Citation : 2023 Latest Caselaw 5444 ALL
Judgement Date : 17 February, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 21 Case :- WRIT - C No. - 43099 of 2010 Petitioner :- M/S Dasna Steel Pvt. Ltd. Respondent :- Paschimanchal Vidyut Vitran Nigam Ltd. And Ors. Counsel for Petitioner :- Mayank Agrawal Counsel for Respondent :- Pankaj Kumar Shukla Hon'ble Manoj Kumar Gupta,J.
Hon'ble Syed Qamar Hasan Rizvi,J.
Shri Mayank Agrawal, learned counsel for the petitioner states that the challenge in the instant petition is to the additional security being realized from consumers by the Electricity Department and the said controversy stands concluded by the judgment of this Court dated 21.3.2017 in Writ-C No.30898 of 2016 (M/s Dev Prayag Paper Mill (Pvt.) Vs. State of U.P. and 3 others). He fairly admits that the challenge has been repealed.
Accordingly, the instant petition also fails and is hereby dismissed.
Order Date :- 17.2.2023
Arif
(Syed Qamar Hasan Rizvi,J.) (Manoj Kumar Gupta,J.)
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