Liyakat Ali vs State Of U.P.Through Principal ...
2012 Latest Caselaw 3039 ALL

Citation : 2012 Latest Caselaw 3039 ALL
Judgement Date : 18 July, 2012

Allahabad High Court

Liyakat Ali vs State Of U.P.Through Principal ... on 18 July, 2012

Bench: Uma Nath Singh, Saeed-Uz-Zaman Siddiqi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- MISC. BENCH No. - 5823 of 2012
 

 
Petitioner :- Liyakat Ali
 
Respondent :- State Of U.P.Through Principal Secy. Food & Civil Supplies
 
Petitioner Counsel :- Gopesh Tripathi
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Uma Nath Singh,J.

Hon'ble Saeed-Uz-Zaman Siddiqi,J.

Order (Oral)

Learned counsel for petitioner prays for and is permitted to withdraw the writ petition in order to file appeal under Order 28 (3)of the Schedule Commodities Distribution Order, 2004.

Writ petition is, thus, dismissed as withdrawn.

Order Date :- 18.7.2012

Irfan

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