Avinash Chand Gupta vs The Dakshinanchal Vidyut Vitran ...
2019 Latest Caselaw 5320 ALL

Citation : 2019 Latest Caselaw 5320 ALL
Judgement Date : 31 May, 2019

Allahabad High Court

Avinash Chand Gupta vs The Dakshinanchal Vidyut Vitran ... on 31 May, 2019

Bench: Pankaj Mithal, Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - C No. - 12005 of 2012
 

 
Petitioner :- Avinash Chand Gupta
 
Respondent :- The Dakshinanchal Vidyut Vitran Nigam And Others
 
Counsel for Petitioner :- Ms. Vatsala,Siddharth
 
Counsel for Respondent :- Rajesh Tripathi,Ashutosh Srivastava
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

Learned counsel for the petitioner submits that the writ petition may be dismissed as withdrawn. The petitioner has already filed an application for the withdrawal of the writ petition supported by an affidavit.

In view of the above, the withdrawal Application No.4 of 2019 is allowed and the writ petition is dismissed as withdrawn.

Order Date :- 31.5.2019

Pramod Tripathi

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