Allahabad High Court
Smt. Basmati vs Union Of India And 3 Others on 27 May, 2024
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:96215 Court No. - 35 Case :- WRIT - A No. - 8454 of 2024 Petitioner :- Smt. Basmati Respondent :- Union Of India And 3 Others Counsel for Petitioner :- Satyadeep Gautam,Shyam Babu Counsel for Respondent :- A.S.G.I.,Krishna Ji Shukla Hon'ble Prakash Padia,J.
1. Heard Sri Krishna Kumar, Advocate, holding brief of Sri Satyadeep Gautam, learned counsel for the petitioner and Sri Krishna Ji Shukla, learned counsel appearing for the respondents.
2. It is argued by Sri Krishna Kumar, learned counsel for the petitioner that the petitioner does not want to press this petition, hence, this petition be dismissed as not pressed with liberty to file afresh.
3. The writ petition is dismissed as not pressed with liberty to file afresh case.
Order Date :- 27.5.2024 Gss