Sambhu Nath Singh vs State Of U.P. And 3 Ors
2014 Latest Caselaw 5503 ALL

Citation : 2014 Latest Caselaw 5503 ALL
Judgement Date : 1 September, 2014

Allahabad High Court

Sambhu Nath Singh vs State Of U.P. And 3 Ors on 1 September, 2014

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 16
 

 
Case :- WRIT - A No. - 45687 of 2014
 

 
Petitioner :- Sambhu Nath Singh
 
Respondent :- State Of U.P. And 3 Ors
 
Counsel for Petitioner :- V.P. Gupta
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.

The petitioner claims non-payment of certain retiral dues to the tune of Rs.1,00,760/- plus interest thereon. He also claims that the Cheque issued by the respondent to the petitioner for an amount of Rs.52,683/- was received after the date of its validity had expired, but, in spite of repeated requests, the same has not been validated.

List this case on 16.9.2014 as fresh.

Learned Standing Counsel shall seek instructions in the matter as to why the dues have not been paid and who is responsible for the delay, if any.

Order Date :- 1.9.2014

Arun K Singh

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