Rishi Gopal Tiwari vs State Of U.P. & Others
2011 Latest Caselaw 1032 ALL

Citation : 2011 Latest Caselaw 1032 ALL
Judgement Date : 13 April, 2011

Allahabad High Court

Rishi Gopal Tiwari vs State Of U.P. & Others on 13 April, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 23827 of 2009
 

 
Petitioner :- Rishi Gopal Tiwari
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Bipin Pandey,R.V.Pathak
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Present application has been perused. In paragraph 3 thereof, it has been requested present 482 application may be directed to be listed at an early date. Confronted with this situation, learned counsel for the applicant requests that this application may be dismissed as not pressed.

Consequently, present application is dismissed as not pressed.

Order Date :- 13.4.2011

SRY

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