Nazmin Now Luxmi And Another vs State Of U.P. Thru Secy. And Others
2012 Latest Caselaw 2968 ALL

Citation : 2012 Latest Caselaw 2968 ALL
Judgement Date : 17 July, 2012

Allahabad High Court

Nazmin Now Luxmi And Another vs State Of U.P. Thru Secy. And Others on 17 July, 2012

Bench: Amitava Lala, Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- WRIT - C No. - 33566 of 2012
 

 
Petitioner :- Nazmin Now Luxmi And Another
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Petitioner Counsel :- P.N. Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Amitava Lala,J.

Hon'ble Pradeep Kumar Singh Baghel,J.

Learned counsel for the petitioners wants to withdraw the writ petition at this stage with liberty to file a fresh writ petition after the boy i.e. petitioner no.2 attains the age of majority.

Such prayer is allowed.

Writ petition is dismissed for want of non prosecution.

No orders as to cost.

Order Date :- 17.7.2012

ssm

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