Allahabad High Court
Ankit Verma vs State Of U.P. Through Secretary Upsssc ... on 16 May, 2023
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2023:AHC-LKO:33872 Court No. - 8 Case :- WRIT - A No. - 99 of 2023 Petitioner :- Ankit Verma Respondent :- State Of U.P. Through Secretary Upsssc Lucknow And Others Counsel for Petitioner :- Rahul Kumar,Avinash Pandey,Vipul Tripathi Counsel for Respondent :- C.S.C. Hon'ble Dinesh Kumar Singh,J.
On C.M. Application No.2 of 2023 Heard.
This application seeks withdrawal of writ petition.
Reasons indicated in the affidavit filed along with the application are sufficient.
Application is accordingly allowed.
On Memo of Writ Petition Since C.M. Application No.2 of 2023 (Application for Withdrawal of Writ Petition) has been allowed, the present writ petition is dismissed as withdrawn.
Order Date :- 16.5.2023 Rao/-