M/S Avadh Enterprises Through ... vs State Of U.P. Through Principal ...
2011 Latest Caselaw 6312 ALL

Citation : 2011 Latest Caselaw 6312 ALL
Judgement Date : 5 December, 2011

Allahabad High Court

M/S Avadh Enterprises Through ... vs State Of U.P. Through Principal ... on 5 December, 2011

Bench: Pradeep Kant, Devendra Kumar Upadhyaya




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- MISC. BENCH No. - 5769 of 2001
 

 
Petitioner :- M/S Avadh Enterprises Through Mohd. Yaseen
 
Respondent :- State Of U.P. Through Principal Secy. (Finannce) And Others
 
Petitioner Counsel :- G.S.L. Verma
 
Respondent Counsel :- C.S.C.,Umesh Chandra
 

 
Hon'ble Pradeep Kant,J.

Hon'ble Devendra Kumar Upadhyaya,J.

Heard the learned counsel for the petitioner and the learned counsel for the State.

There is a full agreement at the Bar that the matter stands squarely covered by the judgment of this Court delivered in the case of Tajveer Singh and others Vs. State of U.P. And others, 1997(2) AWC 1029.

Taking into consideration the facts and circumstances as brought on record, the respondents are directed to give effect to the judgment of this Court in the case of Tajveer Singh and others (supra) It is further provided that the petitioner will not be required to pay stamp duty except in accordance with Article 57 of the Schedule 1-B.

This order would be applicable in the case of security bond/security deposit only.

The petition is disposed of accordingly.

Order Date :- 5.12.2011

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