Om Prakash Sharma vs State Of U.P. And Another
2018 Latest Caselaw 1424 ALL

Citation : 2018 Latest Caselaw 1424 ALL
Judgement Date : 6 July, 2018

Allahabad High Court

Om Prakash Sharma vs State Of U.P. And Another on 6 July, 2018

Bench: Manoj Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- WRIT - A No. - 14515 of 2018
 

 
Petitioner :- Om Prakash Sharma
 
Respondent :- State Of U.P. And Another
 
Counsel for Petitioner :- Parvez Alam,Namit Srivastava
 
Counsel for Respondent :- C.S.C.,Manish Goyal
 

 
Hon'ble Manoj Kumar Gupta,J.

An objection has been raised by Sri Samir Sharma, learned counsel appearing on behalf of second respondent that the relief sought for by the petitioner in the instant writ petition was never agitated before the authority for a considerable period of time i.e.until the year 2017, although he had retired in the year 2008.

Counsel for the petitioner prayed for withdrawal of the instant writ petition with liberty to the petitioner to pursue the representation, which is stated to be pending.

The prayer made is allowed.

In view of the above, the petition is disposed of as withdrawn with liberty aforesaid reserved in favour of the petitioner.

(Manoj Kumar Gupta, J.)

Order Date :- 6.7.2018

AM/-