Baroda Uttar Pradesh Gramin Bank vs State Of U.P. And 5 Others
2017 Latest Caselaw 6184 ALL

Citation : 2017 Latest Caselaw 6184 ALL
Judgement Date : 2 November, 2017

Allahabad High Court

Baroda Uttar Pradesh Gramin Bank vs State Of U.P. And 5 Others on 2 November, 2017

Bench: Bharati Sapru, Siddharth




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 2029 of 2017
 

 
Petitioner :- Baroda Uttar Pradesh Gramin Bank
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Amrish Sahai,R.B. Sahai
 
Counsel for Respondent :- C.S.C.,Chandra Bhan Gupta,Ramesh Chandra Agrahari
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Siddharth,J.

Learned counsel for the petitioner gives up his right to file a rejoinder affidavit.

Learned counsel for the respondents prays for accommodation for today to take instruction and to make deposit to establish his bonafides with regard to willingness to pay up the amount.

List in the next cause list.

Order Date :- 2.11.2017

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