Abdul Latif Alias Ramjani vs Muneer Ahmad Alias Chhiddu
2024 Latest Caselaw 36509 ALL

Citation : 2024 Latest Caselaw 36509 ALL
Judgement Date : 6 November, 2024

Allahabad High Court

Abdul Latif Alias Ramjani vs Muneer Ahmad Alias Chhiddu on 6 November, 2024

Author: Rohit Ranjan Agarwal

Bench: Rohit Ranjan Agarwal





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:174015
 
Court No. - 9
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 13921 of 2024
 

 
Petitioner :- Abdul Latif Alias Ramjani
 
Respondent :- Muneer Ahmad Alias Chhiddu
 
Counsel for Petitioner :- Anil Kumar Bajpai
 

 
Hon'ble Rohit Ranjan Agarwal,J.

At the very outset, learned counsel for petitioner fairly states that writ petition filed under Article 227 of Constitution is not maintainable and second appeal should have been filed. He prays for withdrawing the writ petition with liberty to file second appeal.

In view of prayer so made, the writ petition is dismissed as not pressed with liberty as prayed.

Office is directed to hand over certified copy of the judgment, within 48 hours.

Order Date :- 6.11.2024

V.S.Singh

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