Modi Sugar Mills vs Union Of India And Others
2015 Latest Caselaw 5451 ALL

Citation : 2015 Latest Caselaw 5451 ALL
Judgement Date : 15 December, 2015

Allahabad High Court

Modi Sugar Mills vs Union Of India And Others on 15 December, 2015

Bench: Arun Tandon, Harsh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 25014 of 2008
 

 
Petitioner :- Modi Sugar Mills
 
Respondent :- Union Of India And Others
 
Counsel for Petitioner :- Yashwant Varma,Diptiman Singh
 
Counsel for Respondent :- C.S.C.,A.S.G.I./2008/1000,Ravindra Singh
 

 
Hon'ble Arun Tandon,J.

Hon'ble Harsh Kumar,J.

Heard learned counsel for the parties.

It is stated on behalf of the petitioner that prayer no.1, 2 and 3 of the present writ petition have become infructuous by passage of time. So far as prayer no. 4 is concerned, it is stated that revision of the transport rebate has taken place but such revision is not to the satisfaction of the petitioner, therefore, they may be permitted to challenge the revision, which is in force as on date by filing an appropriate petition.

The writ petition is dismissed with liberty as prayed for.

Order Date :- 15.12.2015

Ashish Pd.