned Counsel has accepted notice on behalf of respondents.

Counter affidavit may be filed by the next date.

List this petition after four weeks.

It is made clear that this court has not granted any stay as on date.

Order Date :- 5.8.2014

M.A.A.

(Dinesh Maheshwari, J.) ( S.K. Singh, J.)

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