Vinay Kumar Singh vs State Of U.P. Thru Its Special ...
2012 Latest Caselaw 310 ALL

Citation : 2012 Latest Caselaw 310 ALL
Judgement Date : 13 April, 2012

Allahabad High Court

Vinay Kumar Singh vs State Of U.P. Thru Its Special ... on 13 April, 2012

Bench: Ashok Bhushan, Prakash Krishna




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 18636 of 2012
 

 
Petitioner :- Vinay Kumar Singh
 
Respondent :- State Of U.P. Thru Its Special Secy. And Another
 
Petitioner Counsel :- Krishan Ji Khare
 
Respondent Counsel :- C.S.C.,K.K. Singh
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Prakash Krishna,J.

Learned counsel prays for that he may be permitted to withdrawn the petition with liberty to file a fresh one, as several important facts have not been correctly stated. Permission is allowed.

The petition is dismissed as withdrawn with liberty to the petititioner to file a fresh one.

Order Date :- 13.4.2012

sks-grade iv

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