Urmila Gupta Thru.Son Lakhan Lal ... vs U.O.I. Thru. Secy. Ministry Of ...
2021 Latest Caselaw 10685 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- CIVIL MISC REVIEW APPLICATION DEFECTIVE No. - 97 of 2021
 

 
Applicant :- Urmila Gupta Thru.Son Lakhan Lal Gupta [In 10817(M/B)2021]
 
Opposite Party :- U.O.I. Thru. Secy. Ministry Of Communication,New Delhi & Ors
 
Counsel for Applicant :- Gaurav Gupta
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Jaspreet Singh,J.

The Court has heard the learned counsel for the review-petitioner.

The instant petition is filed for reviewing the judgment and order dated 31.05.2021 passed by this Bench in Writ Petition No. 10817 (MB) of 2021.

The instant review petition is accompanied by an application seeking condonation of delay. The Stamp Reporting Section has noted that the instant Review-Petition is delayed by six days.

The Court finds that the ground shown in the accompanying affidavit is found sufficient, accordingly, the delay is condoned.

The Court has heard the learned counsel for the review-petitioner who argued at some length and then requested that he may be permitted to withdraw the aforesaid review-petition without liberty to file fresh.

In view of the aforesaid, the review-petition is dismissed without liberty to file fresh.

Order Date :- 19.8.2021

Asheesh