Pankaj Agarwal vs Union Bank Of India Thru Chairman ...
2014 Latest Caselaw 4640 ALL

Citation : 2014 Latest Caselaw 4640 ALL
Judgement Date : 20 August, 2014

Allahabad High Court

Pankaj Agarwal vs Union Bank Of India Thru Chairman ... on 20 August, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 4150 of 2003
 

 
Petitioner :- Pankaj Agarwal
 
Respondent :- Union Bank Of India Thru Chairman And 3 Ors
 
Counsel for Petitioner :- A.Z Siddiqui,P K Khare
 
Counsel for Respondent :- S.C Gulati
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

The petitioner had taken loan from Union Bank of India after mortgaging the original sale deed of House No. C-324 Niralanagar, Lucknow. Subsequently on the payment of entire dues the mortgaged deed was not returned tot he petitioner. Being aggrieved the instant writ petition was filed.

Accordingly without entering into the merits of the case, we dispose of the writ petition finally with a direction to the opposite parties to return the petitioner's original sale deed mortgaged with the bank in respect of Term Loan Account No. 10127, if there is no other legal impediment.

Order Date :- 20.8.2014

Muk