LAWS(ALL)-2011-1-42

UCO BANK Vs. DISTRICT MAGISTRATE ALLAHABAD

Decided On January 03, 2011
UCO BANK Appellant
V/S
DISTRICT MAGISTRATE, ALLAHABAD Respondents

JUDGEMENT

(1.) HEARD Sri Vipin Kumar Saxena, learned counsel for the petitioners, Sri P.C. Srivastava, learned counsel for respondent Nos. 2 and 3 and Sri Vishnu Pratap, learned Standing Counsel appearing for respondents No. 1.

(2.) COUNTER affidavit has been filed by the respondent Nos. 2 and 3 to which rejoinder affidavit has also been filed. COUNTER and rejoinder affidavits have been exchanged. With the consent of learned counsel for the parties, the writ petition is being disposed of finally.

(3.) A detailed counter affidavit has been filed by respondent Nos. 2 and 3 to which rejoinder affidavit has been filed.