Kusumawati Devi vs State Of U.P. Thru Secy. And 4 ...
2013 Latest Caselaw 4245 ALL

Citation : 2013 Latest Caselaw 4245 ALL
Judgement Date : 17 July, 2013

Allahabad High Court

Kusumawati Devi vs State Of U.P. Thru Secy. And 4 ... on 17 July, 2013

Bench: Satya Poot Mehrotra, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 38250 of 2013
 

 
Petitioner :- Kusumawati Devi
 
Respondent :- State Of U.P. Thru Secy. And 4 Others
 
Counsel for Petitioner :- Bishram Tiwari,V.K. Mishra
 
Counsel for Respondent :- C.S.C.,Tariq Maqbool Khan
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

After some arguments, Sri V.K. Mishra, learned counsel for the Petitioner states that the petitioner wants to withdraw the present Writ Petition and, therefore, the same may be dismissed as withdrawn.

In view of the statement made above, the Writ petition is dismissed as withdrawn.

It is made clear that no liberty is being given to the petitioner to file fresh Writ Petition on the same cause of action.

Learned Standing Counsel, appearing for the Respondent Nos. 1 to 3, and Sri Tariq Maqbool Khan, learned counsel appearing for the Respondent No. 4, are present.

Order Date :- 17.7.2013

Priyanka