Mukesh Kumar vs State Of U.P. Through Prin. Secy. ...
2013 Latest Caselaw 7001 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- SERVICE SINGLE No. - 341 of 2012
 

 
Petitioner :- Mukesh Kumar
 
Respondent :- State Of U.P. Through Prin. Secy. Health & Family Welfare Lk
 
Counsel for Petitioner :- Alok Kumar Srivastava
 
Counsel for Respondent :- C.S.C.,A.S.G.,Manu Dixit
 

 
Hon'ble Anil Kumar,J.

(C.M.A. No. 104060 of 2013)

Heard counsel for the parties and perused the record.

Present application has been moved for withdrawal of the writ petition supported by an affidavit of the petitioner/ Mukesh Kumar.

In view of the facts stated in the accompanying affidavit,  the application is allowed. Accordingly,  the writ petition is dismissed as withdrawn.

However, no liberty is given to the petitioner to file the fresh writ petition in the same cause of action.

Interim order, if any, stands vacated. 

Order Date :- 18.11.2013

Ravi/

Case :- SERVICE SINGLE No. - 341 of 2012

Hon'ble Anil Kumar,J.

Writ petition is dismissed as withdrawn vide my order of date passed on C.M.A. No. 104060 of 2013.

Order Date :- 18.11.2013

Ravi/