M/S Shimla Singh Thru. Proprietor ... vs State Of U.P. Thru. Secy. ...
2023 Latest Caselaw 28636 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:66836-DB
 
Court No. - 3
 

 
Case :- WRIT - C No. - 8899 of 2023
 

 
Petitioner :- M/S Shimla Singh Thru. Proprietor Shimla Singh
 
Respondent :- State Of U.P. Thru. Secy. Institutional Finance Govt. U.P. Lucknow And 2 Others
 
Counsel for Petitioner :- Sanjay Shukla
 
Counsel for Respondent :- C.S.C.,Namit Sharma
 

 
Hon'ble Vivek Chaudhary,J.

Hon'ble Manish Kumar,J.

1. Sri Gaurav Tripathi, Advocate has filed his vakalatnama on behalf of respondent nos. 2 and 3, which is taken on record.

2. Heard learned Counsel for the petitioner, learned Standing Counsel and Sri Gaurav Tripathi, learned Counsel representing respondent Nos.2 and 3.

3. A similar matter has already been disposed of vide judgment dated 19.11.2015 in W.P. No. 10743(MB) of 2015, M/s Shatkashi Construction Company v. State of U.P. and others, which is not disputed by the learned counsel for the Nagar Nigam. Accordingly, this matter is also covered by the decision in the case of Tajveer Singh v. State of U.P. and others [1997 ALJ 285]. The petitioner shall also be entitled to the same benefits.

4. Petition is disposed of with the said directions.

.

[Manish Kumar, J.] [Vivek Chaudhary, J.]

Order Date :- 13.10.2023

-Amit K-