Shree Sidhabli Paper Ltd. vs U.P. Power Corporation Ltd. And ...
2023 Latest Caselaw 3103 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- WRIT - C No. - 27429 of 2007
 

 
Petitioner :- Shree Sidhabli Paper Ltd.
 
Respondent :- U.P. Power Corporation Ltd. And Others
 
Counsel for Petitioner :- B.C. Rai
 
Counsel for Respondent :- A.N. Singh,H.P. Dube
 

 
Hon'ble Manoj Kumar Gupta,J.

Hon'ble Vikram D. Chauhan,J.

Heard Sri Deepak Kumar Pandey, learned counsel holding brief of Sri B.C. Rai, learned counsel for the petitioner and Sri N.K. Tiwari, learned counsel for the respondent-electricity department.

Sri Deepak Kumar Pandey, learned counsel holding brief of Sri 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 He fairly admits that the challenge has been repealed.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.

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

Order Date :- 30.1.2023

S.Chaurasia