Mohd Akhlaq And 2 Others vs Union Of India And 7 Others
2024 Latest Caselaw 17130 ALL

Allahabad High Court

Mohd Akhlaq And 2 Others vs Union Of India And 7 Others on 14 May, 2024

Author: Vivek Kumar Birla

Bench: Vivek Kumar Birla

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:86676-DB
 
Court No. - 29
 

 
Case :- WRIT - C No. - 2555 of 2024
 
Petitioner :- Mohd Akhlaq And 2 Others
 
Respondent :- Union Of India And 7 Others
 
Counsel for Petitioner :- Mahtab Alam,Mohd Mohiuddin Siddiqui
 
Counsel for Respondent :- A.S.G.I.,C.S.C.,Vivek Kumar Singh
 

 
Hon'ble Vivek Kumar Birla,J.
 

Hon'ble Syed Qamar Hasan Rizvi,J.

Re: Civil Misc. Impleadment Application No. 03 of 2024

1. Heard Sri Krishna Mishra, Advocate holding brief of Sri Mahtab Alam and Sri Mohd Mohiuddin Siddiqui, learned counsel for the petitioners and Sri S.P. Singh, learned ASGI assisted by Sri Vivek Kumar Singh, learned counsel for the Union of India.

2. At the very outset, learned counsel for the petitioners submitted that the impleadment application may be dismissed as withdrawn.

3. Accordingly, the impleadment application stands dismissed as withdrawn.

Re: Civil Misc. Amendment Application No. 02 of 2024

1. Heard learned counsel for the parties.

2. Learned counsel for the appellants / petitioners is permitted to file an amendment application in the office.

3. Office is directed to allot regular number to this application and place the same today itself.

Re: Writ Petition

1. Order / judgment reserved.

2. Interim order shall continue to operation till the order/ judgment is delivered.

Order Date :- 14.5.2024

Arif