Allahabad High Court
M/S Vinod Kumar Rai vs State Of U.P. And 6 Others on 8 August, 2022
Bench: Pritinker Diwaker, Yogendra Kumar Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 29 Case :- WRIT - C No. - 20804 of 2022 Petitioner :- M/S Vinod Kumar Rai Respondent :- State Of U.P. And 6 Others Counsel for Petitioner :- Sanjay Singh Counsel for Respondent :- CSC Hon'ble Pritinker Diwaker,J.
Hon'ble Dr. Yogendra Kumar Srivastava,J.
Heard Sri Atul Srivastava holding brief of Sri Sanjay Singh, learned counsel for the petitioner and Sri Alok Singh, learned Standing Counsel for the State respondents.
After making some arguments, learned counsel for the petitioner admits that the issue involved in the present petition is squarely covered by a recent judgement of this Court dated 26.7.2022 passed in Writ - C No. 4216 of 2021 (M/s. Panchsheel Company Sole Proprietor & others vs. State of U.P. & others). He, therefore, makes a prayer to withdraw the writ petition with liberty to approach the respondent authorities in terms of the aforesaid judgement.
Learned Standing Counsel does not dispute the aforesaid proposition.
The writ petition is dismissed as withdrawn with the aforesaid liberty.
Order Date :- 8.8.2022 nd (Dr. Y.. K. Srivastava,J.) (Pritinker Diwaker, J. )