Rakesh Kumar vs The Allahabad Bank And 2 Ors.
2015 Latest Caselaw 684 ALL

Citation : 2015 Latest Caselaw 684 ALL
Judgement Date : 26 May, 2015

Allahabad High Court

Rakesh Kumar vs The Allahabad Bank And 2 Ors. on 26 May, 2015

Bench: B. Amit Sthalekar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- WRIT - A No. - 31705 of 2015
 

 
Petitioner :- Rakesh Kumar
 
Respondent :- The Allahabad Bank And 2 Ors.
 
Counsel for Petitioner :- H.P. Dube
 
Counsel for Respondent :- T. Verma
 

 
Hon'ble B. Amit Sthalekar,J.

Heard Sri H.P.Dube, learned counsel for the petitioner and Sri T.Verma, learned counsel appearing for the respondents.

The petitioner is seeking quashing of the order dated 11.3.2015, passed by the respondent no.2, whereby the claim of the petitioner for compassionate appointment has been rejected.

The matter requires consideration.

Notices in the case have been accepted by Sri Tarun Verma, learned counsel for the respondents.

Learned counsel for the respondents prays for and is granted four weeks time to file counter affidavit.

List thereafter.

Order Date :- 26.5.2015

Ashish Pd.

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