Allahabad High Court
M/S Guru Gram Udyog Samiti G.B. Nagar Thr ... vs Sri Goptal Krishan Dua And Another on 2 April, 2010
Author: Krishna Murari
Bench: Krishna Murari
Court No. - 4 Case :- WRIT - C No. - 17652 of 2010 Petitioner :- M/S Guru Gram Udyog Samiti G.B. Nagar Thr A.K. Sharma Respondent :- Sri Goptal Krishan Dua And Another Petitioner Counsel :- Vineet Pandey Hon'ble Krishna Murari, J.
Shri Ramesh Chandra Agrahari holding brief of Shri Vineet Pandey appearing for the petitioner states that the writ petition has wrongly been filed and a civil revision is maintainable against the order impugned, and as such, the petition may be dismissed as not pressed with liberty to file a civil revision. Prayer made is allowed.
Writ petition stands dismissed as not pressed with liberty to the petitioner to file a civil revision, if so advised. Office is directed to return the certified copy of the documents annexed along with the petition to the learned counsel after obtaining a photo copy of the same to be retained on record. 02.04.2010 VKS/ WP 17652/10