Allahabad High Court
Smt. Saroj Bala Singh vs State Of U.P. And Others on 6 July, 2010
Bench: Sheo Kumar Singh, Rajesh Chandra
Court No. - 36 Case :- WRIT - C No. - 36875 of 2010 Petitioner :- Smt. Saroj Bala Singh Respondent :- State Of U.P. And Others Petitioner Counsel :- Siddharth Respondent Counsel :- C.S.C. Hon'ble Sheo Kumar Singh,J.
Hon'ble Rajesh Chandra,J.
This writ petition has been filed with a prayer that respondent no.2 may be directed to supply copy of the agreement for the kharid/purchase year 2008- 2009 executed in pursuance of the order dated 19.01.2009.
Learned counsel for the respondent pointed out that agreement for the year 2008-2009 was executed on 25.11.2008 and copy of the agreement is already with the petitioner and petitioner himself has filed the same as paper no. 61-A to this petition.
Now, there is no confusion with the regard to the agreement. It is stated by learned counsel for the respondent that it is this agreement dated 25.11.2008 which is for the purchase year 2008-09 and this agreement contains arbitration clause which may be invoked by the petitioner, if he is so advised.
In view of above, this petition stands disposed of accordingly.
Order Date :- 6.7.2010 Shahid