Sitaram vs Union Of India And 3 Others
2023 Latest Caselaw 36529 ALL

Allahabad High Court

Sitaram vs Union Of India And 3 Others on 22 December, 2023

Author: Mahesh Chandra Tripathi

Bench: Mahesh Chandra Tripathi

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:242811-DB
 

 
Court No. - 40
 

 
Case :- WRIT - C No. - 42710 of 2023
 

 
Petitioner :- Sitaram
 
Respondent :- Union Of India And 3 Others
 
Counsel for Petitioner :- Satish Kumar Yadav,Brij Lal
 
Counsel for Respondent :- A.S.G.I.,Anand Kumar Chaubey,Pranjal Mehrotra
 

 
Hon'ble Mahesh Chandra Tripathi,J.
 

Hon'ble Prashant Kumar,J.

1. Heard learned counsel for the petitioner; Shri Anand Kumar Chaubey, learned counsel for Union of India and learned counsel holding brief of Shri Pranjal Mehrotra, learned counsel for the IDBI Bank.

2. Present writ petition has been preferred for a direction to respondent authorities to pay the remaining amount of Deep Discount Bond of Rs.1,80,943/- along with highest interest on late payment.

3. At the very outset, learned counsel for the respondent-Bank has raised an objection regarding the maintainability of the writ petition on the ground that a writ petition is not maintainable against private bank. In support of his submissions, he has placed reliance on the judgment in Federal Bank Ltd. v. Sagar Thomas & Ors., (2003) 10 SCC 733.

4. We have proceeded to examine the record in question and find substance in the objection raised by learned counsel for the respondent-bank. As such, we are not inclined to interfere in the matter.

5. The writ petition stands dismissed accordingly.

Order Date :- 22.12.2023

SP/