State Of U.P. Thru. Prin. Secy. ... vs Smt. Shipra Sharma And Another
2023 Latest Caselaw 20581 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:51088-DB
 
Court No. - 2
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 545 of 2023
 

 
Appellant :- State Of U.P. Thru. Prin. Secy. Basic Edu. Deptt. Govt. Civil Secrt. Lko. And Others
 
Respondent :- Smt. Shipra Sharma And Another
 
Counsel for Appellant :- C.S.C.
 
Counsel for Respondent :- Karuna Shanker Rastogi,Om Prakash Mani Tripathi
 

 
Hon'ble Attau Rahman Masoodi,J.

Hon'ble Om Prakash Shukla,J.

1. This special appeal arises out of judgment/order dated 11.10.2022 passed by learned Single Judge in Writ -C No.5614 of 2019.

2. Learned Standing Counsel representing the appellants, after arguing at some length, prays that he may be permitted to withdraw the instant special appeal with liberty to file a review application before the Writ Court.

3. In view of the above, the present special appeal is, accordingly, dismissed as withdrawn at this stage with the liberty as prayed.

(Om Prakash Shukla, J.) (Attau Rahman Masoodi, J.)

Order Date :- 3.8.2023

Anand Sri./-