Vinay Dubey vs Hindalco Industries Ltd. Thru. ...
2012 Latest Caselaw 1975 ALL

Citation : 2012 Latest Caselaw 1975 ALL
Judgement Date : 21 May, 2012

Allahabad High Court

Vinay Dubey vs Hindalco Industries Ltd. Thru. ... on 21 May, 2012

Bench: Vineet Saran, Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - A No. - 19967 of 2012
 

 
Petitioner :- Vinay Dubey
 
Respondent :- Hindalco Industries Ltd. Thru. J.President And Others
 
Petitioner Counsel :- Manas Bhargava
 
Respondent Counsel :- Hridaya Narain
 

 
Hon'ble Vineet Saran,J.

Hon'ble Pradeep Kumar Singh Baghel,J.

A preliminary objection has been raised by the learned counsel for the respondents with regard to the maintainability of this writ petition.

After some arguments were advanced by the learned counsel for the petitioner, he made a request that the petitioner may be permitted to withdraw this writ petition with liberty to approach such alternate forum for redressal of his grievances as may be available to him in law.

The prayer is accepted. This writ petition is dismissed as withdrawn with liberty aforesaid.

Order Date :- 21.5.2012

dps

(Pradeep Kumar Singh Baghel, J.) (Vineet Saran, J.)