M/S Kamal Enterprises, ... vs State Of U.P. Thru. Addl. Chief ...
2023 Latest Caselaw 10976 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- WRIT - C No. - 2398 of 2023
 

 
Petitioner :- M/S Kamal Enterprises, Gautambudh Nagar Thru. Proprietor Kamal Ahuja
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. (Energy), U.P. Civil Secrt. Lko. And Another
 
Counsel for Petitioner :- Vishal Dixit,Kamlesh Kumar,Shalini Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.

Hon'ble Manish Kumar,J.

Heard Shri Kamlesh Kumar, learned counsel for the petitioner and Shri Sidharth Dhaon, learned Additional Chief Standing Counsel for the State.

On 29.03.2023 the Court had passed the following order:-

"Let learned Standing Counsel verify as to whether the case is covered as per judgment dated 07.08.2019 passed in Writ Petition No.5055 (M/B) of 2019 [M/s Bansal Wire Industries Ltd. vs. State of U.P. & Ors.].

List this case on 12.04.2023 as fresh."

Today, Shri Sidharth Dhaon, learned Additional Chief Standing Counsel has placed before the Court a letter of the Joint Director, Electricity Security, Govt. of U.P., Lucknow dated 11.04.2023 wherein he has been instructed to inform the Court that the case at hand is covered by the judgment of this Court dated 07.08.2019 rendered in Writ Petition No. 5055 (M/B) of 2019. The said letter dated 11.04.2023 is taken on record.

In view of the above, this writ petition is disposed of in terms of the aforesaid judgment, meaning thereby, the petitioner shall be entitled to the benefit of observations/directions contained in the said judgment on the same terms with a corresponding obligation on the opposite parties.

.

(Manish Kumar,J.)    (Rajan Roy, J.)
 
Order Date :- 12.4.2023
 
R.K.P.