Surendra Kumar vs State Of U.P. Thru Secy. And Others
2013 Latest Caselaw 6555 ALL

Citation : 2013 Latest Caselaw 6555 ALL
Judgement Date : 23 October, 2013

Allahabad High Court

Surendra Kumar vs State Of U.P. Thru Secy. And Others on 23 October, 2013

Bench: Arun Tandon, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 52809 of 2012
 

 
Petitioner :- Surendra Kumar
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Counsel for Petitioner :- Umesh Vats,Chandra Pal Singh
 
Counsel for Respondent :- C.S.C.,M.R.Chuhan
 

 
Hon'ble Arun Tandon,J.

Hon'ble Anjani Kumar Mishra,J.

Learned counsel for the petitioner with reference to the Withdrawal Application No. 298683 of 2013 which is supported by an affidavit submits that the writ petition may be dismissed as not pressed.

In view of the aforesaid statement, the writ petition is dismissed as not pressed.

Interim order, if any, stands discharged.

Order Date :- 23.10.2013

Priyanka

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