Pitambar Singh vs State Of U.P. & 2 Others
2015 Latest Caselaw 2358 ALL

Citation : 2015 Latest Caselaw 2358 ALL
Judgement Date : 16 September, 2015

Allahabad High Court

Pitambar Singh vs State Of U.P. & 2 Others on 16 September, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 52915 of 2015
 

 
Petitioner :- Pitambar Singh
 
Respondent :- State Of U.P. & 2 Others
 
Counsel for Petitioner :- J.P.S. Chauhan
 
Counsel for Respondent :- C.S.C.,Sudha Pandey
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the parties.

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 :- 16.9.2015

Ashish Pd.

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