Tata Motors Ltd. Thru Manager ... vs State Of U.P. Thru Secy. Transport ...
2014 Latest Caselaw 5567 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 
Case :- MISC. BENCH No. - 8280 of 2007
 
Petitioner :- Tata Motors Ltd. Thru Manager {Objection Filed}
 
Respondent :- State Of U.P. Thru Secy. Transport & 4 Ors.
 
Counsel for Petitioner :- S.P. Singh,Manish Mehrotra,R.P. Singh,Vijay Kumar Yadav
 
Counsel for Respondent :- C.S.C.,Janardan Singh
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard Sri Manish Mesrotra, learned counsel for the petitioner and learned Standing Counsel.

This petition has been filed with a prayer to quash the order dated 14.09.2007 passed by O.P. No. 2 as Annexed to this writ petition.

From the perusal of the record it reveals that petitioner has filed a representation before R.T.P. Devipatan, Gonda for declaring him the owner of the vehicle in dispute.

Considering the same, it is directed that in case the petitioner moves an application for arbitration before the appropriate authority, the same shall be considered in accordance with law.

With this direction, this petition is finally disposed of.

Order Date :- 2.9.2014

RPD