Sanjay Kumar Gupta & Anr. vs State Of U.P. Thru Secretary Basic ...
2019 Latest Caselaw 4094 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
(C.M. Application No.56533 of 2019)
 
In Re:-
 

 
Case :- SERVICE SINGLE No. - 9348 of 2019
 

 
Petitioner :- Sanjay Kumar Gupta & Anr.
 
Respondent :- State Of U.P. Thru Secretary Basic Education & Ors.
 
Counsel for Petitioner :- Anurag Srivastava
 
Counsel for Respondent :- C.S.C.,Ajay Kumar,P.K. Singh Bisen
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the petitioners on the application for withdrawal of the writ petition.

Learned counsel for the petitioners has submitted that the controversy involved in the instant writ petition has been settled between the petitioner No.2 and the opposite parties outside the Court amicably, as such, no grievance has left with the petitioner No.2, therefore, the instant writ petition may be dismissed as withdrawn, so far as it relates to petitioner No.2.

On due consideration, the application is allowed.

The writ petition is dismissed as withdrawn, so far as it relates to petitioner No.2.

Order Date :- 3.5.2019

Suresh/

[Rajesh Singh Chauhan,J.]