Allahabad High Court
Rama Sugar Factory Bijnor Through ... vs Director U.P.Rajya Mandi Parishad ... on 27 January, 2010
Author: Anil Kumar
Bench: Anil Kumar
Court No. - 11 Case :- MISC. SINGLE No. - 319 of 2010 Petitioner :- Rama Sugar Factory Bijnor Through Partner Respondent :- Director U.P.Rajya Mandi Parishad Kisan Mandi Bhawan Lko. Petitioner Counsel :- R.C.Gupta Respondent Counsel :- N.C.Mehrotra Hon'ble Anil Kumar,J.
A request has been made by learned counsel for the petitioner for adjournment of the case.
Sri Rakesh Srivastava, learned Standing Counsel on behalf of respondents submits that the order, which is under challenge in the present writ petition is passed by an authority at Moradabad so the same is not maintainable before this Court at Lucknow.
However, in the interest of justice, the case is adjourned today on request of learned counsel for the petitioner.
List in the next week as fresh.
Order Date :- 27.1.2010 Pramod