M/S K.M. Associates Thru' Its ... vs State Of U.P. & 6 Others
2015 Latest Caselaw 1279 ALL

Citation : 2015 Latest Caselaw 1279 ALL
Judgement Date : 15 July, 2015

Allahabad High Court

M/S K.M. Associates Thru' Its ... vs State Of U.P. & 6 Others on 15 July, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 38555 of 2015
 

 
Petitioner :- M/S K.M. Associates Thru' Its Prop. Kusum Mishra & Another
 
Respondent :- State Of U.P. & 6 Others
 
Counsel for Petitioner :- Sanjay Kumar Gupta,Aniruddh Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

The one time settlement scheme with reference to which the petitioner has submitted a proposal has not been brought on record and, therefore, we are not in position to ascertain as to whether the case of the petitioner would be covered by the said one time settlement scheme and, therefore, no positive mandamus can be issued.

We only provide that if any such scheme is in operation comes, the bank may proceed in the matter in accordance with law.

The writ petition is accordingly dismissed.

Order Date :- 15.7.2015

Ashish Pd.