Suman Devi vs State Of U.P. Thru Secy. And 3 ...
2013 Latest Caselaw 5846 ALL

Citation : 2013 Latest Caselaw 5846 ALL
Judgement Date : 16 September, 2013

Allahabad High Court

Suman Devi vs State Of U.P. Thru Secy. And 3 ... on 16 September, 2013

Bench: Satya Poot Mehrotra, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 45297 of 2013
 

 
Petitioner :- Suman Devi
 
Respondent :- State Of U.P. Thru Secy. And 3 Others
 
Counsel for Petitioner :- Uttar Kumar Goswami
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

Pursuant to the Order dated 2nd September, 2013, the case has been put up today as a fresh case.

Sri Uttar Kumar Goswami, learned counsel for the petitioner states that the petitioner wants to withdraw the present Writ Petition and, therefore, the same may be dismissed as withdrawn.

In view of the statement made above, the Writ petition is dismissed as withdrawn.

Interim order, if any, stands vacated.

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 :- 16.9.2013

Priyanka