Vinay Kumar Upadhyay vs Union Of India Thru Secy. And ...
2012 Latest Caselaw 6000 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- WRIT - C No. - 64408 of 2012
 

 
Petitioner :- Vinay Kumar Upadhyay
 
Respondent :- Union Of India Thru Secy. And Others
 
Petitioner Counsel :- I.N. Pandey,S.P.S. Parmar
 
Respondent Counsel :- A.S.G.I.,Smt. Archana Singh
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Het Singh Yadav,J.

    After some arguments, Shri S.P.S. Parmar, learned counsel for the petitioner states that the petitioner wants to withdraw the present Writ Petition, and therefore, the same may be dismissed as withdrawn.

    In view of the statement made above, the Writ Petition is dismissed as withdrawn.

    It is made clear that no liberty is being given to the petitioner to file fresh Writ Petition on the same cause of action.

    Shri Raj Kumar Shukla, learned counsel for the respondent no.1, Smt. Archana Singh, learned counsel for the respondent no.2 and Shri Vikas Budhwar, learned counsel for the respondent no.3, are present.

Order Date :- 11.12.2012

Ajeet...