Shamsher Bahadur Singh, ... vs Deputy Inspector General Of ...
2012 Latest Caselaw 4126 ALL

Citation : 2012 Latest Caselaw 4126 ALL
Judgement Date : 12 September, 2012

Allahabad High Court

Shamsher Bahadur Singh, ... vs Deputy Inspector General Of ... on 12 September, 2012

Bench: Krishna Murari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 44929 of 2012
 

 
Petitioner :- Shamsher Bahadur Singh, Constableno. 139
 
Respondent :- Deputy Inspector General Of Police & Others
 
Petitioner Counsel :- Anupam Kulshreshtha
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Krishna Murari,J.

Sri Anupam Kulshreshtha, learned counsel for the petitioner states that he has instruction to withdraw the petition in as much as the order impugned in this petition has been withdrawn by the authority and there is no cause of action left.

In view of above statement, writ petition stands dismissed as withdrawn

Order Date :- 12.9.2012

M/A.

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