Allahabad High Court
M/S Awasthi Traders,Banda Thru. Prop. ... vs State Of U.P. Thru. Secy. Geology & ... on 11 November, 2020
Author: Rajnish Kumar
Bench: Rajnish Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 8 Case :- MISC. SINGLE No. - 20321 of 2020 Petitioner :- M/S Awasthi Traders,Banda Thru. Prop. Sh. Susheel Chandra Respondent :- State Of U.P. Thru. Secy. Geology & Mining,Lko.&Ors. Counsel for Petitioner :- Pushpila Bisht Counsel for Respondent :- C.S.C. Hon'ble Rajnish Kumar,J.
Heard Ms. Pushpila Bisht, learned counsel for the petitioner and Sri Pankaj Srivastava, learned Additional Chief Standing Counsel for the respondent-State.
After arguing at some length, learned counsel for the petitioner restricted her prayer for a direction to consider the application for interim relief on the date fixed i.e. 18.11.2020 or to decide the revision within shortest stipulated period.
Learned Additional Chief Standing counsel has no objection to the request made by learned counsel for the petitioner.
In view of above,without entering into the merits of the case, the writ petition is disposed of with direction to the opposite party no.1 to consider and decide the application for interim relief on the next date fixed i.e. 18.11.2020, if possible and if not within a period of six weeks thereafter or consider and decide the revision of the petitioner bearing No.106(R)SM/2020 in accordance with law within the aforesaid period..
Order Date :- 11.11.2020 Akanksha