Allahabad High Court
Hari Ram vs D.D.C. And 3 Ors. on 14 March, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 19 Case :- WRIT - B No. - 25496 of 2016 Petitioner :- Hari Ram Respondent :- D.D.C. And 3 Ors. Counsel for Petitioner :- Punit Kumar Gupta Counsel for Respondent :- C.S.C.,Ram Prakash Chauhan,Santosh Kumar Mishra Hon'ble Syed Qamar Hasan Rizvi,J.
Shri Punit Kumar Gupta, learned counsel for the petitioner, Shri Ram Prakash Chauhan, learned counsel for respondent No. 4 and Shri Anshul Nigam, learned Standing Counsel representing respondent Nos. 1, 2 and 3 are present.
At the outset, learned counsel for the petitioner states that the petitioner does not want to press the present petition and the same may be dismissed as not pressed.
Shri Anshul Nigam, learned Standing Counsel and Shri Ram Prakash Chauhan, learned counsel for respondent No. 4 have no objection to the prayer so made by the counsel for the petitioner.
The writ petition is accordingly dismissed as not pressed.
Order Date :- 14.3.2023 Sumaira