Smt. Pooja Shukla vs Union Of India Thru. Secy. Of ...
2022 Latest Caselaw 22102 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- SPECIAL APPEAL No. - 497 of 2022
 

 
Appellant :- Smt. Pooja Shukla
 
Respondent :- Union Of India Thru. Secy. Of Ministry Of Women And Child Development New Delhi And 5 Others
 
Counsel for Appellant :- Sanjay Kumar Singh
 
Counsel for Respondent :- A.S.G.I.,C.S.C.
 

 
Hon'ble Devendra Kumar Upadhyaya,J.

Hon'ble Saurabh Lavania,J.

Heard learned Counsel for the appellant-petitioner, learned State Counsel representing the State-respondent and Sri Prem Shanker Shukla, learned Counsel appearing for Union of India.

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

Accordingly, the appeal is dismissed as withdrawn, with the aforesaid liberty.

Office is directed to return the certified copy of the judgment and order dated 01.12.2022 back to the appellant-petitioner, in accordance with Rules.

(Saurabh Lavania,J.) (Devendra Kumar Upadhyaya,J.)

Order Date :- 20.12.2022

Jyoti/-