RIFILIS ENGINEERING PVT. LTD. Vs. ARJUN GUPTA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal arises out of the impugned judgment and order dtd. 13/3/2024 passed by the High Court of Judicature at Allahabad in Writ-C No. 8077/2024, whereby the appellant's writ petition has been dismissed.

(3.) The facts giving rise to the present appeal are as follows: