Smt. Lila Devi vs State Of U.P. Thru Secy. And 2 ...
2013 Latest Caselaw 6392 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 56166 of 2013
 

 
Petitioner :- Smt. Lila Devi
 
Respondent :- State Of U.P. Thru Secy. And 2 Others
 
Counsel for Petitioner :- Sdhakar Yadav,Manoj Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

             After some arguments, Sri Sudhakar 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 her 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Petition and, therefore, the petitioner wants to withdraw the present Writ Petition, and the same may be dismissed as withdrawn without prejudice to the right of the petitioner to pursue such remedy as may be available to the petitioner under law before appropriate forum for seeking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 her alleged grievances as raised in the present Writ Petition.

          In view of the statement made, the Writ Petition is dismissed as withdrawn without prejudice to the right, if any, of the petitioner to pursue such remedy as may be available to the petitioner under law before appropriate forum for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

Order Date :- 9.10.2013

Priyanka