Gauhati High Court
Abdul Quadir vs The Union Of India And 5 Ors on 3 February, 2020
Author: Manash Ranjan Pathak
Bench: Manash Ranjan Pathak
Page No.# 1/2
GAHC010273462019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 8297/2019
1:ABDUL QUADIR
S/O- LT KASIMUDDIN, R/O- VILL- LAKHUPARA, P.O. GORUBANDHA, DIST-
SONITPUR, ASSAM, PIN- 784506
VERSUS
1:THE UNION OF INDIA AND 5 ORS.
REP. BY THE SECY. DEFENCE DEPTT., TO THE GOVT. OF INDIA, NEW
DELHI-1
2:THE ARMY GENERAL
ARMY HEAD QUARTER
SENA BHAWAN
NEW DELHI- 110011
3:THE CHIEF CONTROLLER OF DEFENCE ACCOUNT
OFFICE OF THE CGDA
ULAN BATAR ROAD
PALAM
NEW DELHI
PIN- 110010
4:THE PRINCIPAL CONTROLLER OF DEFENCE ACCOUNTS (PENSION)
DRAUPADI GHAT
ALLAHABAD
UP- 211001
C/O. 99 APO
5:THE AREA ACCOUNTS OFFICER
SHILLONG
MEGHALAYA-1
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6:THE COMMANDING OFFICER
310PET PI ASC
C/O. 99 AP
Advocate for the Petitioner : MR N AHMED
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
ORDER
03-02-2020 Heard Mr. N. Ahmed, learned counsel for the petitioner and Ms. A. Gayan, learned Central Government Counsel for the respondents.
On instruction of the petitioner Mr. N. Ahmed, learned counsel prays for withdrawal of this writ petition with liberty to file afresh as and when fresh cause of action arises.
Prayer is allowed.
Accordingly, this writ petition stands dismissed on withdrawal. Liberty as prayed for, so granted.
JUDGE Comparing Assistant