M/S B.H.P. Engineers Private Ltd. vs U.P. State M & S. Enterprises ...
2016 Latest Caselaw 3472 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 26359 of 2016
 

 
Petitioner :- M/S B.H.P. Engineers Private Ltd.
 
Respondent :- U.P. State M & S. Enterprises Facilitation Council& 2 Others
 
Counsel for Petitioner :- Imran Syed,Ravi Kant
 
Counsel for Respondent :- C.S.C.,Uma Nath Pandey
 

 
Hon'ble Pankaj Mithal,J.

Heard Sri Tarun Agrawal, learned counsel appearing for the petitioner.

The petitioner has applied for correction of my order dated 31.5.2016 on the ground that due to some inadvertence the order fails to specify the authority before whom the amount has to be deposited and that the direction for investing the said amount in the fixed deposit has been left out from being transcribed. 

In view of the aforesaid facts and circumstances, the petitioner is directed to deposit a sum of Rs. 8,46,337.31 paise within a period of one month from the date of order before the U.P. Micro Small and Medium Enterprises Facilitation Council, Kanpur. On deposit of the said amount, it shall be invested in a fixed deposit with the nationalized Bank subject to further orders of this Court. 

Correction application no. 185717 of 2016 is allowed and the order dated 31.5.2016 stands corrected accordingly.

Order Date :- 9.6.2016

SKS