SANDHYA MISHRA Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) Heard SriA.K. Srivastava, learned counsel for the petitioner as well as Sri J.S. Pandey, Advocate holding brief of Sri Sanjai Singh, learned counsel for respondent Nos. 1 and 2.

(2.) In the light of proposed order notice to private respondents is dispensed with.

(3.) By means of present writ petition the petitioner has approached this Court challenging notice dtd. 1/8/2024, which has been issued in pursuance to order dtd. 30/7/2024, passed by the Debt Recovery Tribunal, Allahabad whereby he has been impleaded in the proceedings pending before the Tribunal.