Supreme Court of India
Vinod Kumar Srivastava vs U.P.Co-Op.Procesng.& C.S.Fedn.Ltd.& ... on 22 February, 2011
Bench: Deepak Verma, Dalveer Bhandari
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2002 OF 2011
(Arising out of SLP(C) No.19756/2007)
VINOD KUMAR SRIVASTAVA Appellant(s)
:VERSUS:
U.P. COOPERATIVE PROCESSING AND
COLD STORAGE FEDERATION LTD. AND ORS. Respondent(s)
O R D E R
Leave granted.
We have heard the learned counsel for the parties.
This appeal, by special leave, is directed against the judgment and order dated 4th April, 2007 passed by the Division Bench of the High Court of Judicature at Allahabad in Special Appeal No.330 of 2003 which was preferred against the order dated 11th March, 2003 passed by the learned Single Judge in Civil Misc. Writ Petition No.53906 of 2002.
We are told that Writ Petition No.2829 of 2009, which is also filed by the present appellant, is pending before the Lucknow Bench of the Allahabad High Court.
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In the facts and circumstances of this case, we deem it appropriate to set aside the judgment and order dated 4th April, 2007 passed by the High Court of Judicature at Allahabad in Special Appeal No.330 of 2003 as also the order dated 11th March, 2003 passed in Civil Misc. Writ Petition No.53906 of 2002 and remit this matter to the Lucknow Bench of the Allahabad High Court to be heard along with Writ Petition No.2829 of 2009.
We request the High Court to dispose of the writ petitions as expeditiously as possible, in any event, within a period of one year from the date of communication of this order.
This appeal is disposed of accordingly.
.....................J (DALVEER BHANDARI) .....................J (DEEPAK VERMA) New Delhi;
February 22, 2011.