Citation : 2021 Latest Caselaw 10401 ALL
Judgement Date : 16 August, 2021
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 2 Case :- MISC. BENCH No. - 15901 of 2021 Petitioner :- M/S K.U.Impex Pvt.Ltd.Gautambudh Nagar Thru Dir.P.P. Uppal Respondent :- State Of U.P. Thru Prin.Secy. Energy Lucknow And Anr. Counsel for Petitioner :- Vishal Dixit,Ashok Kumar Prajapati,Himanshu Singh,Kamlesh Kumar Counsel for Respondent :- C.S.C. Hon'ble Rajan Roy,J.
Hon'ble Ravi Nath Tilhari,J.
Heard.
In response to our earlier order dated 05.08.2021, Shri H. P. Srivastava, learned Additional Chief Standing Counsel makes a statement that the case of the petitioner is covered by the judgment dated 10.03.2021 rendered in Writ Petition No. 5848 (MB) of 2021.
In view of the aforesaid statement, this writ petition is disposed of in terms of the judgment aforesaid.
Order Date :- 16.8.2021
Mustaqeem
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