Chandra Prakash Mishra vs State Of U.P.And Others
2012 Latest Caselaw 4756 ALL

Citation : 2012 Latest Caselaw 4756 ALL
Judgement Date : 3 October, 2012

Allahabad High Court

Chandra Prakash Mishra vs State Of U.P.And Others on 3 October, 2012

Bench: Pankaj Naqvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- WRIT - A No. - 49825 of 2012
 

 
Petitioner :- Chandra Prakash Mishra
 
Respondent :- State Of U.P.And Others
 
Petitioner Counsel :- Sriprakash Mishra,Swarn Kumar Srivastava
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Pankaj Naqvi,J.

Sri Swarn Kumar Srivastava, learned counsel for the petitioner, submits that petitioner does not want to prosecute the present petition and the same be dismissed as not pressed.

The writ petition is dismissed as not pressed with no liberty to the petitioner to file a fresh petition.

Order Date :- 3.10.2012

Chandra

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