Allahabad High Court
Narayan Prasad Verma vs State Of U.P. And 4 Others on 4 January, 2021
Author: Saurabh Shyam Shamshery
Bench: Saurabh Shyam Shamshery
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- WRIT - C No. - 24569 of 2020 Petitioner :- Narayan Prasad Verma Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Santosh Pathak Counsel for Respondent :- C.S.C. Hon'ble Saurabh Shyam Shamshery,J.
Shri O.P. Singh holding brief of Shri. Santosh Pathak, learned counsel for the petitioner states that the writ petition be dismissed as withdrawn with liberty to file appeal under Clause 13 of the Uttar Pradesh Essential Commodities (Regulation of Sale and Distribution Control) Order, 2016.
The writ petition is dismissed as withdrawn with the aforesaid liberty.
This order shall not be treated as a condonation of delay in filing the appeal.
Order Date :- 4.1.2021 SB