Sunita Upadhyay v. State Of U.P. And Others

Court No. - 36

Case :- WRIT - C No. - 43306 of 2010

Petitioner :- Sunita Upadhyay Respondent :- State Of U.P. And Others Petitioner Counsel :- Rupesh Srivastava Respondent Counsel :- C.S.C.,P.K. Tripathi

Hon'ble R.K. Agrawal,J. Hon'ble Rajesh Chandra,J.

In the present writ petition the petitioner has come up with the prayer for a direction in the nature of mandamus commanding the State Bank of India, Branch C.V. Ganj Bareilly to accept the outstanding dues of the balance of loan in easy instalments. From the record it appears that the petitioner has straightway approached this Court instead of approaching the bank authorities. The writ petition is misconceived and is dismissed.

Order Date :- 11.8.2010 mt

Neutral Citation No. - 2010:AHC:95744-DB