Satendra Kumar vs State Of U.P. And Others
2011 Latest Caselaw 4134 ALL

Citation : 2011 Latest Caselaw 4134 ALL
Judgement Date : 25 August, 2011

Allahabad High Court

Satendra Kumar vs State Of U.P. And Others on 25 August, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 29444 of 2011
 

 
Petitioner :- Satendra Kumar
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- P.N. Tripathi,Ashok Khare
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

CIVIL MISC. WITHDRAWAL APPLICATION NO. 247316 OF 2011.

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

Therefore, the writ petition is dismissed as withdrawn.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

The application is allowed.

25.8.2011

Case :- WRIT - A No. - 29444 of 2011

Petitioner :- Satendra Kumar

Respondent :- State Of U.P. And Others

Petitioner Counsel :- P.N. Tripathi,Ashok Khare

Respondent Counsel :- C.S.C.

Hon'ble Rajes Kumar,J.

The writ petition is dismissed as withdrawn.