Citation : 2021 Latest Caselaw 1571 ALL
Judgement Date : 25 January, 2021
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 29 Case :- WRIT - C No. - 1774 of 2021 Petitioner :- M/S K. K. Duplex And Papers Pvt. Ltd. Respondent :- State of U.P. and Another Counsel for Petitioner :- Mayank Kumar Agrawal Counsel for Respondent :- C.S.C. Hon'ble Pankaj Naqvi,J.
Hon'ble Piyush Agrawal,J.
Heard Sri Mayank Kumar Agarwal, learned counsel for the petitioners and Sri M.C.Chaturvedi, learned Senior Counsel assisted by Sri Akhileshwar Singh, learned Standing Counsel for the respondents.
Learned counsel for the parties do not dispute that the issue sought to be raised in the present petition already stands concluded by the judgment of the Division Bench of this Court in Writ C No. 38942 of 2018 decided on 19.02.2020 and that this petition be also disposed off on same terms and conditions.
The writ petition is disposed of on the terms and conditions contained in the order dated 19.02.2020, which shall form a part of this order.
Order Date :- 25.1.2021
N.S.Rathour
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!