Krishna Institute Of Management, ... vs State Of U.P. Thru. Prin. Secy., ...
2018 Latest Caselaw 2308 ALL

Citation : 2018 Latest Caselaw 2308 ALL
Judgement Date : 4 September, 2018

Allahabad High Court

Krishna Institute Of Management, ... vs State Of U.P. Thru. Prin. Secy., ... on 4 September, 2018

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- MISC. SINGLE No. - 22282 of 2018
 

 
Petitioner :- Krishna Institute Of Management, Meerut Thru. Manager
 
Respondent :- State Of U.P. Thru. Prin. Secy., Finance Deptt. & Ors.
 
Counsel for Petitioner :- Indu Prakash Singh
 
Counsel for Respondent :- C.S.C.,Imran Khan
 

 
Hon'ble Vivek Chaudhary,J.

Sri Savitra Vardhan Singh, learned Additional Chief Standing Counsel prays for and is granted three days' time to file a reply as to whether the State Government is ready and willing to pay scholarship amount in the accounts opened by the Banks as the Bank by mistake has wrongly closed earlier accounts of students.

Put up on 7.9.2018.

Order Date :- 4.9.2018

Rajneesh DR-PS)

(Vivek Chaudhary, J.)

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