Allahabad High Court
M/S Pathik Software Education Pvt. Ltd. vs State Of U.P. And 2 Others on 27 July, 2021
Author: Sunita Agarwal
Bench: Sunita Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 39 Case :- WRIT - C No. - 13225 of 2021 Petitioner :- M/S Pathik Software Education Pvt. Ltd. Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Adarsh Bhushan Counsel for Respondent :- A/K0175,Kaushalendra Nath Singh Hon'ble Mrs. Sunita Agarwal,J.
Hon'ble Mrs. Sadhna Rani (Thakur),J.
Sri Kaushalendra Nath Singh learned counsel for the respondent is present.
Sri Adarsh Bhushan learned counsel for the petitioner states that on account of certain subsequent development and the mistake occurred in the writ petition, he may be granted permission to withdraw the present writ petition with liberty to file a fresh with better particulars.
In view of the above statement, the writ petition is dismissed as withdraw with liberty to file a fresh with better particulars.
Order Date :- 27.7.2021 Radhika