M/S. Chander Pal Singh vs New Okhla Industrial Development ...
2013 Latest Caselaw 5305 ALL

Citation : 2013 Latest Caselaw 5305 ALL
Judgement Date : 30 August, 2013

Allahabad High Court

M/S. Chander Pal Singh vs New Okhla Industrial Development ... on 30 August, 2013

Bench: Vineet Saran, Manoj Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - C No. - 5657 of 2010
 

 
Petitioner :- M/S. Chander Pal Singh
 
Respondent :- New Okhla Industrial Development Authority & Ors.
 
Counsel for Petitioner :- Chandra Bhan Gupta
 
Counsel for Respondent :- Ramendra P. Singh,S.C.
 

 
Hon'ble Vineet Saran,J.

Hon'ble Manoj Kumar Gupta,J.

Re: Civil Misc. Withdrawal Application No. 226625 of 2013

Allowed.

Re: Writ Petition

Sri Chandra Bhan Gupta, learned counsel for the petitioner has stated that the petitioner does not wish to press this petition. An application no.226625 of 2013, which is supported by an affidavit of the sole petitioner, has also been filed with the same prayer.

This writ petition is accordingly dismissed as not pressed.

Order Date :- 30.8.2013

abhiSheK

(Manoj Kumar Gupta, J.) (Vineet Saran, J.)

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