Allahabad High Court
R.S. Filling Station Indian Oil ... vs Indian Oil Corporation Ltd. Mumbai Thru ... on 28 April, 2022
Author: Rakesh Srivastava
Bench: Rakesh Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 3 Case :- WRIT - C No. - 21992 of 2020 Petitioner :- R.S. Filling Station Indian Oil Corporation Ltd. Thru Prop. Respondent :- Indian Oil Corporation Ltd. Mumbai Thru Executive Director Counsel for Petitioner :- Tushar Hirwani,Radhika Singh Counsel for Respondent :- C.S.C.,Dipak Seth,Manish Jauhari Hon'ble Rakesh Srivastava,J.
Hon'ble Ajai Kumar Srivastava-I,J.
Order on C.M. Application No.9 of 2022 This is an application for withdrawal of the writ petition accompanying by an affidavit sworn by the Petitioner.
Ms. Radhika Singh, learned counsel for the Petitioner states that this writ petition may be dismissed as withdrawn.
Shri Manish Jauhari, learned counsel for the Respondent nos.1 & 2 and learned Standing Counsel appearing for the State-respondents have no objection to the prayer made by the learned counsel for the Petitioner.
The application is allowed.
The writ petition is accordingly, dismissed as withdrawn.
Order Date :- 28.4.2022 KR (Ajai Kumar Srivastava-I,J.) (Rakesh Srivastava,J.)