Sunita Rani vs State Of U.P.Trh.Prin Secy Bhasha ...
2013 Latest Caselaw 480 ALL

Citation : 2013 Latest Caselaw 480 ALL
Judgement Date : 5 April, 2013

Allahabad High Court

Sunita Rani vs State Of U.P.Trh.Prin Secy Bhasha ... on 5 April, 2013

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 1211 of 2007
 

 
Petitioner :- Sunita Rani
 
Respondent :- State Of U.P.Trh.Prin Secy Bhasha And 2 Ors
 
Petitioner Counsel :- A.M.Tripathi,Rajiv Misra
 
Respondent Counsel :- C.S.C.,S.B.Pandey
 

 
Hon'ble Pankaj Mithal,J.

The petitioner Sunita Rani has applied for withdrawal of the writ petition. The application is duly supported by her personal affidavit.

Shri S.B. Pandey, learned counsel appearing for the respondents no.2 and 3 states that he has no objection if withdrawal is permitted.

In view of above, the writ petition is dismissed as withdrawn.

Application No. 18620 of 2013 is allowed.

Order Date :- 5.4.2013

R.U.

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