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Brijesh Sharma vs State Of U.P. Thru Secy. And 2 ...
2013 Latest Caselaw 4746 ALL

Citation : 2013 Latest Caselaw 4746 ALL
Judgement Date : 30 July, 2013

Allahabad High Court
Brijesh Sharma vs State Of U.P. Thru Secy. And 2 ... on 30 July, 2013
Bench: Satya Poot Mehrotra, Anjani Kumar Mishra



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 41091 of 2013
 

 
Petitioner :- Brijesh Sharma
 
Respondent :- State Of U.P. Thru Secy. And 2 Others
 
Counsel for Petitioner :- V.S. Rajpoot
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

    After some arguments, Shri V.S. Rajpoot, 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states that the petitioner wants to withdraw the present Writ Petition, and therefore, the same may be dismissed as withdrawn.

    In view of the statement made above, the present Writ Petition is dismissed as withdrawn.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

Order Date :- 30.7.2013

Ajeet...

 

 

 
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