Allahabad High Court
C/M Markazi Anjuman Tabligh Ahle Sunnat ... vs State Of U.P. Thru. Prin. Secy. Deptt. Of ... on 8 August, 2025
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2025:AHC-LKO:46446 Court No. - 6 Case :- WRIT - C No. - 7675 of 2025 Petitioner :- C/M Markazi Anjuman Tabligh Ahle Sunnat Thru. General Secy. Ghulam Ahmad Siddiqui And Another Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Finance Lko. And 4 Others Counsel for Petitioner :- Vaibhav Srivastava Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.
1. Learned counsel for the petitioner seeks permission to withdraw the present petition with libertyto avail remedy as may be available under law.
2. Accordingly, the petition isdismissedas withdrawn with the aforesaid liberty.
3. In case, if learned counsel for the petitioner moves an application for return of the certified copy, the office shall do the needful.
Order Date :- 8.8.2025 Praveen