VINOD KUMAR SRIVASTAVA Vs U.P.CO-OP.PROCESNG.& C.S.FEDN.LTD..
Bench: DALVEER BHANDARI,DEEPAK VERMA, , ,
Case number: C.A. No.-002002-002002 / 2011
Diary number: 19685 / 2007
Advocates: ANU GUPTA Vs
C. D. SINGH
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2002 OF 2011
(Arising out of SLP(C) No.19756/2007)
VINOD KUMAR SRIVASTAVA Appellant(s)
:VERSUS:
U.P. COOPERATIVE PROCESSING AND COLD STORAGE FEDERATION LTD. AND ORS. Respondent(s)
O R D E R
Leave granted.
We have heard the learned counsel for the
parties.
This appeal, by special leave, is directed
against the judgment and order dated 4th April, 2007
passed by the Division Bench of the High Court of
Judicature at Allahabad in Special Appeal No.330 of
2003 which was preferred against the order dated 11th
March, 2003 passed by the learned Single Judge in
Civil Misc. Writ Petition No.53906 of 2002.
We are told that Writ Petition No.2829 of
2009, which is also filed by the present appellant,
is pending before the Lucknow Bench of the Allahabad
High Court.
-2-
In the facts and circumstances of this case,
we deem it appropriate to set aside the judgment and
order dated 4th April, 2007 passed by the High Court
of Judicature at Allahabad in Special Appeal No.330
of 2003 as also the order dated 11th March, 2003
passed in Civil Misc. Writ Petition No.53906 of 2002
and remit this matter to the Lucknow Bench of the
Allahabad High Court to be heard along with Writ
Petition No.2829 of 2009.
We request the High Court to dispose of the
writ petitions as expeditiously as possible, in any
event, within a period of one year from the date of
communication of this order.
This appeal is disposed of accordingly.
.....................J (DALVEER BHANDARI)
.....................J (DEEPAK VERMA)
New Delhi; February 22, 2011.