M/S Suresh Chandra & Sons Thru ... vs State Of U.P. Thru Prin. Secy. ...
2014 Latest Caselaw 112 ALL

Citation : 2014 Latest Caselaw 112 ALL
Judgement Date : 24 March, 2014

Allahabad High Court

M/S Suresh Chandra & Sons Thru ... vs State Of U.P. Thru Prin. Secy. ... on 24 March, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 6766 of 2002
 

 
Petitioner :- M/S Suresh Chandra & Sons Thru Prop. Kapil Mohan Gupta
 
Respondent :- State Of U.P. Thru Prin. Secy. Agriculture & 4 Ors.
 
Counsel for Petitioner :- S.C. Gupta,A.K. Tewari
 
Counsel for Respondent :- C.S.C.,N.C. Mehrotra
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Preliminary objection raised by the learned Standing Counsel that the petitioner has already filed a Writ Petition No. 4172(M/B) of 2000 with the same cause of action which has been withdrawn as not pressed without any liberty and as such the present writ petition is not maintainable under the provisions of Chapter XXII Rule 8 of Allahabad High Court Rules.

A prayer has been made on behalf of the learned counsel for the petitioner that he is not in a position to conduct the case today.

The case is adjourned.

List in the next month.

Order Date :- 24.3.2014

Anurag/-

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M/S Suresh Chandra & Sons Thru ... vs State Of U.P. Thru Prin. Secy. ...
2014 Latest Caselaw 112 ALL

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M/S Suresh Chandra & Sons Thru ... vs State Of U.P. Thru Prin. Secy. ...2014 Latest Caselaw 112 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

M/S Suresh Chandra & Sons Thru ... vs State Of U.P. Thru Prin. Secy. ...
2014 Latest Caselaw 112 ALL