M/S Vaibhav Construction Thru. ... vs State Of U.P. Thru. Secy. Institutional ...
2023 Latest Caselaw 35724 ALL

Allahabad High Court

M/S Vaibhav Construction Thru. ... vs State Of U.P. Thru. Secy. Institutional ... on 18 December, 2023

Author: Vivek Chaudhary

Bench: Vivek Chaudhary

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:83328-DB
 
Court No. - 3
 

 
Case :- WRIT - C No. - 11049 of 2023
 

 
Petitioner :- M/S Vaibhav Construction Thru. Proprietor Vaibhav Tiwari
 
Respondent :- State Of U.P. Thru. Secy. Institutional Finance Govt. Of U.P. Civil Secrt. Lko. And Others
 
Counsel for Petitioner :- Sanjay Shukla,Anoop Kumar Tiwari
 
Counsel for Respondent :- C.S.C.,Namit Sharma
 

 
Hon'ble Vivek Chaudhary,J.
 

Hon'ble Om Prakash Shukla,J.

Ms. Aishwarya Jaiswal, Advocate has filed power on behalf of respondent no.2 & 3 today and the same is taken on record.

Heard learned counsel for parties.

There is a full agreement at the bar that the matter stands squarely covered by the judgment 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.

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

The petition is disposed of accordingly.

Order Date :- 18.12.2023

Arti/-

[Om Prakash Shukla,J.] [Vivek Chaudhary,J.]