Allahabad High Court
Shiv Charan Sharma vs State Of U.P. & Ors. on 14 July, 2010
Bench: Sheo Kumar Singh, Rajesh Chandra
Court No. - 36 Case :- WRIT - C No. - 40367 of 2010 Petitioner :- Shiv Charan Sharma Respondent :- State Of U.P. & Ors. Petitioner Counsel :- Madhusudan Dixit Respondent Counsel :- C.S.C. Hon'ble Sheo Kumar Singh,J.
Hon'ble Rajesh Chandra,J.
Heard learned counsel for the petitioner and Sri Amit Manohar, learned Advocate who appears for the respondent bank.
Prayer in this petition is that the respondent bank may be directed to consider and decide the claim of the petitioner regarding One Time Settlement Scheme.
Learned counsel for the petitioner pointed out that application in this regard has already been moved in the bank on 10.6.2010 and the decision has to be taken by the bank.
Learned counsel for the bank stated that the application will be disposed of within a reasonable time.
We have considered the matter and we hereby direct that the application/representation for One Time Settlement Scheme may be decided as per the rules/policy of the bank preferably within a period of six weeks from the date of receipt of fresh application along with certified copy of this order.
With the aforesaid direction this writ petition stands disposed of.
Order Date :- 14.7.2010 Sachdeva