Nawal Infratech Pvt. Ltd. vs State Of U.P. And 4 Others
2022 Latest Caselaw 2778 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 85
 

 
Case :- CIVIL MISC REVIEW APPLICATION No. - 162 of 2022
 

 
Applicant :- Nawal Infratech Pvt. Ltd.
 
Opposite Party :- State Of U.P. And 4 Others
 
Counsel for Applicant :- Ankit Kumar Rai,Santosh Kumar Rai
 
Counsel for Opposite Party :- C.S.C.
 

 
Hon'ble Jayant Banerji,J.

No one appears on behalf of the State.

Heard Sri Santosh Kumar Rai, learned counsel for the review-applicant.

This application has been filed seeking review of the judgement dated 8.11.2021, passed in Writ-C No. 27532 of 2021 (Nawal Infratech Pvt. Ltd Vs. State of U.P. and 4 others).

The sole ground pressed by the applicant in this application is that the name of M/s Oyster Printers and Publishers Pvt. Ltd. was changed to that of Nawal Infratech Pvt. Ltd. which was the petitioner in the writ petition and, therefore, for all facts and purposes, the petitioner would be deemed to be allottee and thus, entitled to the benefit of the notification dated 30.3.2015. In support of his contention, learned counsel has referred to exchange of correspondence between M/s Oyster Printers and Publishers Pvt. Ltd. and the U.P. State Industrial Development Corporation Ltd., which have been enclosed as Annexures- 1 and 2 to the review application.

A perusal of the exchanged correspondence aforesaid only reflects that in the record of the Corporation, name of M/s Nawal Infratech Pvt. Ltd. was incorporated in place of M/s Oyster Printers and Publishers Pvt. Ltd. There is no document to demonstrate that the name of the Company M/s Oyster Printers and Publishers Pvt. Ltd. was changed to M/s Nawal Infratech Pvt. Ltd. under the provisions of relevant Companies Act. Further, a perusal of the ITR-6 pertaining to the Assessment Year 2020-2021 of M/s Oyster Printers and Publishers Pvt. Ltd. that is enclosed with the review application reveals that in Schedule PART A-GENERAL(2), the name of Nawal Infratech Pvt. Ltd. has been shown as a Subsidiary Company. There is no document on record to demonstrate any allotment made by the Corporation in favour of petitioner-applicant, Nawal Infratech Pvt. Ltd. As such, there is no error apparent on the face of the record meriting review of the judgment dated 8.11.2021.

This application lacks merit and is, accordingly, dismissed.

Order Date :- 13.5.2022

sfa/