M/S Narendra & Company Thru' Its ... vs State Of U.P. & 2 Others
2017 Latest Caselaw 729 ALL

Citation : 2017 Latest Caselaw 729 ALL
Judgement Date : 15 May, 2017

Allahabad High Court

M/S Narendra & Company Thru' Its ... vs State Of U.P. & 2 Others on 15 May, 2017

Bench: Krishna Murari, Ravindra Nath Kakkar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- WRIT - C No. - 21151 of 2017
 

 
Petitioner :- M/S Narendra & Company Thru' Its Prop. N.K. Mishra
 
Respondent :- State Of U.P. & 2 Others
 
Counsel for Petitioner :- Pawan Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Krishna Murari,J.

Hon'ble Ravindra Nath Kakkar,J.

It is submitted on behalf of the petitioner that he never availed any loan from the respondent bank, however by committing fraud and forgery a loan of Rs.6 lacs is alleged to have been sanctioned in his name. An enquiry has been set up by the Reserve Bank of India into the affairs of the respondent bank which is pending. It is further submitted that proceedings for recovery of a sum of Rs.6,53,931/- from the petitioner is illegal.

Issue requires consideration.

Learned Standing Counsel, who has accepted notice on behalf of respondent nos. 1 and 2, may file counter affidavit within six weeks.

Issue notice to respondent no. 3.

The petitioner shall also take steps for service of notice by registered post within two weeks.

Office shall issue notice returnable at an early date.

List after service of notice on respondent no. 3.

Considering the facts and circumstances, until further orders of the this Court, recovery proceeding against the petitioner in pursuance of the citation dated 31.3.2017 (Annexure-6 to the writ petition) shall remain stayed.

Order Date :- 15.5.2017