Munni Devi vs State Of U.P. Thru Chief Secy. And 2 ...
2013 Latest Caselaw 6065 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 52701 of 2013
 

 
Petitioner :- Munni Devi
 
Respondent :- State Of U.P. Thru Chief Secy. And 2 Others
 
Counsel for Petitioner :- Yogendra Sahai Saxena
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

            Sri Y.S. Saxena, learned counsel for the petitioner states that as  various typographical errors have occurred  in the Writ Petition, the petitioner may be permitted to withdraw the present Writ Petition, and the same may be dismissed as withdrawn with liberty to petitioner to file a fresh Writ Petition on the same cause of action.

          In view of the statement made above, the present Writ Petition is dismissed as withdrawn with the liberty as prayed for.

           Certified Copy of the Order dated 6.9.2013 (Annexure-3 to the Writ Petition) will be returned to the learned counsel for the petitioner after obtaining photo-stat copy of the said certified copy of the Order dated 6th September, 2013, duly certified by the learned counsel for the petitioner as True Copy, and placing the same on record.

Order Date :- 25.9.2013

Priyanka