Jitendra Singh vs State Of U.P. And Another
2014 Latest Caselaw 4310 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

In Chamber
 

 
Case :- WRIT - A No. - 37114 of 2014
 

 
Petitioner :- Jitendra Singh
 
Respondent :- State Of U.P. And Another
 
Counsel for Petitioner :- Manish Chand Umrao
 
Counsel for Respondent :- C.S.C.
 

 

 
Hon'ble Dinesh Maheshwari,J.

Hon'ble Rajan Roy,J.

From the report made by the office, it appears that the signed hard copy of the order dated 07.08.2014 passed in this case has been misplaced/ lost in transit. Hence, the matter has been taken up for correction of record today.

To put the record straight, it is made clear that on 07.08.2014, we had passed the following order in this case:

Case :- WRIT - A No. - 37114 of 2014

Petitioner :- Jitendra Singh

Respondent :- State Of U.P. And Another

Counsel for Petitioner :- Manish Chand Umrao

Counsel for Respondent :- C.S.C.

Hon'ble Dinesh Maheshwari,J.

Hon'ble Rajan Roy,J.

The counsel for the petitioner submits that having regard to the circumstances of the case, petitioner shall stand advised not to proceed with this petition but to take recourse to appropriate remedies in accordance with law including filing of a fresh writ petition seeking necessary reliefs.  With these submissions, the counsel seeks to withdraw the writ petition with such liberty for the petitioner.

Having regard to the submissions made and in overall circumstances, permission is granted. 

This Writ Petition is dismissed as withdrawn with liberty as prayed.

Order Date :- 7.8.2014

NLY"

The order above quoted shall govern the disposal of this writ petition.

 
Order Date :- 12.8.2014
 
NLY
 

 
(Rajan Roy,J.)                 (Dinesh Maheshwari,J.)