Rana Concast Limited vs Pvvnl And Another
2023 Latest Caselaw 1800 ALL

Citation : 2023 Latest Caselaw 1800 ALL
Judgement Date : 17 January, 2023

Allahabad High Court

Rana Concast Limited vs Pvvnl And Another on 17 January, 2023

Bench: Manoj Kumar Gupta, Vikram D. Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- WRIT - C No. - 58901 of 2007
 
Petitioner :- Rana Concast Limited
 
Respondent :- Pvvnl And Another
 
Counsel for Petitioner :- B.C. Rai
 
Counsel for Respondent :- H.P. Dube,A.N. Singh,Pk Shukla,S.C.
 

 
Hon'ble Manoj Kumar Gupta,J.

Hon'ble Vikram D. Chauhan,J.

Heard Sri B.C. Rai, learned counsel for the petitioner and Sri Ajay Singh and Sri N.K. Tiwari, learned counsels for the respondents.

Shri B.C. Rai, 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 He fairly admits that the challenge has been repealed.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 :- 17.1.2023

Arif

(Vikram D. Chauhan,J.) (Manoj Kumar Gupta,J.)