Rani Rewati Devi vs State Of U.P.Thru Secy & Ors.
2013 Latest Caselaw 53 ALL

Citation : 2013 Latest Caselaw 53 ALL
Judgement Date : 1 April, 2013

Allahabad High Court

Rani Rewati Devi vs State Of U.P.Thru Secy & Ors. on 1 April, 2013

Bench: Amreshwar Pratap Sahi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 17069 of 2013
 

 
Petitioner :- Rani Rewati Devi
 
Respondent :- State Of U.P.Thru Secy & Ors.
 
Petitioner Counsel :- R.S.Shukla,Sheetala Prasad
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Amreshwar Pratap Sahi,J.

This petition is sought to be withdrawn by the learned counsel for the petitioner on the ground that in appropriate reliefs have been prayed for and the petition is otherwise incomplete facts. He is therefore, permitted to withdraw the writ petition with liberty and to file fresh writ petition.

Dismissed as withdrawn with the said liberty.

Order Date :- 1.4.2013

Priyanka

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