Mukesh Goshwami vs State Of U.P. & 3 Others
2015 Latest Caselaw 2216 ALL

Citation : 2015 Latest Caselaw 2216 ALL
Judgement Date : 8 September, 2015

Allahabad High Court

Mukesh Goshwami vs State Of U.P. & 3 Others on 8 September, 2015

Bench: Arun Tandon, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 50870 of 2015
 

 
Petitioner :- Mukesh Goshwami
 
Respondent :- State Of U.P. & 3 Others
 
Counsel for Petitioner :- Sanjay Kumar Dubey
 
Counsel for Respondent :- C.S.C.,Anadi Krishna Narayana
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the parties and perused the record.

Taking of the loan by the petitioner and default in repayment thereof is admitted on record.

Therefore, we see no reason to interfere with the recovery proceeding, which has been initiated by the bank.

The writ petition is accordingly dismissed.

Order Date :- 8.9.2015

Ashish Pd.

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