Allahabad High Court
Kush Kumar Pandey vs State Of U.P. And 3 Ors. on 13 July, 2022
Author: Sangeeta Chandra
Bench: Sangeeta Chandra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 33 C.M.Application No.7 of 2021 In re: Case :- WRIT - A No. - 16989 of 2017 Petitioner :- Kush Kumar Pandey Respondent :- State Of U.P. And 3 Ors. Counsel for Petitioner :- Sheetla Sahai Srivastava Counsel for Respondent :- C.S.C.,Sheetla Sahai Srivastava Hon'ble Mrs. Sangeeta Chandra,J.
This application has been filed by the petitioner praying for dismissal of the writ petition as withdrawn which is supported by an affidavit of his brother Lav Kumar Pandey, saying that his brother has suffered from paralysis in 2019 and does not wish to press this petition any more.
Application is allowed.
The writ petition is dismissed as withdrawn.
Order Date :- 13.7.2022 Rahul