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Dinesh Nath Pandey vs State Of U.P. Thru Secy. And Others
2012 Latest Caselaw 2662 ALL

Citation : 2012 Latest Caselaw 2662 ALL
Judgement Date : 4 July, 2012

Allahabad High Court
Dinesh Nath Pandey vs State Of U.P. Thru Secy. 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. - 56072 of 2011
 

 
Petitioner :- Dinesh Nath Pandey
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Petitioner Counsel :- M.D. Misra
 
Respondent Counsel :- C.S.C.,Satya Prakash Pandey
 

 
Hon'ble Amitava Lala,J.

Hon'ble Pradeep Kumar Singh Baghel,J.

Learned Counsel appearing for the petitioner has submitted that the petitioner wants to withdraw the writ petition.

Such prayer is allowed.

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

Order Date :- 4.7.2012

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