M/S United Concepts And Solutions ... vs State Of U.P. Thru. Addl. Chief ...
2023 Latest Caselaw 11146 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- WRIT - C No. - 2571 of 2023
 

 
Petitioner :- M/S United Concepts And Solutions (P) Ltd. Thru. Its Director Gopal Kochhar
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Energy 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 learned counsel for the petitioner and learned Standing Counsel for the State.

On 04.04.2023 the Court had passed the following order:-

"Heard.

Let learned Standing Counsel seek instructions as to whether the case is covered by judgment dated 14.03.2023 passed in Writ-C No.1904 of 2023 [M/s Marque Impex vs. State of U.P.].

List this case on 13.04.2023 as fresh."

Today, learned 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 14.03.2023 passed in Writ-C No.1904 of 2023 [M/s Marque Impex vs. State of U.P.] . 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.

Order Date :- 13.4.2023

Nitesh