Rameshwar Upadhyay vs State Of U.P. & Others
2012 Latest Caselaw 4121 ALL

Citation : 2012 Latest Caselaw 4121 ALL
Judgement Date : 12 September, 2012

Allahabad High Court

Rameshwar Upadhyay vs State Of U.P. & Others on 12 September, 2012

Bench: Krishna Murari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 44745 of 2012
 

 
Petitioner :- Rameshwar Upadhyay
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- S.N. Shukla
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Krishna Murari,J.

On account of incurable defects in petition learned counsel for the petitioner made a request to dismiss the writ petition as not pressed with liberty to file fresh writ petition.

Prayer made is allowed.

Writ petition stands dismissed as withdrawn with the aforesaid liberty.

Order Date :- 12.9.2012

M/A.

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