Allahabad High Court
Bundel Khand Tapiya Vidyut Samvida ... vs State Of U.P. And 5 Others on 6 November, 2019
Author: Y.K.Srivastava
Bench: Yogendra Kumar Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 3 Case :- WRIT - C No. - 27909 of 2019 Petitioner :- Bundel Khand Tapiya Vidyut Samvida Karamachari Sangh And Another Respondent :- State Of U.P. And 5 Others Counsel for Petitioner :- Bhupendra Nath Singh,Pramendra Pratap Singh Counsel for Respondent :- C.S.C.,Abhishek Srivastava,Aditya Bhardwaj,Shad Khan Hon'ble Dr. Yogendra Kumar Srivastava,J.
Sri Bhupendra Nath Singh, learned counsel for the petitioners prays for withdrawal of the writ petition with liberty to file a fresh petition with better particulars.
Sri Shad Khan holding brief of Sri Shishir Prakash, learned counsel for the respondent nos. 4 and 5, Sri Aditya Bahardwaj, learned counsel for the respondent no. 6 and Sri Mata Prasad, learned Standing Counsel appearing for the State respondents have no objection to the prayer so made.
As prayed, the writ petition is dismissed as withdrawn with liberty aforesaid.
Order Date :- 6.11.2019 Pratima (Dr.Y.K.Srivastava,J.)