U.P.Avas Evam Vikas Parishad, ... vs Smt. Arjumand Sanoo & Others
2016 Latest Caselaw 2525 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 
Civil Misc. Withdrawal Application No. 73833 of 2015 In
 
Case :- FIRST APPEAL No. - 283 of 1999
 
Appellant :- U.P.Avas Evam Vikas Parishad, Thr. Housing Commissioner Lko.
 
Respondent :- Smt. Arjumand Sanoo & Others
 
Counsel for Appellant :- Gopi Krishna Pandey,Shri Kant
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Shamsher Bahadur Singh,J.

1. Heard Sri Shri Kant, learned counsel for applicant-appellant.

2. This is an application for withdrawal of appeal. The application is supported by an affidavit sworn by Satendra Kumar, Executive Engineer, Nirman Khand-23, U.P. Awas Evam Vikas Parishad, Bareilly, learned counsel for applicant-appellant, also makes such a request.

3. The application is allowed.

Order Date :- 12.5.2016

Pravin

Case :- FIRST APPEAL No. - 283 of 1999

Appellant :- U.P.Avas Evam Vikas Parishad, Thr. Housing Commissioner Lko.

Respondent :- Smt. Arjumand Sanoo & Others

Counsel for Appellant :- Gopi Krishna Pandey,Shri Kant

Hon'ble Sudhir Agarwal,J.

Hon'ble Shamsher Bahadur Singh,J.

1. The withdrawal application having been allowed vide order of date passed on Withdrawal Application, this appeal is accordingly dismissed as withdrawn.

2. Interim order, if any, stands vacated.

Order Date :- 12.5.2016

Pravin