Mohd. Ghayas vs D.D.C. And 24 Others
2014 Latest Caselaw 4480 ALL

Citation : 2014 Latest Caselaw 4480 ALL
Judgement Date : 14 August, 2014

Allahabad High Court

Mohd. Ghayas vs D.D.C. And 24 Others on 14 August, 2014

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 28610 of 2014
 

 
Petitioner :- Mohd. Ghayas
 
Respondent :- D.D.C. And 24 Others
 
Counsel for Petitioner :- Ajay Kumar Singh,Ashish Kumar Singh
 
Counsel for Respondent :- C.S.C.,J.J. Munir,Mahesh Narain Singh
 

 
Hon'ble Anjani Kumar Mishra,J.

Learned counsel for the petitioner states that certain relevant document have not been filed alongwith the writ petition and, therefore, seeks liberty to withdraw this writ petition so as to file another writ petition annexing all the relevant documents.

Accordingly, the writ petition is dismissed as withdrawn with liberty as aforesaid.

The counsel for the petitioner may serve copy of the fresh writ petition proposed to be filed upon Sri JJ Muneer, Advocate.

In case the petitioner furnishes a photostat copy of the impugned order annexed to the writ petition, the office shall retain the photostat copy on record and return the certified copy to him.

Order Date :- 14.8.2014

SKS