M/S Shree Balaji Contractor Thru. ... vs State Of U.P. Thru. Secy. ...
2023 Latest Caselaw 29461 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:69013-DB
 
Court No. - 3
 

 
Case :- WRIT - C No. - 9191 of 2023
 

 
Petitioner :- M/S Shree Balaji Contractor Thru. Proprietor Komal Gupta
 
Respondent :- State Of U.P. Thru. Secy. Institutional Finance Govt. Of U.P. , Civil Secrt. Lko. And Others
 
Counsel for Petitioner :- Sanjay Shukla
 
Counsel for Respondent :- C.S.C.,Namit Sharma
 

 
Hon'ble Vivek Chaudhary,J.

Hon'ble Manish Kumar,J.

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

Heard learned Counsel for the petitioner, learned Standing Counsel and Sri Shantanu Gupta, learned Counsel for the Nagar Nigam.

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.

Writ petition stands disposed of with the said directions.

(Manish Kumar, J.) (Vivek Chaudhary, J.)

Order Date :- 19.10.2023

Nitesh