Allahabad High Court
Surendra Prasad vs Dedicated Freight Corridor Of India ... on 10 July, 2025
Author: Saurabh Shyam Shamshery
Bench: Saurabh Shyam Shamshery
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:109804 Court No. - 5 Case :- WRIT - A No. - 9264 of 2025 Petitioner :- Surendra Prasad Respondent :- Dedicated Freight Corridor Of India Limited And 7 Others Counsel for Petitioner :- Sanjeev Singh,Satish Kumar Sahu Counsel for Respondent :- Usha Kiran Hon'ble Saurabh Shyam Shamshery,J.
1. Heard Sri Sanjeev Singh, learned counsel for petitioner and Sri Prashant Mathur, Advocate for Respondents.
2. Learned counsel for petitioner, after arguing for some time and when confronted with a fact that some litigation is pending before High Court of Calcutta which was not duly informed to him and on instruction, he submits that this writ petition may be disposed of with liberty to petitioner to file with better particulars.
3. Learned counsel for respondents has no objection to aforesaid request.
4. In aforesaid circumstances, by putting petitioner on caution to come with clean hands, this writ petition is disposed of with liberty, as prayed for.
Order Date :- 10.7.2025 AK