Sanjay Kumar Singh vs State Of U.P. & Another
2015 Latest Caselaw 990 ALL

Citation : 2015 Latest Caselaw 990 ALL
Judgement Date : 2 July, 2015

Allahabad High Court

Sanjay Kumar Singh vs State Of U.P. & Another on 2 July, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 36050 of 2015
 

 
Petitioner :- Sanjay Kumar Singh
 
Respondent :- State Of U.P. & Another
 
Counsel for Petitioner :- Lalit Srivastava,Shashi Shekhar Mishra
 
Counsel for Respondent :- C.S.C.,Yaswant Singh
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the petitioner and learned Standing Counsel for the respondents.

The writ petitioner admits taking of loan from the bank. It is also admitted that the petitioner has committed defaulter in re-payment thereof.

There cannot be any mandamus by this Court asking the Bank to accept the outstanding dues in installments in the facts of the case.

The writ petition is dismissed accordingly.

Order Date :- 2.7.2015

Ashish Pd.

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