Allahabad High Court
Dhirendra Narain Chaddha vs The Cooperative Tribunal Indira Bhawan ... on 7 January, 2015
Author: Pankaj Mithal
Bench: Pankaj Mithal
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 23 Case :- SERVICE SINGLE No. - 7446 of 2014 Petitioner :- Dhirendra Narain Chaddha Respondent :- The Cooperative Tribunal Indira Bhawan Lko. & Ors. Counsel for Petitioner :- Ram Bahadur Singh Counsel for Respondent :- C.S.C.,Niranjan Singh And Case :- SERVICE SINGLE No. - 7449 of 2014 Petitioner :- Ravindra Nath Srivastava Respondent :- The Cooperative Tribunal U.P. Indira Bhawan Lko. & Ors. Counsel for Petitioner :- Ram Bahadur Singh Counsel for Respondent :- C.S.C.,Niranjan Singh Hon'ble Pankaj Mithal,J.
Heard Sri R.B. Singh, learned counsel for the petitioner.
The submission of learned counsel for the petitioner is that the petitioners can not be held liable for the loss caused to the Bank as alleged, in as much as, the petitioners were not the sanctioning authority of the loan and out of the loan amount which was distributed, a sum of Rs. 10 lacs was recovered by the Bank by one time settlement and in respect of the balance amount proceedings for recovery are said to be pending, as such, it can not be said that any loss has been caused to the Bank.
Sri Niranjan Singh, learned counsel appearing on behalf of respondents no. 3 and 5 prays for and is allowed a month's time to file counter affidavit. Learned Standing counsel accepts notice on behalf of respondents no. 1,2 and 4. He may also, if necessary, seek instructions and file counter affidavit within the time aforesaid. Two weeks thereafter are allowed to the petitioner for filing rejoinder affidavit.
List for admission/final disposal immediately thereafter.
Order Date :- 7.1.2015 SKS