Kunwar Buddhiman Singh & Others vs Union Of India & Others
2011 Latest Caselaw 3939 ALL

Citation : 2011 Latest Caselaw 3939 ALL
Judgement Date : 19 August, 2011

Allahabad High Court

Kunwar Buddhiman Singh & Others vs Union Of India & Others on 19 August, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 10560 of 2009
 

 
Petitioner :- Kunwar Buddhiman Singh & Others
 
Respondent :- Union Of India & Others
 
Petitioner Counsel :- P.S. Baghel,Satyendra Kr. Singh
 
Respondent Counsel :- A.S.G.I.,S.K. Mishra,S.N.Verma,Yashwant Verma
 

 
Hon'ble Rajes Kumar,J.

CIVIL MISC. WITHDRAWAL APPLICATION NO. 231710 OF 2011.

By means of the present application, the petitioner wants to withdraw the writ petition.

Accordingly, the writ petition is dismissed as withdrawn. Interim order, if any, is vacated.

The application is allowed.

19.8.2011

Case :- WRIT - A No. - 10560 of 2009

Petitioner :- Kunwar Buddhiman Singh & Others

Respondent :- Union Of India & Others

Petitioner Counsel :- P.S. Baghel,Satyendra Kr. Singh

Respondent Counsel :- A.S.G.I.,S.K. Mishra,S.N.Verma,Yashwant Verma

Hon'ble Rajes Kumar,J.

The writ petition is dismissed as withdrawn.