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.