M/S Anant Bahadur Singh, Contractor Thru. Proprietor,Anant Bahadur Singh vs. State Of U.P. Thru. Its Addl. Prin. Secy. Public Works Deptt. And 3 Others
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Neutral Citation No. - 2025:AHC-LKO:43239-DB Court No. - 2 Case :- WRIT - C No. - 7109 of 2025 Petitioner :- M/S Anant Bahadur Singh, Contractor Thru.
Proprietor,Anant Bahadur Singh Respondent :- State Of U.P. Thru. Its Addl. Prin. Secy.
Public Works Deptt. And 3 Others Counsel for Petitioner :- Amar Nath Dubey,Ankit Dubey,Lalit Shukla Counsel for Respondent :- C.S.C.
Hon'ble Rajan Roy,J.
Hon'ble Manish Kumar,J.
The petitioner claims certain dues from the opposite parties on account of enhanced GST rate.
Let the Engineer in Chief, P.W.D, Lucknow (O.P. No. 2) who may be competent in this regard, consider the application of the petitioner and take a decision after getting the facts verified in the light of the Rules/provisions of law, within a period of six weeks.
Writ petition is accordingly disposed of. [Manish Kumar, J.] [Rajan Roy,J] Order Date :- 28.7.2025 Nitesh NITESH KUMAR TEWARY High Court of Judicature at Allahabad, Lucknow Bench
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