Ashok Kumar vs State Of U.P. And Others
2012 Latest Caselaw 3468 ALL

Citation : 2012 Latest Caselaw 3468 ALL
Judgement Date : 9 August, 2012

Allahabad High Court

Ashok Kumar vs State Of U.P. And Others on 9 August, 2012

Bench: Amitava Lala, Acting Chief Justice, Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Chief Justice's Court
 

 
Case :- WRIT - C No. - 5783 of 2011
 

 
Petitioner :- Ashok Kumar
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- K.K. Tiwari
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Amitava Lala,Acting Chief Justice
 
Hon'ble Pradeep Kumar Singh Baghel,J.

Learned counsel appearing for the petitioner contended that he does not want to proceed with the writ petition and wants to withdraw the writ petition.

Such prayer is allowed.

The writ petition is dismissed for non-prosecution.

Interim order stands vacated.

However, no orders as to cost.

Order Date :- 9.8.2012

ssm

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