Allahabad High Court
Samvida Chalak / Parichalak Karmchari ... vs State Of U.P. Thru. Prin. Secy. ... on 1 November, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 3 Case :- WRIT - C No. - 7613 of 2022 Petitioner :- Samvida Chalak / Parichalak Karmchari Sangharsh Union U.P. Lko. Thru. President Mahendra Pal Singh Respondent :- State Of U.P. Thru. Prin. Secy. Transport Civil Secrett. U.P. Lko. And Another Counsel for Petitioner :- Chandresh Yadav Counsel for Respondent :- C.S.C.,Ratnesh Chandra Hon'ble Attau Rahman Masoodi,J.
Hon'ble Om Prakash Shukla,J.
Heard learned counsel for the petitioner and Shri Abhishek Pratap, Advocate holding brief of Shri Ratnesh Chandra, learned counsel for the opposite party no.2.
After arguing at some length, learned counsel for the petitioner submitted that he does not want to press the writ petition and avail the appropriate remedy available under law.
Accordingly, the writ petition is hereby dismissed as not pressed.
Order Date :- 1.11.2022 S. Shivhare