Smt. Khurshid Bano vs C.G.M., S.B.I. And 2 Others
2015 Latest Caselaw 2207 ALL

Citation : 2015 Latest Caselaw 2207 ALL
Judgement Date : 8 September, 2015

Allahabad High Court

Smt. Khurshid Bano vs C.G.M., S.B.I. And 2 Others on 8 September, 2015

Bench: Arun Tandon, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - A No. - 50850 of 2015
 

 
Petitioner :- Smt. Khurshid Bano
 
Respondent :- C.G.M., S.B.I. And 2 Others
 
Counsel for Petitioner :- Varun Kumar Srivastava
 
Counsel for Respondent :- Satish Chaturvedi,S.K.Kakkar
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the parties and perused the record.

There is no material on record, which may show entitlement of the petitioner to claim anything over and above the sum of Rs. 3,00,000/- (rupees three lacs), for which a cheque has been issued by the respondent-authorities in favour of the petitioner.

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

With the aforesaid observation, the writ petition is dismissed.

Order Date :- 8.9.2015

Ashish Pd.

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