M/S Agrawal Tin Manufacturing Co. ... vs State Of U.P. And 2 Others
2017 Latest Caselaw 3455 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Chief Justice's Court
 

 
Case :- WRIT - C No. - 37016 of 2017
 

 
Petitioner :- M/S Agrawal Tin Manufacturing Co. & Engg. Works & Another
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Anshul Kumar Singhal
 
Counsel for Respondent :- C.S.C.,Ashutosh Srivastava,Baleshwar Chaturvedi
 

 
Hon'ble Dilip B. Bhosale,Chief Justice
 
Hon'ble Yashwant Varma,J.

Heard Mr. A.K. Singhal, learned counsel for the petitioners and Mr. Ashutosh Srivastava, learned counsel for respondent no. 3 with Mr. A.K. Goyal, learned Addl. Chief Standing Counsel for the respondents-State.

Respondents are directed to file counter affidavits with an advance copy thereof to the Advocate for the petitioners.

In the meanwhile, counsel for the petitioners submits that the petitioners shall furnish a Bank guarantee for the dues/arrears within a period of four weeks from today of a nationalized Bank and shall continue to pay electricity duty as demanded in future subject to outcome of this writ petition. His statement is accepted. If the petitioners fail to comply with this order, it would be open to the respondents to recover the amount as per the demand notice.

S.O. to 18.9.2017, to be listed in the additional cause list.

Order Date :- 21.8.2017

RK

(Yashwant Varma, J)         (Dilip B Bhosale, CJ)