M/S H.S. Handloom Thru' Its Prop. vs State Of U.P. And 2 Others
2015 Latest Caselaw 2558 ALL

Citation : 2015 Latest Caselaw 2558 ALL
Judgement Date : 22 September, 2015

Allahabad High Court

M/S H.S. Handloom Thru' Its Prop. vs State Of U.P. And 2 Others on 22 September, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 54119 of 2015
 

 
Petitioner :- M/S H.S. Handloom Thru' Its Prop.
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- M.C. Tiwari,P.C. Dwivedi
 
Counsel for Respondent :- C.S.C.,Tarun Varma
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the parties and perused the record.

Taking of the loan by the petitioner from the bank 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 :- 22.9.2015

Ashish Pd.

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