M/S Krishna Enterprises Thru. ... vs State Of U.P. Thru. Secy. Institutional ...
2023 Latest Caselaw 34200 ALL

Allahabad High Court

M/S Krishna Enterprises Thru. ... vs State Of U.P. Thru. Secy. Institutional ... on 7 December, 2023

Author: Vivek Chaudhary

Bench: Vivek Chaudhary

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:80217-DB
 
Court No. - 3
 

 
Case :- WRIT - C No. - 10611 of 2023
 

 
Petitioner :- M/S Krishna Enterprises Thru. Proprietor Ashish Bajpayi
 
Respondent :- State Of U.P. Thru. Secy. Institutional Finance Govt. Of U.P. Civil Secrt. Lko. And Others
 
Counsel for Petitioner :- Sanjay Shukla
 
Counsel for Respondent :- C.S.C.,Namit Sharma
 

 
Hon'ble Vivek Chaudhary,J.
 

Hon'ble Shree Prakash Singh,J.

Heard learned Counsel for the petitioner and Shri Vijay Shukla, Advocate, who has appeared on behalf of respondent nos. 2 and 3 - Nagar Nigam, Lucknow.

There is a full agreement at the bar that the matter stands squarely covered by the judgement of this Court delivered in the case of Tajveer Singh and others vs. State of U.P. and others, 1997 (2) AWC 1029.

Taking into consideration the facts and circumstances as brought on record, the opposite parties are directed to give effect to the judgment of this Court in the case of Tajveer Singh and others (supra). It is further provided that the petitioner will not be required to pay stamp duty except in accordance with Article 57 of the Schedule 1-B of the Indian Stamp Act, 1899.

This order will apply only in respect of the security amount/security bond.

The writ petition is disposed of accordingly.

(Shree Prakash Singh, J.) (Vivek Chaudhary, J.)

Order Date :- 7.12.2023

Arjun/-