Allahabad High Court
Smt. Urmila Devi vs Smt. Sampatti Devi And 9 Others on 11 November, 2019
Author: Manoj Kumar Gupta
Bench: Manoj Kumar Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- MATTERS UNDER ARTICLE 227 No. - 8209 of 2019 Petitioner :- Smt. Urmila Devi Respondent :- Smt. Sampatti Devi And 9 Others Counsel for Petitioner :- Dharmendra Kumar Pandey,Murli Dhar Mishra Counsel for Respondent :- Bhola Nath Yadav,Abhishek Kumar Yadav Hon'ble Manoj Kumar Gupta,J.
After some argument, counsel for the petitioner prayed for withdrawal of the instant petition with liberty to file fresh petition with proper prayer.
Accordingly, the petition is disposed of as not pressed with liberty in terms of the prayer made.
Certified copy of the impugned orders shall be returned to counsel for the petitioner after retaining its photostat copy on record.
In case any fresh petition is filed, counsel for the caveator shall be duly served before petition is filed in the Court.
(Manoj Kumar Gupta, J.) Order Date :- 11.11.2019 skv