Vijay Shankar vs State Of U.P., Thru. Prin. ...
2013 Latest Caselaw 1706 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- MISC. BENCH No. - 3737 of 2013
 

 
Petitioner :- Vijay Shankar
 
Respondent :- State Of U.P., Thru. Prin. Secy.,Geology & Mines & Others
 
Petitioner Counsel :- Shishir Chandra
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Uma Nath Singh,J.

Hon'ble Mahendra Dayal,J.

Order (Oral)

We have heard learned counsel for parties and perused the pleadings of writ petition.

Learned counsel for parties submit that this writ petition can be disposed of in terms of order passed in identical Writ Petition No.3423 (MB) of 2013 on 25.4.2013. The said order on reproduction would read as:

"Learned counsel for State, at the very outset, submitted that in view of the order passed by this Court on 17.4.2013 in Writ Petition No. 3199 (MB) of 2013 (Pravesh Kumar vs. State of U.P. & Others), an advice has been given to the Government to stop further processing of the tenders till the amended rules are finally notified.

In view of the statement, list the matter on 13.5.2013."

Thus, this writ petition is disposed of while granting benefits, if any, under the aforesaid order.

Order Date :- 6.5.2013

Irfan