Anil Kumar Gupta vs U.P. Power Corporation Ltd. And 4 ...
2017 Latest Caselaw 7026 ALL

Citation : 2017 Latest Caselaw 7026 ALL
Judgement Date : 17 November, 2017

Allahabad High Court

Anil Kumar Gupta vs U.P. Power Corporation Ltd. And 4 ... on 17 November, 2017

Bench: Bharati Sapru, Siddharth




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 54681 of 2017
 

 
Petitioner :- Anil Kumar Gupta
 
Respondent :- U.P. Power Corporation Ltd. And 4 Others
 
Counsel for Petitioner :- Dhirendra Kumar Srivastav
 
Counsel for Respondent :- C.S.C.,Mahboob Ahmad
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Siddharth,J.

A copy of the provisional assessment has been handed over to the learned counsel for the petitioner by the learned counsel for the Power Corporation in Court today itself.

Learned counsel for the petitioner may file his objection within next fifteen days and the same shall be decided by the respondent no.3 within next fifteen days.

Till 31st of December 2017, no coercive measures shall be taken against the petitioner.

With the aforesaid directions, the writ petition stands disposed of.

Order Date :- 17.11.2017

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