Allahabad High Court
C/M Canossa Convent Girls Inter College ... vs State Of U.P. Thru Secy. Secondary Edu. ... on 25 November, 2019
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 21 Case :- SERVICE SINGLE No. - 32412 of 2019 Petitioner :- C/M Canossa Convent Girls Inter College Thru Prin. Respondent :- State Of U.P. Thru Secy. Secondary Edu. Lucknow And Ors. Counsel for Petitioner :- Rishi Saxena,Arvind Kumar Shukla,Gaurav Saxena,Lalla Chauhan,Neeraj Kumar Saxena Counsel for Respondent :- C.S.C.,Ajay Pratap Singh Hon'ble Attau Rahman Masoodi,J.
Learned counsel for the petitioner prays that he may be permitted to withdraw this writ petition for the reason that some clerical errors have occurred in the same with liberty to file a fresh writ petition There is no objection.
The writ petition is accordingly dismissed as withdrawn with the liberty as prayed for.
The caveat already filed shall hold good for the purposes of notice if a fresh writ petition for the same cause and the subject matter as of the present writ petition is filed.
Order Date :- 25.11.2019 Fahim/-