Ashok Kumar vs Punjab National Bank Thru ...
2014 Latest Caselaw 2865 ALL

Citation : 2014 Latest Caselaw 2865 ALL
Judgement Date : 10 July, 2014

Allahabad High Court

Ashok Kumar vs Punjab National Bank Thru ... on 10 July, 2014

Bench: Sheo Kumar Singh, Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 34977 of 2014
 

 
Petitioner :- Ashok Kumar
 
Respondent :- Punjab National Bank Thru Chairman/M.D. And 9 Others
 
Counsel for Petitioner :- M.M. Sahai,R. Sahai
 
Counsel for Respondent :- Sanjai Singh
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Rajan Roy,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 Sanjay Singh, learned Counsel has accepted notice on behalf of respondents 1 to 7.

Issue notice to respondents 8 and 9. Steps will be taken within a week.

Counter affidavit may be filed by the next date.

List this petition immediately after service.

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

Order Date :- 10.7.2014

M.A.A.

( Rajan Roy, J.) ( S.K. Singh, J.)