Allahabad High Court
President, Nagar Palika Parishad, ... vs State Of U.P. Thru Prin. Secy. Urban ... on 12 September, 2019
Bench: Anil Kumar, Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 3 Case :- MISC. BENCH No. - 24902 of 2019 Petitioner :- President, Nagar Palika Parishad, Sultanpur, Babita Jiaswal Respondent :- State Of U.P. Thru Prin. Secy. Urban Devpt. & Ors. Counsel for Petitioner :- Virendra Mishra Counsel for Respondent :- C.S.C.,Ashutosh Mishra Hon'ble Anil Kumar,J.
Hon'ble Saurabh Lavania,J.
Heard Sri Virendra Mishra, learned counsel for the petitioner and learned Standing Counsel for opposite parties.
After arguing at some length, Sri Virendra Mishra, learned counsel for the petitioner prays that the present writ petition may be dismissed as not pressed with liberty to the petitioner to file a fresh on the same cause of action as the relevant documents have not been annexed with the writ petition.
Learned Standing Counsel has no objection to the above said prayer.
Accordingly, the writ petition is dismissed as not pressed with the aforesaid liberty.
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(Saurabh Lavania,J.) (Anil Kumar,J.) Order Date :- 12.9.2019 dk/