Allahabad High Court
Pranav Ansal & Anr. vs State Of U.P. & Anr. on 19 August, 2021
Author: Karunesh Singh Pawar
Bench: Karunesh Singh Pawar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 27 Case :- U/S 482/378/407 No. - 1766 of 2020 Applicant :- Pranav Ansal & Anr. Opposite Party :- State Of U.P. & Anr. Counsel for Applicant :- Sushil Kumar Pathak,Rupendra Kr Porwal,Rupendra Kumar Porwal,Vivek B. Rai Counsel for Opposite Party :- G.A.,Abhishek Khare,Pranjal Krishna Hon'ble Karunesh Singh Pawar,J.
Heard learned counsel for the petitioner, Shri Sameer Agarwal and Shri Pranjal Krishnal, learned counsel for the respondent no.2 as well as learned A.G.A. for the State.
Learned counsel for the petitioner submits that he wants to withdraw the present petition with liberty to file afresh.
The petition is dismissed as withdrawn with liberty as prayed for.
Order Date :- 19.8.2021 Madhu