Allahabad High Court
Gyan Das And 2 Others vs State Of U.P. And 4 Others on 26 July, 2023
Author: Manju Rani Chauhan
Bench: Manju Rani Chauhan
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:150494 Court No. - 6 Case :- WRIT - C No. - 23301 of 2023 Petitioner :- Gyan Das And 2 Others Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Digambar Dwivedi Counsel for Respondent :- C.S.C.,Amrish Sahai Hon'ble Mrs. Manju Rani Chauhan,J.
Heard Mr. Digambar Dwivedi, learned counsel for the petitioners and Mr. Shikhar Chandra, Advocate holding brief of Mr. Ajai Krishna, learned counsel on behalf of respondent-bank.
Learned counsel for the petitioners submits that the petitioners have not received a single penny of the loan amount, in this regard he has placed an order passed by consumer forum annexed as Annexure No. 1.
At the very outset, learned counsel for the respondent-bank submits that due to inadvertent mistake recovery certificate of Rs. 25,65,480/- has been issued in place of Rs. 13,77,000/-.
In view of the above, recovery certificate dated 07.06.2023 is hereby quashed with a direction to the authorities concerned to issue a fresh recovery certificate after correcting the same and proceed in accordance with law.
With the aforesaid directions, the present petition is finally disposed of.
Order Date :- 26.7.2023 Arti