Lokesh Khurana vs State Of U.P. And 3 Others
2021 Latest Caselaw 8664 ALL

Citation : 2021 Latest Caselaw 8664 ALL
Judgement Date : 26 July, 2021

Allahabad High Court

Lokesh Khurana vs State Of U.P. And 3 Others on 26 July, 2021

Bench: Munishwar Nath Bhandari, Acting Chief Justice, Ajai Tyagi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 1086 of 2021
 

 
Petitioner :- Lokesh Khurana
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Virendra Singh Chauhan
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Munishwar Nath Bhandari,Acting Chief Justice
 
Hon'ble Ajai Tyagi,J.

Learned counsel for the petitioner prays for withdrawal of this writ petition with liberty to avail appropriate remedy which includes contempt in reference to the earlier judgment of this Court.

The writ petition is dismissed with liberty, as prayed.

Order Date :- 26.7.2021

Shubham

(Ajai Tyagi, J.) (Munishwar Nath Bhandari, A.C.J.)

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