GOVIND DHAR DUBEY Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD learned counsel for the petitioner, learned Standing Counsel for the State respondents and Sri Pankaj holding brief of Sri Satish Chaturvedi, learned counsel for the respondent bank.

(2.) LEARNED counsel for the petitioner does not dispute the amount which is sought to be recovered from him.

(3.) ACCORDINGLY , this petition is disposed of with the following directions: -