Allahabad High Court
Sardar Patel Shikshan Samiti Thru. Its ... vs Nagar Nigam Lucknow Thru. Its ... on 18 January, 2020
Bench: Munishwar Nath Bhandari, Vikas Kunvar Srivastav
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 4 Case :- MISC. BENCH No. - 16077 of 2018 Petitioner :- Sardar Patel Shikshan Samiti Thru. Its Secy. & Others Respondent :- Nagar Nigam Lucknow Thru. Its Commissioner And Others Counsel for Petitioner :- Ram Ujagir Verma Counsel for Respondent :- Shailendra Singh Chauhan,Namit Sharma,Ram Pratap Singh Chauhan Hon'ble Munishwar Nath Bhandari,J.
Hon'ble Vikas Kunvar Srivastav,J.
Sri Namit Sharma, Advocate appears for respondent nos. 1 & 3.
Learned counsel for the petitioner prays for withdrawal of the writ petition with liberty to file an appeal to challenge the order of assessment as well as recovery.
The writ petition is dismissed as withdrawn with liberty, as prayed for.
In case an appeal is filed along with stay application, it would be heard and decided expeditiously.
Order Date :- 18.1.2020 Shukla