Krishan Pal Singh And Another vs State Of U.P. Thru Secy. And Others
2012 Latest Caselaw 476 ALL

Citation : 2012 Latest Caselaw 476 ALL
Judgement Date : 18 April, 2012

Allahabad High Court

Krishan Pal Singh And Another vs State Of U.P. Thru Secy. And Others on 18 April, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 19210 of 2012
 

 
Petitioner :- Krishan Pal Singh And Another
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Petitioner Counsel :- Krishan Ji Khare,Mritunjay Khare
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

After the matter has been heard at some length and this Court has proceeded to indicate his mind in negative, then at this juncture, Sri Krishna Ji Khare, learned counsel for the petitioner has requested that the present writ petition be dismissed as not pressed.

Consequently, the present writ petition is dismissed as not pressed at this stage.

Order Date :- 18.4.2012

N.S.Rathour

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