C/M Nootan Inter College And ... vs State Of U.P. And Others
2011 Latest Caselaw 6621 ALL

Citation : 2011 Latest Caselaw 6621 ALL
Judgement Date : 21 December, 2011

Allahabad High Court

C/M Nootan Inter College And ... vs State Of U.P. And Others on 21 December, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 38602 of 2011
 

 
Petitioner :- C/M Nootan Inter College And Another
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- S.P. Singh
 
Respondent Counsel :- C.S.C.,Yatindra
 

 
Hon'ble Rajes Kumar,J.

CIVIL MISC. WITHDRAWAL APPLICATION NO. 381505 OF 2011.

By means of the present application, the petitioners want to withdraw the writ petition.

Therefore, the writ petition is dismissed as withdrawn.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

The application is allowed.

21.12.2011

Case :- WRIT - C No. - 38602 of 2011

Petitioner :- C/M Nootan Inter College And Another

Respondent :- State Of U.P. And Others

Petitioner Counsel :- S.P. Singh

Respondent Counsel :- C.S.C.,Yatindra

Hon'ble Rajes Kumar,J.

The writ petition is dismissed as withdrawn.