Brijesh And Ors. vs The State Of U.P Thru Principal ...
2013 Latest Caselaw 831 ALL

Citation : 2013 Latest Caselaw 831 ALL
Judgement Date : 12 April, 2013

Allahabad High Court

Brijesh And Ors. vs The State Of U.P Thru Principal ... on 12 April, 2013

Bench: Abdul Mateen, Ashwani Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- MISC. BENCH No. - 3097 of 2013
 

 
Petitioner :- Brijesh And Ors.
 
Respondent :- The State Of U.P Thru Principal Secy., Home Deptt., And Ors.
 
Petitioner Counsel :- Rajeev Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Abdul Mateen,J.

Hon'ble Ashwani Kumar Singh,J.

Heard learned counsel for the petitioners and learned Additional Government Advocate.

After arguing the petition at some length, learned counsel for the petitioners prayed that the petition may be dismissed with liberty to file a fresh petition since he intends to modify the prayer made in the writ petition.

The writ petition is accordingly dismissed with liberty granted to the petitioners to file a fresh petition

Order Date :- 12.4.2013

anb

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