Smt. Sheela Devi & Anr. vs State Of U.P., Thru. District ...
2011 Latest Caselaw 6365 ALL

Citation : 2011 Latest Caselaw 6365 ALL
Judgement Date : 7 December, 2011

Allahabad High Court

Smt. Sheela Devi & Anr. vs State Of U.P., Thru. District ... on 7 December, 2011

Bench: Devi Prasad Singh, S.C. Chaurasia




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- MISC. BENCH No. - 12163 of 2011
 

 
Petitioner :- Smt. Sheela Devi & Anr.
 
Respondent :- State Of U.P., Thru. District Magistrate, Sitapur & Others
 
Petitioner Counsel :- Sudeep Kumar,Avdhesh Kr. Pandey
 
Respondent Counsel :- C.S.C.,Illigible
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble S.C. Chaurasia,J.

Heard learned counsel for the petitioners, learned Standing Counsel, Sri Sriniwas Bajpai, learned counsel for the opposite parties no. 5 & 6 and perused the record.

Learned counsel for the petitioners submits that he wants to withdraw the present writ petition. Accordingly, the writ petition is dismissed as withdrawn with the liberty to the petitioners to approach the court concerned to press the application for temporary injunction.

Order Date :- 7.12.2011

AKS

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