Citation : 2021 Latest Caselaw 8801 ALL
Judgement Date : 27 July, 2021
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 2 Case :- MISC. BENCH No. - 14197 of 2021 Petitioner :- M/S Sperry Plast Ltd. Thru. Director Vikram Jain Respondent :- State Of U.P. Thru. Prin. Secy. Energy, Lko & Another Counsel for Petitioner :- Vishal Dixit,Ashok Kumar Prajapati,Kamlesh Kumar Counsel for Respondent :- C.S.C. Hon'ble Rajan Roy,J.
Hon'ble Ravi Nath Tilhari,J.
Heard.
On 09.07.2021 the following order was passed:
"List this case on 16.07.2021 as fresh to enable learned State Counsel to seek instructions as to whether this writ petition can be disposed of in terms of the order dated 10.03.2021 passed by this Court in Writ Petition No.5848 (M/B) of 2021."
Shri Amitabh Rai, the learned Additional Chief Standing Counsel makes a statement before us on the basis of written instructions that the case of the petitioner is covered by the said 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 :- 27.7.2021
Mustaqeem
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