Arshad Khan vs Union Of India And 2 Others
2016 Latest Caselaw 1292 ALL

Citation : 2016 Latest Caselaw 1292 ALL
Judgement Date : 6 April, 2016

Allahabad High Court

Arshad Khan vs Union Of India And 2 Others on 6 April, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 15445 of 2016
 

 
Petitioner :- Arshad Khan
 
Respondent :- Union Of India And 2 Others
 
Counsel for Petitioner :- Mohammad Mustafa
 
Counsel for Respondent :- A.S.G.I.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Sri Gyan Prakash, learned counsel for the respondents has raised a preliminary objection with regard to maintainability of the writ petition.

Learned Counsel for the petitioner wants to withdraw the writ petition.

The writ petition is, accordingly, dismissed as withdrawn leaving it open to the petitioner to take recourse which is available under law.

Order Date :- 6.4.2016

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