M/S Shakti Craft & Tissues Thru. ... vs State Of U.P. Thru. Prin. Secy. ...
2021 Latest Caselaw 6149 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- MISC. BENCH No. - 11725 of 2021
 

 
Petitioner :- M/S Shakti Craft & Tissues Thru. Proprietor Gaurav Goyal
 
Respondent :- State Of U.P. Thru. Prin. Secy. Energy,Lko.& Anr.
 
Counsel for Petitioner :- Vishal Dixit,Kamlesh Kumar,Ravindra Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ritu Raj Awasthi,J.

Hon'ble Dinesh Kumar Singh,J.

The case is taken up through Video Conferencing.

Heard learned counsel for the petitioner as well as learned standing counsel for the State.

Mr. Vishal Dixit, learned counsel for petitioner informs that under similar facts and circumstances, this Court vide order dated 23.2.2021 passed in Writ Petition No. 5186 (MB) of 2021 has disposed of the writ petition in terms of the judgment and order dated 7.8.2019 passed in Writ Petition No. 5055 (MB) of 2019 (M/s Bansal Wire Industries Ltd. Vs. State of U.P. and others) and other connected petitions. The petitioner is also entitled to get parity of the said order.

Learned standing counsel appearing for opposite parties no. 1 and 2 does not dispute the aforesaid position.

In view of above, the writ petition is disposed of in the same terms and conditions as in the judgment and order dated 7.8.2019 passed in Writ Petition No. 5055 (MB) of 2021 (M/s Bansal Wire Industries Ltd. Vs. State of U.P. and others).

Order Date :- 10.6.2021

Santosh/-