SARAYA SUGAR MILLS LIMITED Vs. STATE OF UTTAR PRADESH
LAWS(ALL)-2009-3-231
HIGH COURT OF ALLAHABAD
Decided on March 20,2009

SARAYA SUGAR MILLS LIMITED Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) Heard Sri Pinaki Misra, Senior Advocate duly assisted by Mr. Piyush Kumar Agarwal, learned Counsel for the appellant, learned Chief Standing Counsel appearing for the State, learned Assistant Solicitor General of India appearing for the Union of India and Mr. Kesari Nath Tripathi, Senior Advocate duly assisted by Mr. Mukesh Prasad appearing for the respondents.
(2.) With the consent of counsel for the parties, the appeal is being disposed of at the admission stage itself.
(3.) In the instant appeal, the appellant has assailed the order dated 24.2.2009 passed in Regular Suit No. 1192 of 2008 pending in the Court of Civil Judge (Senior Division), Mohanlalganj, Lucknow.;


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