Allahabad High Court
Brahm Swaroop And Ors. vs State Of U.P.Thru Secy & Ors. on 1 April, 2013
Author: Amreshwar Pratap Sahi
Bench: Amreshwar Pratap Sahi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 30 Case :- WRIT - A No. - 16917 of 2013 Petitioner :- Brahm Swaroop And Ors. Respondent :- State Of U.P.Thru Secy & Ors. Petitioner Counsel :- K.K.Tripathi Respondent Counsel :- C.S.C.,Vivek Varma Hon'ble Amreshwar Pratap Sahi,J.
Supplementary affidavit has been filed today.
Sri Vivek Varma, learned counsel for the respondent-Nagar Nigam.
Learned counsel for the petitioner states that the writ petition has been erroneously drafted. He is therefore, permitted to withdraw the writ petition and file a fresh writ petition.
Dismissed as withdrawn with the said liberty.
Order Date :- 1.4.2013 Priyanka