Allahabad High Court
C/M, Bilhaur Inter College, Kanpur ... vs State Of U P And 3 Others on 24 September, 2019
Author: Abhinava Upadhya
Bench: Abhinava Upadhya
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 37 Case :- WRIT - A No. - 12995 of 2019 Petitioner :- C/M, Bilhaur Inter College, Kanpur Nagar, And Another Respondent :- State Of U P And 3 Others Counsel for Petitioner :- Saurabh Singh,P.N. Saksena (Sr. Advocate) Counsel for Respondent :- C.S.C.,Arvind Kumar Upadhyay Hon'ble Abhinava Upadhya,J.
Heard Sri P.N.Saxena, learned Senior Advocate, assisted by Sri Saurabh Singh, learned counsel appearing for the petitioners, Sri G.K.Singh, learned Senior Advocate assisted by Sri Arvind Kumar Upadhyay, learned counsel appearing for respondent no.2 and the learned Standing Counsel appearing for the State-respondents.
Sri P.N.Saxena, learned Senior Advocate submits that during the pendency of the writ petition some orders have been passed which requires to be challenged and, therefore, he prays that he may be allowed to withdraw this writ petition with the liberty to file a fresh writ petition.
The writ petition is, accordingly, dismissed with the aforesaid liberty.
Order Date :- 24.9.2019 SKM