Pramila vs State Of U.P. And 2 Others
2022 Latest Caselaw 9432 ALL

Citation : 2022 Latest Caselaw 9432 ALL
Judgement Date : 5 August, 2022

Allahabad High Court

Pramila vs State Of U.P. And 2 Others on 5 August, 2022

Bench: Manish Mathur




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 
Case :- WRIT - A No. - 11476 of 2022
 
Petitioner :- Pramila
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Santosh Kumar Singh
 
Counsel for Respondent :- C.S.C.,Bhanu Pratap Singh
 

 
Hon'ble Manish Mathur,J.

Heard learned counsel for petitioner, learned State counsel appearing on behalf of respondents no.1 and 2 and Mr. Vikram Bahadur Singh, learned counsel holding brief for Mr. Bhanu Pratap Singh, learned counsel for respondent no.3.

Petition has been filed seeking a direction to the respondents for payment of gratuity along with interest in terms of judgment rendered by this Court in the case of Usha Rani v. State of U.P. and others(Writ-A No.17399 of 2019).

After arguing the matter at some length, learned counsel for petitioner wishes to withdraw the petition. Accordingly, the writ petition is dismissed as withdrawn.

Order Date :- 5.8.2022

Subodh/-