Girwar vs State Of U.P. And 3 Others
2013 Latest Caselaw 4904 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 36916 of 2013
 

 
Petitioner :- Girwar
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Ashish Chaudhary
 
Counsel for Respondent :- C.S.C.,Arun Kumar Srivastava
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

        Pursuant to the Order dated 11th July, 2013, the case is listed today.

       Learned Standing Counsel appearing for the respondent Nos. 1, 2 and 3 states that the instructions, as mentioned in the Order dated 11th July, 2013, have been received by him.

        Sri Tara Chandra Verma holding brief for Sri Ashish Chaudhary,  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states that the petitioner wants to withdraw the present Writ Petition and, therefore, the same may be dismissed as withdrawn.

       In view of the statement made above, the Writ petition is dismissed as withdrawn. 

       Interim order, if any, stands vacated.

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

Order Date :- 5.8.2013

Priyanka