Ashok Kumar Baranwal vs Punjab National Bank & 4 Others
2015 Latest Caselaw 3986 ALL

Citation : 2015 Latest Caselaw 3986 ALL
Judgement Date : 6 November, 2015

Allahabad High Court

Ashok Kumar Baranwal vs Punjab National Bank & 4 Others on 6 November, 2015

Bench: Arun Tandon, Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - A No. - 62493 of 2015
 

 
Petitioner :- Ashok Kumar Baranwal
 
Respondent :- Punjab National Bank & 4 Others
 
Counsel for Petitioner :- Ajeet Kumar Baranwal,Shailendra Nath Tiwari
 
Counsel for Respondent :- Sudha Pandey
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

Counsel for the petitioner has failed to establish any legal right in the matter of grant of monitory benefits as has been claimed.

We are of the considered opinion that no mandamus as prayed need be issued by this Court.

The writ petition is dismissed.

Order Date :- 6.11.2015

Ashish Pd.

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