Smt. Madhu Tandon vs State Of U.P. Thru. ...
2023 Latest Caselaw 28645 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:66987-DB
 
Court No. - 1
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 788 of 2023
 
Appellant :- Smt. Madhu Tandon
 
Respondent :- State Of U.P. Thru. Prin.Secy.Deptt. Medical Health And Services And Family Welfare Lko. And Others
 
Counsel for Appellant :- Sanjay Kumar Srivastava,Akshat Kumar
 
Counsel for Respondent :- C.S.C.,Brijesh Kumar Singh
 

 
Hon'ble Attau Rahman Masoodi,J.

Hon'ble Om Prakash Shukla,J.

1. Heard Shri Sanjay Kumar Srivastava, learned counsel for the appellant, Shri Brijesh Kumar Singh, learned counsel for respondent No.2 and Shri V.P. Nag, learned Standing Counsel for State/respondent No.1.

2. Learned counsel for the appellant prays that he may be permitted to withdraw this special appeal with liberty to institute the same afresh by enclosing all the documents along with the appeal. The defects which have been pointed out may also be rectified.

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 Accordingly, the instant special appeal is dismissed as withdrawn with the aforesaid liberty.

4. Certified copy of the judgment impugned may be returned to learned counsel for the appellant by retaining the photocopy of the same on record.

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

Order Date :- 13.10.2023

Shubhankar