Sansar Ahmad And 2 Others vs Shanti Devi Jaishwal And Another
2014 Latest Caselaw 5605 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 

 
Case :- WRIT - C No. - 34506 of 2013
 

 
Petitioner :- Sansar Ahmad And 2 Others
 
Respondent :- Shanti Devi Jaishwal And Another
 
Counsel for Petitioner :- Azad Khan
 
Counsel for Respondent :- Jitendra Prasad
 

 
Hon'ble Abhinava Upadhya,J.

Sri Azad Khan, learned counsel appearing for the petitioners submits that a compromise has been arrived at between the parties and, therefore, he does not wish to press this petition any further.

An application being Civil Misc.Withdrawal Application No. 193033 of 2013 has also been filed to withdraw the writ petition as not pressed.

The prayer is allowed.

The writ petition is, accordingly, dismissed. Interim order, if any, stands discharged.

LATER

After the aforesaid order was passed, learned counsel for the respondents appeared  and submitted that he be also heard before passing final orders.

As prayed, put up day after tomorrow, i.e., on 4.9.2014 for further hearing.

  Learned counsel for the respondents will inform the learned counsel for the petitioners about this order in writing within 24 hours.

Order Date :- 2.9.2014

SKM