Allahabad High Court
Smt. Sheela Devi & Anr. vs State Of U.P., Thru. District ... on 7 December, 2011
Author: Devi Prasad Singh
Bench: Devi Prasad Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 27 Case :- MISC. BENCH No. - 12163 of 2011 Petitioner :- Smt. Sheela Devi & Anr. Respondent :- State Of U.P., Thru. District Magistrate, Sitapur & Others Petitioner Counsel :- Sudeep Kumar,Avdhesh Kr. Pandey Respondent Counsel :- C.S.C.,Illigible Hon'ble Devi Prasad Singh,J.
Hon'ble S.C. Chaurasia,J.
Heard learned counsel for the petitioners, learned Standing Counsel, Sri Sriniwas Bajpai, learned counsel for the opposite parties no. 5 & 6 and perused the record.
Learned counsel for the petitioners submits that he wants to withdraw the present writ petition. Accordingly, the writ petition is dismissed as withdrawn with the liberty to the petitioners to approach the court concerned to press the application for temporary injunction.
Order Date :- 7.12.2011 AKS