Allahabad High Court
Adalat Prasad vs State Of U.P. Thru. Prin. Secy., Deptt. ... on 29 April, 2024
Author: Manish Kumar
Bench: Manish Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2024:AHC-LKO:33322 Court No. - 18 Case :- WRIT - C No. - 3855 of 2024 Petitioner :- Adalat Prasad Respondent :- State Of U.P. Thru. Prin. Secy., Deptt. Of Revenue, Lucknow And Others Counsel for Petitioner :- Gyanendra Pathak,Adarsh Kumar Tripathi Counsel for Respondent :- C.S.C.,Vijay Kumar Hon'ble Manish Kumar,J.
After arguing at some length, learned counsel for the petitioner has submitted that due to inadvertence, some necessary facts/documents/necessary parties are left to be mentioned/enclosed/impleaded in the present petition, which are necessary for proper adjudication of the present case, thus, he may be permitted to withdraw the present petition with liberty to file fresh petition before this Court.
As prayed, the present petition is dismissed as not pressed with liberty to file afresh petition.
Order Date :- 29.4.2024 Ashish