Allahabad High Court
Dhananjay Singh And Another vs State Of U.P. And 8 Ors on 22 July, 2021
Author: Vivek Agarwal
Bench: Vivek Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 49 Case :- APPLICATION U/S 482 No. - 9740 of 2021 Applicant :- Dhananjay Singh And Another Opposite Party :- State Of U.P. And 8 Ors Counsel for Applicant :- Syed Mohammad Abbas Abdy,Ajeet Kumar Yadav Counsel for Opposite Party :- G.A. Hon'ble Vivek Agarwal,J.
Sri Syed Mohammad Abbas Abdy, learned counsel for petitioner is present.
When confronted with the question as to where is the document i.e., the report of the Tehsildar-Duddhi, which was submitted on 07.04.2021 on the basis of which orders were passed by the Sub-Divisional Magistrate, Duddhi, Sonbhadra. He submits that due to Covid-19, such document cannot be procured.
In view of such facts that such report dated 07.04.2021 is necessary to appreciate the order of the Sub-Divisional Magistrate in correct perspective, he prays for withdrawal of the petition with liberty to file a fresh, after bringing all the relevant and necessary documents on record.
Accordingly, petition is dismissed as withdrawn with the aforesaid liberty.
Order Date :- 22.7.2021 Vikram/-