Allahabad High Court
Brij Raj Sharan Mishra [ U/A 227 ] vs Additional Civil Judge (Senior ... on 11 August, 2010
Author: Anil Kumar
Bench: Anil Kumar
Court No. - 11 Case :- MISC. SINGLE No. - 4519 of 2010 Petitioner :- Brij Raj Sharan Mishra [ U/A 227 ] Respondent :- Additional Civil Judge (Senior Division ) V Lucknow And Ors. Petitioner Counsel :- Dinesh Mishra Respondent Counsel :- C.S.C Hon'ble Anil Kumar,J.
After arguing at some length, learned counsel for the petitioner requests that the present petition may be dismissed as not pressed. Learned Standing Counsel has no objection to the said fact. Accordingly, writ petition is dismissed as not pressed. It is clarified that no liberty will be given to the petitioner to file a fresh writ petition on the same cause of action.
Order Date :- 11.8.2010 krishna/*