Seksaria Biswan Sugar Factory ... vs Union Of India Thru Secy. Consumer ...
2014 Latest Caselaw 5510 ALL

Citation : 2014 Latest Caselaw 5510 ALL
Judgement Date : 1 September, 2014

Allahabad High Court

Seksaria Biswan Sugar Factory ... vs Union Of India Thru Secy. Consumer ... on 1 September, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 4275 of 2006
 

 
Petitioner :- Seksaria Biswan Sugar Factory Ltd. & Anr.
 
Respondent :- Union Of India Thru Secy. Consumer Affairs & Anr.
 
Counsel for Petitioner :- Dr. R.K. Srivastava
 
Counsel for Respondent :- Dipak Seth,Alok Mathur
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the petitioners and learned Standing Counsel.

It is submitted by learned counsel for the petitioners that in pursuance of the interim order sugar has been released in favour of the petitioners and therefore, this petition has become infructuous.

Accordingly this petition is disposed of as infructuous.

Order Date :- 1.9.2014

RPD

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