Ashok Yadav vs State Of U.P., Thru. Secretary, ...
2011 Latest Caselaw 1537 ALL

Citation : 2011 Latest Caselaw 1537 ALL
Judgement Date : 6 May, 2011

Allahabad High Court

Ashok Yadav vs State Of U.P., Thru. Secretary, ... on 6 May, 2011

Bench: Devi Prasad Singh, S.C. Chaurasia




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- MISC. BENCH No. - 4264 of 2011
 

 
Petitioner :- Ashok Yadav
 
Respondent :- State Of U.P., Thru. Secretary, Civil Supply & Others
 
Petitioner Counsel :- R.K. Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble S.C. Chaurasia,J.

Learned counsel for the petitioner does not want to press the writ petition and wants to withdraw the same.

Accordingly, the writ petition is dismisses as withdrawn with liberty to file a fresh writ petition.

Order Date :- 6.5.2011

Rizvi

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