Brahm Swaroop And Ors. vs State Of U.P.Thru Secy & Ors.
2013 Latest Caselaw 74 ALL

Citation : 2013 Latest Caselaw 74 ALL
Judgement Date : 1 April, 2013

Allahabad High Court

Brahm Swaroop And Ors. 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. - 16917 of 2013
 

 
Petitioner :- Brahm Swaroop And Ors.
 
Respondent :- State Of U.P.Thru Secy & Ors.
 
Petitioner Counsel :- K.K.Tripathi
 
Respondent Counsel :- C.S.C.,Vivek Varma
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Supplementary affidavit has been filed today.

Sri Vivek Varma, learned counsel for the respondent-Nagar Nigam.

Learned counsel for the petitioner states that the writ petition has been erroneously drafted. He is therefore, permitted to withdraw the writ petition and file a fresh writ petition.

Dismissed as withdrawn with the said liberty.

Order Date :- 1.4.2013

Priyanka

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