Allahabad High Court
Balwant Chandra vs State Of U.P. Thru. Prin. Secy. Home. Lko ... on 7 June, 2021
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 7 Case :- SERVICE SINGLE No. - 10876 of 2021 Petitioner :- Balwant Chandra Respondent :- State Of U.P. Thru. Prin. Secy. Home. Lko & Others Counsel for Petitioner :- Mohd. Shujauddin Waris,Abhishek Bose Counsel for Respondent :- C.S.C.,G.A. Hon'ble Vivek Chaudhary,J.
1. The case is taken up through Video Conferencing.
2. Learned counsel for petitioner submits that this very petition was filed earlier and numbered as Writ Petition No.11164 (S/S) of 2021; 'Balwant Chandra Vs. State of U.P. and Others' and the same was taken up on 28.05.2021 and certain orders were passed in the same. Since, there were certain defects in the writ petition, the same was again uploaded by the petitioner and the same by mistake has been reported as present fresh Writ Petition No.10876 (S/S) of 2021. In view thereof, he prays to withdraw the present Writ Petition No.10876 (S/S) of 2021 with liberty to pursue his earlier filed Writ Petition No.11164 (S/S) of 2021.
3. Sri Ran Vijay Singh, learned Standing Counsel has no objection to the same.
4. With liberty as prayed for, present writ petition is consigned to record.
Order Date :- 7.6.2021 Arti/-