Abhishek Prakash vs The State Of U.P. And Others
2011 Latest Caselaw 2382 ALL

Citation : 2011 Latest Caselaw 2382 ALL
Judgement Date : 30 June, 2011

Allahabad High Court

Abhishek Prakash vs The State Of U.P. And Others on 30 June, 2011

Bench: Satya Poot Mehrotra, Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - C No. - 35293 of 2011
 

 
Petitioner :- Abhishek Prakash
 
Respondent :- The State Of U.P. And Others
 
Petitioner Counsel :- Sunil Dubey
 
Respondent Counsel :- C.S.C.,P.N. Tripathi
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Pankaj Mithal,J.

After some arguments, Shri Sunil Dubey, learned counsel for the petitioner states that the petitioner wants to withdraw the present Writ Petition, and the same may be dismissed as withdrawn.

In view of the statement made above, the Writ Petition is dismissed as withdrawn.

It is made clear that no liberty is being given to the petitioner to file fresh Writ Petition on the same cause of action.

Shri P.N. Triapthi, learned counsel for the respondent no.2 is present.

Order Date :- 30.6.2011

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