Allahabad High Court
Mohani Pandey vs Ramroop Singh Tomar on 27 August, 2020
Author: Vivek Agarwal
Bench: Vivek Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 36 Case :- MATTERS UNDER ARTICLE 227 No. - 2550 of 2020 Petitioner :- Mohani Pandey Respondent :- Ramroop Singh Tomar Counsel for Petitioner :- Bhagwan Dutt Pandey Hon'ble Vivek Agarwal,J.
Learned counsel for the petitioner prays for withdrawal of the writ petition with liberty to approach the Trial Court where counsel informs that his case is fixed on 29.8.2020.
It is expected that the trial court will take into consideration the exigency of the matter and shall proceed to decide the pending application for injunction on its own merit as expeditiously as possible so t hat further complication may be prevented in the matter.
The writ petition is dismissed as withdrawn.
Order Date :- 27.8.2020 S.K.S.