M/S Arvind Singh Dhami Thru. Its Partner ... vs State Of U.P. Thru. Prin. Secy. Deptt. Of ...
2023 Latest Caselaw 35907 ALL

Allahabad High Court

M/S Arvind Singh Dhami Thru. Its Partner ... vs State Of U.P. Thru. Prin. Secy. Deptt. Of ... on 19 December, 2023

Bench: Vivek Chaudhary, Manish Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:83753-DB
 
Court No. - 3
 

 
Case :- WRIT - C No. - 11096 of 2023
 
Petitioner :- M/S Arvind Singh Dhami Thru. Its Partner Jeewanti Dhami
 
Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Nagar Vikas, Lucknow And Another
 
Counsel for Petitioner :- Shravan Kumar Verma,Sharda Verma
 
Counsel for Respondent :- C.S.C.,Namit Sharma
 

 
Hon'ble Vivek Chaudhary,J.
 

Hon'ble Manish Kumar,J.

1. Heard learned Counsel for the petitioner, learned Standing Counsel and Ms. Harshita Mohan, Advocate, who has filed his Power today on behalf of respondent no.2, which is taken on record.

2. 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.

3. 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.

4. The writ petition is disposed of with the said directions.

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

Order Date :- 19.12.2023

Sachin