Harendra Singh vs State Of U.P. And 2 Others
2022 Latest Caselaw 722 ALL

Citation : 2022 Latest Caselaw 722 ALL
Judgement Date : 7 April, 2022

Allahabad High Court

Harendra Singh vs State Of U.P. And 2 Others on 7 April, 2022

Bench: Siddharth




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - A No. - 4843 of 2022
 

 
Petitioner :- Harendra Singh
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Sarwar Ali Siddique
 
Counsel for Respondent :- C.S.C.,Rohit Pandey
 

 
Hon'ble Siddharth,J.

Sri Rohit Pandey, Advocateappearsfor respondent no. 2.

The petitioner has approached thiscourtpraying for relief againstthe private institution.

Inview of the judgment in the case of Uttam Chand Rawat vs. State of U.P and others, Writ - A No. 9814 of 2020 the writ petition is not maintainable.

Counsel for the petitioner has made a statement that he wishes to withdraw is petition.

The petition is accordingly, dismissed as withdrawn.

The petitioner may avail any other alternative remedy available under the law.

Order Date :- 7.4.2022

Rohit

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