Citation : 2021 Latest Caselaw 8912 ALL
Judgement Date : 28 July, 2021
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 37 Case :- WRIT - C No. - 16026 of 2021 Petitioner :- Uttar Pradesh Rajarshi Tandon Open University And 3 Others Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Rahul Srivastava Counsel for Respondent :- C.S.C. Hon'ble Dr. Kaushal Jayendra Thaker,J.
Hon'ble Subhash Chand,J.
Sri Rahul Srivastava, learned counsel for the petitioner seeks permission to withdraw this writ petition as we are not inclined to interfere with the matter as it is writ large before the Consumer Forum where all these grounds can be raised and the judgment which is cited before us also may be pressed into service there.
He is permitted to withdraw this writ petition.
With the aforesaid observation, we dismiss the writ petition as withdrawn without going into the lis between the parties as it may come in the way of either of the parties.
Order Date :- 28.7.2021
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