Pappu And Another vs State Of U.P. And 5 Others
2017 Latest Caselaw 6129 ALL

Citation : 2017 Latest Caselaw 6129 ALL
Judgement Date : 1 November, 2017

Allahabad High Court

Pappu And Another vs State Of U.P. And 5 Others on 1 November, 2017

Bench: Bharati Sapru, Siddharth




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 50940 of 2017
 

 
Petitioner :- Pappu And Another
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Lalit Kumar Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Siddharth,J.

We have heard Lalit Kumar Srivastava, learned counsel for the petitioner and learned Standing Counsel for the respondent. None appears for the respondent no.3.

The petitioner has challenged the recovery certificate dated 7.10.2016. The recovery is in pursuance of an arbitral award dated 18.12.2015. The recovery is being made by the Private Finance Company and therefore, the writ petition is not maintainable and is accordingly dismissed.

Order Date :- 1.11.2017

pks

Download the LatestLaws.com Mobile App