Pankaj Kumar Jain And 62 Others vs Union Of India And 4 Others
2023 Latest Caselaw 15721 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:109298-DB
 
Court No. - 3
 

 
Case :- WRIT - C No. - 23823 of 2022
 

 
Petitioner :- Pankaj Kumar Jain And 62 Others
 
Respondent :- Union Of India And 4 Others
 
Counsel for Petitioner :- Anubhav Chandra,Vikram Singh Shrivastava
 
Counsel for Respondent :- A.S.G.I.,Karshit Nigam,Purnendu Kumar SinghHon'ble Surya Prakash Kesarwani,J.

Hon'ble Anish Kumar Gupta,J.

1. Heard Sri Anubhav Chandra and Sri Vikram Singh Srivastava, learned counsels for the petitioners, Sri Purnendu Kumar Singh, learned Central Government Standing Counsel for the respondent Nos.1 and 2, and Sri Karshit Nigam and Sri Pawan Kumar Rao, learned counsels for the respondent Nos.3, 4 and 5.

2. This writ petition has been filed praying for the following relief:

"(I) To issue a writ, order or direction in the nature of mandamus commanding the respondent Nos.1 & 2 to ensure release of maturity amount lying deposit with the respondent No.3 to 5 within the time frame as stipulated by this Hon'ble Court, alongwith interest thereupon @ 18% per annum for the delayed period."

3. All the learned counsels for the parties jointly state that the controversy involved in the present writ petition is squarely covered by the judgment and order dated 10.05.2023 passed by this court in Writ-C No.33108 of 2022 (Mahesh Kumar Agrawal and 15 others vs. State of U.P. and 5 others) and other connected writ petitions and, therefore, the present writ petition may be disposed of in terms of the said judgment.

4. In view of the statement made by learned counsels for the parties as aforenoted, the present writ petition is disposed of in terms of the judgment and order dated 10.05.2023 in Writ-C No.33108 of 2022 (Mahesh Kumar Agrawal and 15 others vs. State of U.P. and 5 others).

Order Date :- 18.5.2023

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