Rajendra Pal Singh vs State Of U.P. And 3 Others
2014 Latest Caselaw 2123 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- WRIT - A No. - 30213 of 2014
 

 
Petitioner :- Rajendra Pal Singh
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- R.C. Shukla
 
Counsel for Respondent :- C.S.C.,S.S. Shukla
 

 
Hon'ble Surya Prakash Kesarwani,J.

1.     Heard Sri R.C. Shukla, learned counsel for the petitioner, Sri  R.R. Shukla, learneed Standing Counsel for the respondent no. 1 and 2 and Sri S.S. Shukla, learned counsel for the respondent no. 3 and 4. 

2.     After argument was advanced at some length by Sri Sri R.C. Shukla, he seeks to withdraw the writ petition with liberty to file a fresh writ petition for reasons that  the order of regularisation of service of the petitioner could not be annexed and  certain important pleadings in this regard is also necessary to be made  in the writ petition.

3.     The writ petition is dismissed as withdrawn with liberty to file fresh writ petition.

Order Date :- 28.5.2014

Mukesh

(Surya Prakash Kesarwani,J.)