Uttarakhand High Court
WPPIL/151/2019 on 30 September, 2019
Author: Alok Kumar Verma
Bench: Ramesh Ranganathan, Alok Kumar Verma
WPPIL No.151 of 2019 Hon'ble Ramesh Ranganathan, C.J.
Hon'ble Alok Kumar Verma, J. Mr. Pooran Singh Rawat, learned Advocate for the petitioner. Mr. Paresh Tripathi, learned Chief Standing Counsel for the State of Uttarakhand.
Mr. Paresh Tripathi, learned Chief Standing Counsel for the State of Uttarakhand, on instructions, states that while the amount was no doubt credited to the account of the deceased, the said amount was not withdrawn; and, after action was taken to stop release of payment, the Bank has issued a demand draft in favour of the Bal Vikas Pariyojna Adhikari for the said amount of `3,000/-. He requests three weeks' time to file an affidavit regarding the action, if any, taken against the errant officials.
Post this case on 21.10.2019.
(Alok Kumar Verma, J.) (Ramesh Ranganathan, CJ.) 30.09.2019 Sanjay /NEHA