Allahabad High Court
Ram Kishore Tewari vs The Secretary Managing Dir. ... on 19 July, 2010
Author: Satyendra Singh Chauhan
Bench: Satyendra Singh Chauhan
Court No. - 22 Case :- SERVICE SINGLE No. - 773 of 1989 Petitioner :- Ram Kishore Tewari Respondent :- The Secretary Managing Dir. Distt.Coop. Bank Sitapur . Petitioner Counsel :- N.K.Pandey Respondent Counsel :- C.S.C.,A.R. Khan Hon'ble Satyendra Singh Chauhan,J.
Power filed by Km. Sandhya Singh Chauhan on behalf of the petitioner is taken on record.
Learned counsel for the opposite parties states that Rs.8,91,101/- has been paid to the petitioner as a consequence of the retiral dues and nothing remains to be paid to the petitioner. Hence, this writ petition has been rendered infructuous.
In view of the aforesaid statement, this writ petition is dismissed as infructuous. In case, any amount is outstanding, it will be open for the petitioner to move recall application.
Order Date :- 19.7.2010 RBS/-