M/S Parth Thread (P) Ltd. Ambedkar ... vs State Of U.P. Thru. Addl. Chief ...
2023 Latest Caselaw 7553 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- WRIT - C No. - 1521 of 2023
 

 
Petitioner :- M/S Parth Thread (P) Ltd. Ambedkar Nagar Thru. Director Ambika Prasad Pandey
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Energy U.P. Civil Secrett. Lko. And Another
 
Counsel for Petitioner :- Vishal Dixit,Kamlesh Kumar,Shalini Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.

Hon'ble Manish Kumar,J.

Heard Shri Kamlesh Kumar, learned counsel for the petitioner and learned Additional Chief Standing Counsel for the State.

On 24.02.2023 the Court had passed the following order:-

"Heard learned counsel for the petitioner and Sri Rakesh Bajpayee, learned Additional Chief Standing Counsel.

Learned Additional Chief Standing Counsel shall seek instructions from the respondent with regard to the relief claimed by the petitioner on the basis of judgment rendered by a Division Bench of this Court in Writ Petition No.5055 (M//B) of 2019: M/s Bansal Wire Industries Ltd. (Unit No.III) through Director Vs. State of U.P. and others.

List this case on 15.03.2023 as fresh."

Today, learned Additional Chief Standing Counsel has placed before the Court a letter of the Joint Director, Electricity Security, Govt. of U.P., Lucknow dated 13.03.2023 wherein he has been instructed to inform the Court that the case at hand is covered by the judgment of this Court dated 07.08.2019 rendered in Writ Petition No. 5055 (M/B) of 2019. The said letter dated 13.03.2023 is taken on record.

In view of the above, this writ petition is disposed of in terms of the aforesaid judgment, meaning thereby, the petitioner shall be entitled to the benefit of observations/directions contained in the said judgment on the same terms with a corresponding obligation on the opposite parties.

.

(Manish Kumar,J.) (Rajan Roy,J.)

Order Date :- 15.3.2023

R.K.P.