Dr.Ajay Kumar vs State Of U.P. Through Special ...
2011 Latest Caselaw 1568 ALL

Citation : 2011 Latest Caselaw 1568 ALL
Judgement Date : 9 May, 2011

Allahabad High Court

Dr.Ajay Kumar vs State Of U.P. Through Special ... on 9 May, 2011

Bench: Devi Prasad Singh, S.C. Chaurasia




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- SERVICE BENCH No. - 619 of 2010
 

 
Petitioner :- Dr.Ajay Kumar
 
Respondent :- State Of U.P. Through Special Secy.Medical Mealth Lucknow
 
Petitioner Counsel :- Prashant Kumar
 
Respondent Counsel :- C.S.C.,Apoorva Tewari,Rajiv Kumar Tripathi,Shailendra Kr.Singh
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble S.C. Chaurasia,J.

C.M.Application No. 49116 of 2011: Application for withdrawal.

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

The writ petition is dismissed as withdrawn.

Order Date :- 9.5.2011

Rizvi

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