RAM PRASAD GUPTA Vs. ALLAHABAD BANK
LAWS(ALL)-2003-12-144
HIGH COURT OF ALLAHABAD
Decided on December 02,2003

RAM PRASAD GUPTA Appellant
VERSUS
ALLAHABAD BANK Respondents

JUDGEMENT

M.KATJU, U.PANDEY, JJ. - (1.) Heard learned counsel for the petitioner.
(2.) This writ petition has been filed against the impugned orders dated 16/05/1992 vide Annexure-5, November 30, 1992 vide Annexure- 7/10/1992 vide Annexure 15 and 10/07/1993 vide Annexure-18 to the writ petition.
(3.) We have heard learned counsel for the petitioner and find no merit in this petition.;


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