Ravi & Others vs State Of U.P. & Another
2012 Latest Caselaw 1816 ALL

Citation : 2012 Latest Caselaw 1816 ALL
Judgement Date : 16 May, 2012

Allahabad High Court

Ravi & Others vs State Of U.P. & Another on 16 May, 2012

Bench: Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 20907 of 2009
 

 
Petitioner :- Ravi & Others
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Mithilesh Kumar Shukla
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Yogesh Chandra Gupta,J.

Learned counsel for the applicants is present. He states that both the parties have settled their dispute by way of mutual agreement outside the Court, therefore, the applicants do not want to press this application any further, therefore, the same may be dismissed as not pressed.

In view of the statement made by learned counsel for the applicants, this application is dismissed as not pressed.

Interim order, if any, stands vacated.

Order Date :- 16.5.2012

M/A.

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