Smt. Geeta Devi vs Allahabad Bank Main Branch And ...
2015 Latest Caselaw 629 ALL

Citation : 2015 Latest Caselaw 629 ALL
Judgement Date : 21 May, 2015

Allahabad High Court

Smt. Geeta Devi vs Allahabad Bank Main Branch And ... on 21 May, 2015

Bench: B. Amit Sthalekar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- WRIT - A No. - 30122 of 2015
 

 
Petitioner :- Smt. Geeta Devi
 
Respondent :- Allahabad Bank Main Branch And Another
 
Counsel for Petitioner :- Puneet Bhadauriya
 
Counsel for Respondent :- Habib Ahmad
 

 
Hon'ble B. Amit Sthalekar,J.

Heard Sri Puneet Bhadauriya, learned counsel for the petitioner and Sri Habib Ahmad, learned counsel for the respondents.

In this writ petition, it is noticed that the respondents no. 1 and 2 are the same. Besides, the petitioner's husband is stated to have worked under the North Central Railway, Allahabad which has not been impleaded as a party in the writ petition.

The writ petition is, therefore, dismissed with liberty to the petitioner to file a fresh writ petition impleading appropriate necessary parties.

Order Date :- 21.5.2015

Ashish Pd.

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