M/S Mudit Rice Mill vs State Of U.P. Thru Secry. ...
2014 Latest Caselaw 4806 ALL

Citation : 2014 Latest Caselaw 4806 ALL
Judgement Date : 22 August, 2014

Allahabad High Court

M/S Mudit Rice Mill vs State Of U.P. Thru Secry. ... on 22 August, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 6396 of 2004
 

 
Petitioner :- M/S Mudit Rice Mill
 
Respondent :- State Of U.P. Thru Secry. Agriculture And 3 Ors
 
Counsel for Petitioner :- R.C Gupta
 
Counsel for Respondent :- C.S.C,Elligible,N.C Mehrotra
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Case called out.

None responds for the petitioner to press this writ petition.

Amount of Rs. 3, 29,204.45 has not been refunded and no interest has been paid inspite of several representations sent to opposite parties, hence this writ petition.

Accordingly, without entering into the merits of the case, we dispose of the writ petition with direction to the opposite parties that if the petitioner is legally entitled and the payment has not been made to him, the same shall be considered in accordance with law.

Order Date :- 22.8.2014

Muk