Search Operator Association ... vs The State Of U.P. Through ...
2021 Latest Caselaw 4574 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 4855 of 2020
 

 
Petitioner :- Search Operator Association Through Its President Rajesh Rupani And 14 Others
 
Respondent :- The State Of U.P. Through Principal Secretary Transport And 9 Others
 
Counsel for Petitioner :- Hanuman Prasad Dube,Vipul Dube
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Hon'ble Deepak Verma,J.

Sri H.P. Dube, learned advocate appearing on behalf of the petitioners, at the outset, states that he proposes to delete the petitioner no.1 from the array of the parties and seeks to maintain the writ petition on behalf of the remaining petitioners nos. 2 to 15.

To this submission, no objection could be taken by the learned Standing Counsel.

The prayer to delete the petitioner no.1 from the array of parties is hereby allowed. The writ petition is being maintained on behalf of the remaining petitioners.

Learned counsel for the petitioners may make necessary corrections within the course of the day.

Office is directed to make necessary correction in the cause title of the case in the computer data.

Heard Sri Hanuman Prasad Dube assisted by Sri Vipul Dube, learned counsels for the petitioners and Sri B.P. Singh Kachhawah, learned Standing Counsel for the State- respondents.

Judgment reserved.

Order Date :- 24.3.2021

P Kesari