Allahabad High Court
Express Builders And Promoters Ltd. New ... vs State Of U.P. Thru. Addl. Chief/ Prin. ... on 6 December, 2022
Bench: Devendra Kumar Upadhyaya, Saurabh Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 2 Case :- WRIT - C No. - 8761 of 2022 Petitioner :- Express Builders And Promoters Ltd. New Delhi Thru. Authorised Signatory Mr. Nitin Sharma Respondent :- State Of U.P. Thru. Addl. Chief/ Prin. Secy. Deptt. Infras. And Indus. Deve. U.P. Lko. And Others Counsel for Petitioner :- Maria Fatima,Gaurav Mehrotra Counsel for Respondent :- C.S.C.,Waseeq Uddin Ahmed Hon'ble Devendra Kumar Upadhyaya,J.
Hon'ble Saurabh Srivastava,J.
Heard learned counsel for the petitioner, learned Additional Chief Standing Counsel for the State and Sri Waseeq Uddin Ahmed, learned counsel representing the Respondent No.3.
By means of this writ petition, prayer has been made for directing the Respondent No.2 i.e. the State to decide the revision petition said to have been preferred by the petitioner, dated 15.07.2022, expeditiously.
Having regard to the innocuous nature of prayer made in this petition, the writ petition is disposed of with direction to the Respondent No.2 to decide the revision petition preferred by the petitioner within four weeks from the date of production of a certified copy of this order in accordance with law.
It is also provided that the petitioner may move an application seeking grant of interim relief. In case any such application is moved or he has already moved, the same shall also be decided, expeditiously.
Till disposal of the said application, no coercive measure shall be taken against the petitioner.
Order Date :- 6.12.2022 Renu/-