Madhusoodan Pandey vs State Of U.P. & 5 Others
2015 Latest Caselaw 3850 ALL

Citation : 2015 Latest Caselaw 3850 ALL
Judgement Date : 3 November, 2015

Allahabad High Court

Madhusoodan Pandey vs State Of U.P. & 5 Others on 3 November, 2015

Bench: Krishna Murari, Surya Prakash Kesarwani




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 
Case :- WRIT - C No. - 59150 of 2015
 
Petitioner :- Madhusoodan Pandey
 
Respondent :- State Of U.P. & 5 Others
 
Counsel for Petitioner :- Ashok Kumar Yadav
 
Counsel for Respondent :- C.S.C.,Aalok Kumar Srivastava
 

 
Hon'ble Krishna Murari,J.

Hon'ble Surya Prakash Kesarwani,J.

At the outset, Shri Ashok Kumar Yadav, learned counsel for the petitioner requests for withdrawal of the writ petition on account of defective pleadings with liberty to file a fresh writ petition.

Shri Alok Kumar Srivastava, learned counsel appearing for the respondent nos. 5 and 6 and learned Standing Counsel appearing for the respondent nos.1 to 4 have no objection to the prayer being allowed.

In view of the statement made above, the writ petition stands dismissed with liberty to file a fresh writ petition.

Order Date :- 3.11.2015

Ajeet