M/S Shivam Enterprises Thru' Its ... vs Presiding Officer Debts Recovery ...
2015 Latest Caselaw 2016 ALL

Citation : 2015 Latest Caselaw 2016 ALL
Judgement Date : 27 August, 2015

Allahabad High Court

M/S Shivam Enterprises Thru' Its ... vs Presiding Officer Debts Recovery ... on 27 August, 2015

Bench: Suneet Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 47599 of 2015
 

 
Petitioner :- M/S Shivam Enterprises Thru' Its Prop. & Another
 
Respondent :- Presiding Officer Debts Recovery Tribunal & 7 Others
 
Counsel for Petitioner :- Ajay Kumar Singh,Ashish Kumar Singh
 
Counsel for Respondent :- K.M. Asthana,T. Varma
 

 
Hon'ble Suneet Kumar,J.

Shri Awadhesh Rai, learned counsel has put in appearance on behalf of respondent No.6.

Learned standing counsel would serve respondents No. 3 to 5 outside the Court.

Office is directed tohandover dasti notice alongwith copy of writ petition to the petitioner to serve respondents No. 3 to 5 personally.

In the meantime learned counsel for respondent Bank to seek instructions regarding amount due and the sum on which the bank is prepared to settle the matter.

Order Date :- 27.8.2015

atul

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