Allahabad High Court
M/S Singh Rice Mills Thru Prop. Amresh ... vs State Of U.P. Thru Addl. Chief Secy. Food ... on 23 July, 2019
Bench: Devendra Kumar Upadhyaya, Alok Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 4 Case :- MISC. BENCH No. - 19988 of 2019 Petitioner :- M/S Singh Rice Mills Thru Prop. Amresh Singh & Anr. Respondent :- State Of U.P. Thru Addl. Chief Secy. Food Deptt. & Ors. Counsel for Petitioner :- Piyush Asthana,Budh Prakash Counsel for Respondent :- C.S.C.,Shireesh Kumar Hon'ble Devendra Kumar Upadhyaya,J.
Hon'ble Alok Mathur,J.
Heard learned counsel for the petitioner and Shri Shireesh Kumar, who has put in appearance on behalf of U.P. Cooperative Federation Ltd. by filing his Vakalatnama, which is taken on record.
On the basis of instructions received, Shri Shireesh Kumar has stated that in terms of the award given by the Arbitrator dated 20.09.2017 under section 70 of U.P. Cooperative Societies Act unless and until the demand is revised by the competent authority, no recoveries are to be made against the petitioner.
Learned counsel for the petitioners states that he has raised several other grievances as well.
We, therefore, require the competent authority that he shall look into the grievance and other issues of the petitioner and take appropriate decision thereon.
The petition stands disposed of in terms of the aforesaid statement made by Shri Shireesh Kumar, learned counsel representing the U.P. Cooperative Federation Ltd.
Order Date :- 23.7.2019 akhilesh/ [Alok Mathur, J.] [D. K. Upadhyaya, J.]