Allahabad High Court
Mohd. Rizwan And Another vs The Deputy Director Of Consolidation ... on 17 March, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 18 Case :- WRIT - B No. - 3464 of 2022 Petitioner :- Mohd. Rizwan And Another Respondent :- The Deputy Director Of Consolidation And 11 Others Counsel for Petitioner :- Anupam Kulshreshtha,Akhtar Ali Counsel for Respondent :- C.S.C.,Prabhakar Dubey,Pradeep Kumar Srivastav Hon'ble Chandra Kumar Rai,J.
Re: Civil Misc. Withdrawal Application No.5/2023.
Learned counsel for the petitioners states that petitioners do not to press the instant writ petition, as such, the instant writ be dismissed as not pressed, which is not objected by learned counsel for the contesting respondents.
In view of the statement of the learned counsel for the petitioners, the instant writ petition is dismissed as not pressed. Interim order, if any, stands vacated.
The withdrawal application is, accordingly, allowed.
Order Date :- 17.3.2023 C.Prakash