Smt. Sunita Devi vs Union Of India Thru Secy. Finance & ...
2014 Latest Caselaw 5784 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 
Case :- MISC. BENCH No. - 9797 of 2007
 
Petitioner :- Smt. Sunita Devi
 
Respondent :- Union Of India Thru Secy. Finance & 3 Ors.
 
Counsel for Petitioner :- Dhruv Kumar
 
Counsel for Respondent :- C.S.C.,A.S.G.,Mohd.Altaf Mansoor
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the petitioner and learned Standing Counsel.

This petition has been filed with a prayer that a suitable direction may be issued to the respondent No. 2 to expeditiously pay the claim amount to the tune of Rs. 4,00,000/- to the petitioner along with 14% interest as agreed upon by the respondent nO. 2 as contained in Annexure No. 1.

From the perusal of the record it reveals that the claim of the petitioner has been deprecated, it is open to the petitioner to seek remedy from the appropriate forum. In case the petitioner approaches the appropriate forum within 30 days from today, the same shall be decided expeditiously.

With this direction, this petition is finally disposed of.

Order Date :- 4.9.2014

RPD