Allahabad High Court
Dr. Gulam Jilani vs Union Of India And 3 Others on 10 August, 2023
Author: Saumitra Dayal Singh
Bench: Saumitra Dayal Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:162857-DB Court No. - 39 Case :- WRIT - C No. - 23657 of 2023 Petitioner :- Dr. Gulam Jilani Respondent :- Union Of India And 3 Others Counsel for Petitioner :- Sanjay Kumar Singh Counsel for Respondent :- A.S.G.I.,Saumitra Singh Hon'ble Saumitra Dayal Singh,J.
Hon'ble Vinod Diwakar,J.
1. Heard Sri Sanjay Kumar Singh, learned counsel for the petitioner, Sri Saumitra Singh, learned counsel for respondent nos. 2 to 4 and learned Standing Counsel for the State.
2. Similar order in terms of another order passed by a Co-ordinate Bench in Writ-C No 33108 of 2022 (Mahesh Kumar Agrawal & 15 Ors. Vs. State of U.P. & 5 Ors.) and connected matters, and the order dated 10.4.2023 passed in Writ-C No. 3827 of 2023 (Umesh Kumar Vishvakarma Vs. State of U.P. and Ors.) has been prayed for.
3. We are of the opinion, no order or direction is required in the present case, since cognizance has been taken by the Supreme Court and a duly constituted committee is already monitoring the payments to be released by the SEBI for the purposes of its distribution amongst the investors of the Sahara Group and it is also monitoring the actual amounts being released to such investors.
4. Faced with this, learned counsel for the petitioner prays and is permitted to withdraw the writ petition.
5. Accordingly, the writ petition is dismissed as withdrawn.
6. Let a copy of this order be made available to learned A.S.G.I. Order Date:- 10.8.2023 CS/-
(Vinod Diwakar,J.) (S.D. Singh,J.)