Allahabad High Court
Ganpati Infrastructure Development ... vs State Of U.P. And 4 Others on 12 May, 2022
Author: Rajesh Bindal
Bench: Rajesh Bindal
HIGH COURT OF JUDICATURE AT ALLAHABAD Chief Justice's Court Serial No. 320 HIGH COURT OF JUDICATURE AT ALLAHABAD *** WRIT - C No. - 3235 of 2019 Ganpati Infrastructure Development Co. Ltd. .....Petitioner Through :- Mr. Anshul Kumar Singhal, Advocate holding brief of Mr. Ankur Goyal, Advocate v/s State of U.P. and others .....Respondent CORAM : HON'BLE RAJESH BINDAL, CHIEF JUSTICE HON'BLE J.J. MUNIR, JUDGE ORDER on Civil Misc. Withdrawal Application No. 2 of 2022 1. The prayer made in this application is to dismiss the petition as withdrawn. 2. The application is allowed. 3. The petition is dismissed as withdrawn. on Memo of Petition The Civil Misc. Withdrawal Application No. 2 of 2022 having been allowed, the present petition stands dismissed as withdrawn. (J.J. Munir, J.) (Rajesh Bindal, C.J.) Allahabad 12.05.2022 Brijesh Maurya/I.Batabyal Whether the order is speaking : Yes/No Whether the order is reportable : Yes/No