Smt. Champa Devi vs State Of U.P.And Others
2012 Latest Caselaw 5323 ALL

Citation : 2012 Latest Caselaw 5323 ALL
Judgement Date : 19 October, 2012

Allahabad High Court

Smt. Champa Devi vs State Of U.P.And Others on 19 October, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 55837 of 2012
 

 
Petitioner :- Smt. Champa Devi
 
Respondent :- State Of U.P.And Others
 
Petitioner Counsel :- Shailendra Kumar Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

On being confronted with the situation that in the present case order dated 26.06.2012 remains unchallenged, learned counsel for the petitioner requests that present writ petition be dismissed as not pressed with liberty to file fresh writ petition.

Request made is accepted. Writ petition is dismissed as not pressed with liberty to file fresh writ petition.

Order Date :- 19.10.2012

SRY

Download the LatestLaws.com Mobile App