M/S Hindustan Enterprises Thru. Its ... vs State Of U.P. Thru. Secy. Institut. ...
2023 Latest Caselaw 35162 ALL

Allahabad High Court

M/S Hindustan Enterprises Thru. Its ... vs State Of U.P. Thru. Secy. Institut. ... on 14 December, 2023

Bench: Vivek Chaudhary, Manish Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:82400-DB
 
Court No. - 3
 

 
Case :- WRIT - C No. - 10852 of 2023
 

 
Petitioner :- M/S Hindustan Enterprises Thru. Its Prop. Zubaida Praveen
 
Respondent :- State Of U.P. Thru. Secy. Institut. Finance Govt. Civil Secrt. Lko. And 2 Others
 
Counsel for Petitioner :- Sanjay Shukla
 
Counsel for Respondent :- C.S.C.,Namit Sharma,Savitra Vardhan Singh
 

 
Hon'ble Vivek Chaudhary,J.
 

Hon'ble Manish Kumar,J.

Shri Savitra Vardhan Singh, learned counsel for Nagar Nigam has filed Vakalatnama, which is taken on record.

Heard learned Counsel for the parties and perused the record.

A similar matter has already been disposed of vide judgment dated 19.11.2015 in W.P. No. 10743(MB) of 2015, M/s Shatkashi Construction Company v. State of U.P. and others, which is not disputed by the learned counsel for the Nagar Nigam. Accordingly, this matter is also covered by the decision in the case of Tajveer Singh v. State of U.P. and others [1997 ALJ 285]. The petitioner shall also be entitled to the same benefits.

Writ petition stands disposed of with the said directions.

.

[Manish Kumar,J.] [Vivek Chaudhary,J.]

Order Date :- 14.12.2023

S. Kumar