M/S Al-Nasir Exports ... vs State Of U.P. Thru. Prin. Secy. ...
2021 Latest Caselaw 10402 ALL

Citation : 2021 Latest Caselaw 10402 ALL
Judgement Date : 16 August, 2021

Allahabad High Court

M/S Al-Nasir Exports ... vs State Of U.P. Thru. Prin. Secy. ... on 16 August, 2021

Bench: Rajan Roy, Ravi Nath Tilhari




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 16863 of 2021
 

 
Petitioner :- M/S Al-Nasir Exports Pvt.Ltd.Thru.Dir.Mohd.Saalim Quershi
 
Respondent :- State Of U.P. Thru. Prin. Secy. Energy Lko. & Anr.
 
Counsel for Petitioner :- Vishal Dixit,Ashok Kumar Prajapati,Kamlesh Kumar,Shalini Singh
 
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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