Ram Kumar Through Next ... vs Smt. Mahrana And Others
2013 Latest Caselaw 194 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- HABEAS CORPUS No. - 99 of 2013
 

 
Petitioner :- Ram Kumar Through Next Friend/Uncle Aharwadeen
 
Respondent :- Smt. Mahrana And Others
 
Petitioner Counsel :- Lalla Ji Maurya
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J. 

(C.M.A. No.30352 of 2013)

This application for amendment seeks change in the main prayer of the petition itself.

No ground for amendment is made out.

At this juncture, learned counsel for the petitioner, Sri L.J. Maurya, Advocate, prays that let the main petition be dismissed as withdrawn, with liberty to file a fresh petition.

Accordingly, the application is dismissed, on the statement of Sri Maurya, Advocate.

Order Date :- 2.4.2013/A.Nigam

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Case :- HABEAS CORPUS No. - 99 of 2013

Petitioner :- Ram Kumar Through Next Friend/Uncle Aharwadeen

Respondent :- Smt. Mahrana And Others

Petitioner Counsel :- Lalla Ji Maurya

Respondent Counsel :- Govt. Advocate

Hon'ble Ajai Lamba,J.

The petition is dismissed as withdrawn, with liberty to file afresh, on the statement of the learned counsel for the petitioner.

Order Date :- 2.4.2013/A.Nigam