Allahabad High Court
Khalid Masood vs State Of U.P. Thru. Prin. Secy. Home, ... on 25 March, 2021
Author: Vikas Kunvar Srivastav
Bench: Vikas Kunvar Srivastav
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 28 Case :- MISC. SINGLE No. - 8683 of 2021 Petitioner :- Khalid Masood Respondent :- State Of U.P. Thru. Prin. Secy. Home, Lucknow & Ors. Counsel for Petitioner :- Arun Sinha,Ritwick Rai,Siddhartha Sinha Counsel for Respondent :- G.A.,A.K. Verma Hon'ble Vikas Kunvar Srivastav,J.
The case is called out.
Sri Jai Narayan Mathur, Advocate, Senior Advocate assisted by Sri Siddhartha Sinha, learned counsel for the petitioner and learned counsel for the respondent, Sri A.K. Singh and learned A.G.A. for the State, Sri S.P. Tiwari, Advocate are present in the Court.
Learned counsel for the petitioner submitted that he wants to withdraw this writ petition with liberty to file afresh.
Accordingly, the writ petition is dismissed as withdrawn, with liberty to file afresh.
All the relevant papers to the petition made annexure, be returned to the petitioner as soon as possible.
Order Date :- 25.3.2021 Gaurav/-