A.K. Dubey vs Exide Industries Ltd. And 3 Others
2022 Latest Caselaw 3098 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 2059 of 2022
 

 
Petitioner :- A.K. Dubey
 
Respondent :- Exide Industries Ltd. And 3 Others
 
Counsel for Petitioner :- Adya Prasad Tewari
 
Counsel for Respondent :- Sudhir Mehrotra
 

 
Hon'ble J.J. Munir,J.

Heard Mr. A.P. Tewari, learned Counsel for the petitioner and Mr. Sudhir Mehrotra, learned Special Counsel, who has appeared for the High Court.

Perused the report dated 12.05.2022 submitted by the Additional District Judge/ F.T.C.-2 (under 14th Finance Commission), Gorakhpur, which says that the suit has been tried and decided vide judgment and decree dated 11.05.2022.

In this view of the matter, no further orders are required to be made on this petition. It is, accordingly, consigned to the records.

Let this order be communicated to the Additional District Judge/ F.T.C.-2 (under 14th Finance Commission), Gorakhpur through the learned District Judge, Gorakhpur by the Office within 48 hours.

Order Date :- 16.5.2022

Anoop