M/S Bhawani Roller Flour Mills. ... vs Paschimanchal Vidyut Vitran ...
2023 Latest Caselaw 3100 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- WRIT - C No. - 28791 of 2007
 

 
Petitioner :- M/S Bhawani Roller Flour Mills. Ltd. And Another
 
Respondent :- Paschimanchal Vidyut Vitran Nigam Limited And Others
 
Counsel for Petitioner :- Seema Agrawal,Mayank Agrawal
 
Counsel for Respondent :- A.S.G.I.,A.N. Singh,H.P. Dube,S.C.
 

 
Hon'ble Manoj Kumar Gupta,J.

Hon'ble Vikram D. Chauhan,J.

Heard Sri Saroj Giri, learned counsel holding brief of Sri Mayank Agrawal, learned counsel for the petitioners and learned counsel for the respondents.

Sri Saroj Giri, learned counsel holding brief of Sri Mayank Agarwal, learned counsel for the petitioners 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 He fairly admits that the challenge has been repealed.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.

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

Order Date :- 30.1.2023

S.Chaurasia