AYODHYA PRASAD Vs. STATE OF U P THROUGH COLLECTOR GONDA AND ORS
LAWS(ALL)-2018-3-388
HIGH COURT OF ALLAHABAD
Decided on March 14,2018

AYODHYA PRASAD Appellant
VERSUS
State Of U P Through Collector Gonda And Ors Respondents

JUDGEMENT

- (1.) Heard.
(2.) This writ petition has been filed for quashing the recovery citation as contained in Annexure No.1 regarding payment of electricity dues. Learned counsel for the petitioner submits that the petitioner is ready to pay the entire dues in four easy installments.
(3.) Learned counsel appearing for the electricity Corporation has no objection with regard to the same.;


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