Allahabad High Court
Uttar Pradesh State Industries ... vs Bhasin Infotech And Infrastructure on 7 May, 2022
Author: Salil Kumar Rai
Bench: Salil Kumar Rai
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- MATTERS UNDER ARTICLE 227 No. - 3512 of 2022 Petitioner :- Uttar Pradesh State Industries Development Respondent :- Bhasin Infotech And Infrastructure Counsel for Petitioner :- Swapnil Kumar Hon'ble Salil Kumar Rai,J.
Heard learned counsel for the petitioner.
The present petition has been filed challenging the order dated 16.3.2022 passed by Additional Chief Judicial Magistrate-III/Additional Civil Judge (Senior Division) Gautam Buddh Nagar in Original Suit No. 257 of 2018.
During the course of argument, the counsel for the petitioner has brought to the notice of the Court the fact that the order impugned passed by the court below is in the nature of temporary injunction. In the light of the aforesaid, counsel for the petitioner prays that this petition may be dismissed as withdrawn with liberty to challenge the said order in appeal or in any other appropriate proceedings.
The writ petition is dismissed as withdrawn with liberty as prayed.
The certified copy of the impugned order shall be returned to the counsel for the petitioner after retaining the photocopies of the same.
Order Date :- 7.5.2022 Puspendra