Khemraj Smarak Rashtriya ... vs The State Of U.P. Prin. Secy. ...
2022 Latest Caselaw 483 ALL

Citation : 2022 Latest Caselaw 483 ALL
Judgement Date : 4 April, 2022

Allahabad High Court

Khemraj Smarak Rashtriya ... vs The State Of U.P. Prin. Secy. ... on 4 April, 2022

Bench: Devendra Kumar Upadhyaya, Subhash Vidyarthi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- SPECIAL APPEAL No. - 119 of 2022
 

 
Appellant :- Khemraj Smarak Rashtriya Vidyapeeth Sangh Thru.Secy.Tej Pratap Singh And Ors (In Wric 4156 Of 2017)
 
Respondent :- The State Of U.P. Prin. Secy. Institutional Finance Civil Secrt. And Ors
 
Counsel for Appellant :- Prashant Vikram Singh,Dr. V.K. Singh
 
Counsel for Respondent :- C.S.C.,Apoorva Tewari,Atul Kumar Dwivedi,Puneet Chandra
 

 
Hon'ble Devendra Kumar Upadhyaya,J.

Hon'ble Subhash Vidyarthi,J.

Heard.

Learned Counsel for the appellant states that he may be permitted to withdraw the Special appeal with liberty to file a fresh.

The appeal is thus dismissed with aforesaid liberty.

Office is directed to return the certified copy of the judgment and order dated 17.01.2022 passed by learned Single Judge, on a prayer which may be made by learned Counsel for the appellant.

Order Date :- 4.4.2022

Jyoti/-