Smt. Maya Devi vs State Of U.P. Thru Secy. And 2 ...
2013 Latest Caselaw 6336 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 55176 of 2013
 

 
Petitioner :- Smt. Maya Devi
 
Respondent :- State Of U.P. Thru Secy. And 2 Others
 
Counsel for Petitioner :- Ajay Vikram Yadav,Ajay Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

         Pursuant to the Order dated 4th October, 2013, the case has been put up today as a fresh case.

         Learned Standing Counsel appearing for the respondent Nos. 1 to 3 states that  instructions, as mentioned in the Order dated 4th October, 2013, have been received by him, and as per the instructions, no fresh appointment of pleader in respect of the Fair Price Shop in question will be made during the pendency of the Appeal filed by the petitioner before the Divisional Commissioner concerned.

         In view of the statement made by the learned Standing Counsel appearing for the respondent Nos. 1 to 3, on the basis of instructions received by him, Sri Ajay Kumar, learned counsel for the petitioner states that the petitioner wants to withdraw the present Writ Petition, and the same may be dismissed as withdrawn.

         In view of the statement made by Sri Ajay Kumar, learned counsel for the petitioner, the Writ Petition is dismissed as withdrawn.

Order Date :- 5.10.2013

Priyanka