M/S Hamd Foods Pvt. Ltd . Thru. Its ... vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 4284 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- WRIT - C No. - 2886 of 2022
 

 
Petitioner :- M/S Hamd Foods Pvt. Ltd . Thru. Its Director Mohd. Haris
 
Respondent :- State Of U.P. Thru. Prin. Secy. (Energy ) Lko. And Another
 
Counsel for Petitioner :- Vishal Dixit,Ashok Kumar Prajapati,Kamlesh Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rakesh Srivastava,J.

Hon'ble Ajai Kumar Srivastava-I,J.

Heard Ms. Shalini Singh, learned counsel for the Petitioner.

Shri Mahendra Mishra, learned Standing Counsel appearing on behalf of State-Respondents, on the basis of instructions, states that the case of the Petitioner is squarely covered by the judgment and order rendered in Writ Petition No. 5055 (MB) of 2019, M/s. Bansal Wire Industries Ltd. Vs. State of U.P. and others.

In view of above, the writ petition is also disposed of in terms of the judgment and order dated 07.08.2019 passed in Writ Petition No. 5055 (MB) of 2019 (supra).

Order Date :- 26.5.2022

Mahesh

(Ajai Kumar Srivastava-I,J.) (Rakesh Srivastava,J.)