Sabir Khan vs State Of U.P. And Others
2012 Latest Caselaw 2647 ALL

Citation : 2012 Latest Caselaw 2647 ALL
Judgement Date : 4 July, 2012

Allahabad High Court

Sabir Khan vs State Of U.P. And Others on 4 July, 2012

Bench: Amitava Lala, Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- WRIT - C No. - 25877 of 2012
 

 
Petitioner :- Sabir Khan
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Punit Kumar Gupta
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Amitava Lala,J.

Hon'ble Pradeep Kumar Singh Baghel,J.

Learned counsel appearing for the petitioner contended before us that after filing the writ petition some further orders were passed, which the petitioner wants to challenge by filing a fresh writ petition, therefore, he wants to withdraw the present writ petition.

Such prayer is allowed.

The writ petition is accordingly dismissed for non-prosecution, however, without imposing any cost.

Order Date :- 4.7.2012

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