Param Dev Mishra vs Purvanchal Bank,Head ...
2017 Latest Caselaw 2506 ALL

Citation : 2017 Latest Caselaw 2506 ALL
Judgement Date : 18 July, 2017

Allahabad High Court

Param Dev Mishra vs Purvanchal Bank,Head ... on 18 July, 2017

Bench: Ran Vijai Singh, Ifaqat Ali Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 30963 of 2017
 

 
Petitioner :- Param Dev Mishra
 
Respondent :- Purvanchal Bank,Head Office-Mohaddipur,Gorakhpur & 4 Others
 
Counsel for Petitioner :- Dinesh Pathak,Rakesh Pathak
 
Counsel for Respondent :- Aditiya Kumar Singh
 

 
Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

We have heard Sri Dinesh Pathak, learned counsel for the petitioner and Sri Aditiya Kumar Singh, learned counsel appearing for the respondents.

Issue notice.

Notices on behalf of respondents no. 1 to 5 have been accepted by Sri Aditiya Kumar Singh, therefore notice need not be issued again to the aforesaid respondents.

Learned counsel for the respondents is granted six weeks' time to file counter affidavit. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List thereafter.

Order Date :- 18.7.2017

Swati