DHAMPUR SUGAR MILLS LTD Vs. STATE OF U P
LAWS(SC)-2007-9-88
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on September 24,2007

DHAMPUR SUGAR MILLS LTD. Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) The present appeal is directed against the judgment and final order passed by the Division Bench of the High Court of Judicature at Allahabad dated October 29, 2004 in Civil Miscellaneous Writ Petition No. 1369 of 2004. By the said order, the High Court dismissed the writ petition filed by the writ petitioner- appellant herein.
(3.) Facts in nutshell giving rise to the writ petition as well as present appeal may now be stated.;


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