NAGENDRA SINGH Vs. BOARD OF DIRECTORS DEORIA KASAYA ZILA SAHKARI BANK LTD
LAWS(ALL)-2006-2-278
HIGH COURT OF ALLAHABAD
Decided on February 28,2006

NAGENDRA SINGH Appellant
VERSUS
BOARD OF DIRECTORS, DEORIA-KASAYA ZILA SAHKARI BANK LTD. Respondents

JUDGEMENT

Rakesh Tiwari, J. - (1.) Heard counsel for the parties and perused the record.
(2.) The petitioner was appointed as Branch Manager at Branch Rudrapur of Deoria-Kasaya, Zila Sahkari Bank Limited.
(3.) It is alleged that on 13.11.2000 and 20.3.2001 two new accounts were opened when the petitioner was on field duty and was not present in the bank. When the balance sheet was being prepared it came into light that Rs. 46,000 and Rs. 33,000 were fraudulently withdrawn from the bank through the aforesaid two new accounts without depositing any money.;


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