DELHI CALCUTTA CARRYING CORPORATION Vs. STATE OF U.P. AND 3 OTHERS
LAWS(ALL)-2018-7-224
HIGH COURT OF ALLAHABAD
Decided on July 02,2018

Delhi Calcutta Carrying Corporation Appellant
VERSUS
State of U.P. and 3 Others Respondents

JUDGEMENT

BHARATI SAPRU,J. - (1.) Heard Shri Shubham Agrawal, learned counsel for the petitioner and Shri C.B. Tripathi, learned Standing Counsel for the respondent no. 1, 3 and 4.
(2.) The goods of the petitioner were being carried from Delhi and were meant for being delivered within the State of U.P.
(3.) Counter and rejoinder affidavits have been exchanged in this matter.;


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