Vishwakant Gupta vs State Of U.P. And Others
2011 Latest Caselaw 975 ALL

Citation : 2011 Latest Caselaw 975 ALL
Judgement Date : 8 April, 2011

Allahabad High Court

Vishwakant Gupta vs State Of U.P. And Others on 8 April, 2011

Bench: Rajes Kumar, Bharati Sapru




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT TAX No. - 673 of 2010
 

 
Petitioner :- Vishwakant Gupta
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- H.N. Singh,B. Narayan Singh
 
Respondent Counsel :- C.S.C.,A.C.S.C.,A.K.Gupta,S.P.Kesarwani
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Bharati Sapru,J.

Sri Dinesh Mishra, Advocate, holding brief of Sri A.K. Gupta, learned counsel for the applicant states that he does not want to press the recalling application.

The recalling application is dismissed as not pressed.

Order Date :- 8.4.2011

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