Dr. Dinesh Mishra And 3 Others vs Vijendra Sen Jain
2017 Latest Caselaw 6964 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 54564 of 2015
 

 
Petitioner :- Dr. Dinesh Mishra And 3 Others
 
Respondent :- Vijendra Sen Jain
 
Counsel for Petitioner :- Nishant Mehrotra
 
Counsel for Respondent :- Divakar Rai Sharma
 

 
Hon'ble Vivek Kumar Birla,J.

Re: Civil Misc. Withdrawal Application No. 363181 of 2017

Sri M.K. Maurya, learned counsel holding brief of Sri Nishant Mehrotra, learned counsel for the petitioner states that he has given information slip to the learned counsel for the respondents that the application may be taken up after lunch.

Information slip is taken on record.

No one is present on behalf of the respondents even in the revised call.

Withdrawal application is Allowed.

Re: Writ Petition

Learned counsel for the petitioner states that the petitioners do not wish to press this petition. An application with the same prayer, which is supported by an affidavit, has also been filed.

Prayer is granted.

Interim order, if any, stands vacated.

This writ petition is accordingly dismissed as not pressed. No order as to costs.

Order Date :- 16.11.2017

Abhishek