Smt. Sarita Jaiswal vs Union Of India And Another
2017 Latest Caselaw 6635 ALL

Citation : 2017 Latest Caselaw 6635 ALL
Judgement Date : 9 November, 2017

Allahabad High Court

Smt. Sarita Jaiswal vs Union Of India And Another on 9 November, 2017

Bench: Bharati Sapru, Siddharth




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 49596 of 2017
 

 
Petitioner :- Smt. Sarita Jaiswal
 
Respondent :- Union Of India And Another
 
Counsel for Petitioner :- Santosh Kumar Kesarwani
 
Counsel for Respondent :- A.S.G.I.,D.K.Gupta,Ms.Archana Singh,Satish Chaturvedi
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Siddharth,J.

We have heard Shri S.K. Kesarwani, learned counsel for the petitioner, learned Standing Counsel for the respondent no.3 and Ms. Archana Singh, learned counsel for the Bank.

The application of the respondent-bank under Section 14 is pending before the Chief Metropolitan Magistrate, Kanpur Nagar since 17.09.2015 and till date no final order has been passed.

The writ petition is disposed of with a direction to the Chief Metropolitan Magistrate, Kanpur Nagar to decide the application of the respondent-bank within a period of one month from the date of production of a certified copy of the order before him.

Order Date :- 9.11.2017

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