Allahabad High Court
Smt. Parul Tyagi vs Gaurav Tyagi on 25 May, 2022
Author: Piyush Agrawal
Bench: Piyush Agrawal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 1 Case :- MATTERS UNDER ARTICLE 227 No. - 4139 of 2022 Petitioner :- Smt. Parul Tyagi Respondent :- Gaurav Tyagi Counsel for Petitioner :- Virendra Singh Tomar,Dhirendra Kumar Srivastava Hon'ble Piyush Agrawal,J.
At the very outset, learned counsel for the petitioner states that he may be permitted to withdraw the instant petition with liberty to file a fresh petition with better particulars.
In view of the above, the petition is dismissed as withdrawn with liberty as prayed for.
Order Date :- 25.5.2022 Amit Mishra