M/S Rudra Buildwell Construction ... vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 25033 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:59131-DB
 
Court No. - 3
 

 
Case :- WRIT - C No. - 7517 of 2023
 

 
Petitioner :- M/S Rudra Buildwell Construction Pvt. Ltd. Thru. Authority Signatory Shri Raj Kumar
 
Respondent :- State Of U.P. Thru. Prin. Secy. Industrial Development U.P. Civil Sectt. Lko. And Another
 
Counsel for Petitioner :- Sudeep Kumar,Anurag Arora
 
Counsel for Respondent :- C.S.C.,Prashant Kumar
 

 
Hon'ble Vivek Chaudhary,J.

Hon'ble Manish Kumar,J.

Heard learned counsel for the petitioner, learned Additional Chief Standing Counsel for the State and Sri Prashant Kumar, learned counsel representing the Respondent No.2.

By means of this writ petition, prayer has been made for directing the Respondent No.1 i.e. the State to decide the revision petition said to have been preferred by the petitioner, dated 13.07.2023, expeditiously. Learned counsel for petitioner submits that the revision is already heard on 11.09.2023 and judgment in the same is reserved after hearing the parties.

Having regard to the innocuous nature of prayer made in this petition, the writ petition is disposed of with direction to the Respondent No.1 to pass final judgment in the revision petition preferred by the petitioner, if possible within four weeks from the date of production of certified copy of this order in accordance with law.

Till disposal of the revision, no coercive measure shall be taken against the petitioner.

Order Date :- 15.9.2023

Arti/-

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