Shailendra Vikram Singh vs State Of U.P. And 4 Ors.
2014 Latest Caselaw 2919 ALL

Citation : 2014 Latest Caselaw 2919 ALL
Judgement Date : 11 July, 2014

Allahabad High Court

Shailendra Vikram Singh vs State Of U.P. And 4 Ors. on 11 July, 2014

Bench: Amreshwar Pratap Sahi, Vivek Kumar Birla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- WRIT - C No. - 30982 of 2014
 

 
Petitioner :- Shailendra Vikram Singh
 
Respondent :- State Of U.P. And 4 Ors.
 
Counsel for Petitioner :- R.S. Singh
 
Counsel for Respondent :- C.S.C.,U.B. Singh
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Vivek Kumar Birla,J.

Sri Sujeet Kumar Rai, Advocate holding brief of Sri U.B. Singh is present for the respondent Bank.

The petitioner's amount, which has been deposited is not being paid to him.

The fixed deposit, which the petitioner had deposited, appears to be in the possession of the Bank and is stated to have matured long back.

The respondent Bank is put to show cause as to why appropriate action be not taken against them or in the alternative to pay the petitioner's amount as claimed by the petitioner by the date fixed.

List on 14th August, 2014.

Order Date :- 11.7.2014

Ajay