Ahmad Jaan vs State Of U.P. Thru Secy. And 2 ...
2013 Latest Caselaw 6387 ALL

Citation : 2013 Latest Caselaw 6387 ALL
Judgement Date : 9 October, 2013

Allahabad High Court

Ahmad Jaan vs State Of U.P. Thru Secy. And 2 ... on 9 October, 2013

Bench: Satya Poot Mehrotra, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 56467 of 2013
 

 
Petitioner :- Ahmad Jaan
 
Respondent :- State Of U.P. Thru Secy. And 2 Others
 
Counsel for Petitioner :- Dinesh Pathak
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

When during the case of arguments, the factum of the present Writ Petition being Second Writ Petition in respect of the same cause of action has been brought to the notice of Sri Dinesh Pathak, learned counsel for the petitioner, he states that the petitioner wants to withdraw the present Writ Petition and, therefore, the same may be dismissed as withdrawn.

In view of the statement made above, the Writ petition is dismissed as withdrawn.

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 :- 9.10.2013

Priyanka