Allahabad High Court
M/S. Aska Merchant And Others vs State Of U.P. Thru' Principle Secy. ... on 5 July, 2010
Bench: Vineet Saran, Ran Vijai Singh
Court No. - 35 Case :- WRIT - C No. - 11868 of 2004 Petitioner :- M/S. Aska Merchant And Others Respondent :- State Of U.P. Thru' Principle Secy. Institutional Finance Petitioner Counsel :- S.D. Singh Respondent Counsel :- C.S.C.,C.P. Mishra Hon'ble Vineet Saran,J.
Hon'ble Ran Vijai Singh,J.
Sri Nripendra Misra learned counsel for the respondent Bank prays for and is granted two week's time to file counter affidavit. In its counter affidavit, the bank shall justify as to why the recovery charges, if any, be not paid by the Bank as it was at the instance of the Bank that the recovery certificate was issued and later on withdrawn by the Bank and the petitioner was not involved in the entire proceeding.
Petitioner shall have one week time thereafter to file rejoinder affidavit.
List on 27.7.2010 along with the record of Contemp Appeal No. 34 of 2004.
Order Date :- 5.7.2010 PKB