Sher Singh vs State Of U.P. And 3 Others
2013 Latest Caselaw 4756 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 40999 of 2013
 

 
Petitioner :- Sher Singh
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Rajesh Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

    After some arguments, Shri Rajesh Yadav, learned counsel for the petitioner states that the petitioner will pursue such remedy as may be available to the petitioner under law before appropriate Forum for seeking appropriate reliefs for redressal of his alleged grievances as raised in the present Writ Petition, and therefore, the petitioner wants to withdraw the present Writ Petition, and the same may be dismissed as withdrawn without prejudice to the right of the petitioner to pursue such remedy as may be available to the petitioner under law before appropriate Forum for seeking appropriate reliefs for redressal of his alleged grievances as raised in the Writ Petition.

    In view of the statement made above, the Writ Petition is dismissed as withdrawn without prejudice to the right, if any, of the petitioner to pursue such remedy as may be available to the petitioner under law before appropriate Forum for seeking appropriate reliefs for redressal of his alleged grievances as raised in the present Writ Petition.

Order Date :- 30.7.2013

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