Allahabad High Court
M/S Atts Associates vs Bharat Petroleum Corporation Ltd. And 5 ... on 8 June, 2022
Author: Manoj Kumar Gupta
Bench: Manoj Kumar Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 21 Case :- WRIT - C No. - 34659 of 2021 Petitioner :- M/S Atts Associates Respondent :- Bharat Petroleum Corporation Ltd. And 5 Others Counsel for Petitioner :- Udit Chandra Counsel for Respondent :- Puneet Agarwal Hon'ble Manoj Kumar Gupta,J.
Hon'ble Chandra Kumar Rai,J.
An application has been filed for dismissing the writ petition as withdrawn. In paragraph 6 of the affidavit, the petitioner has prayed for liberty to file a fresh petition.
The application is allowed.
The petition is dismissed as withdrawn with liberty in terms of the prayer made.
Order Date:- 8.6.2022 CS/-
(Chandra Kumar Rai,J.) (Manoj Kumar Gupta,J.)