Mohammad Haider vs Nirankar Garg
2013 Latest Caselaw 6027 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 
Civil Misc. Withdrawal Application No. 216331 of 2013
 
IN
 
Case :- CIVIL REVISION No. - 526 of 2010
 
Revisionist :- Mohammad Haider
 
Opposite Party :- Nirankar Garg
 
Counsel for Revisionist :- Madhusudan Dixit
 
Counsel for Opposite Party :- A.K. Singh
 

 
Hon'ble Sanjay Misra,J.

This is an application filed by learned counsel for the revisionist to dismiss the revision as withdrawn. It is supported with an affidavit of the revisionist.

Sri Pankaj Agarwal, learned counsel for the applicant-revisionist presses the application.

In view of the aforesaid submission, the application is allowed. The revision is dismissed as withdrawn. Interim order, if any, stands vacated.

No order is passed as to costs.

Order Date :- 23.9.2013

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Case :- CIVIL REVISION No. - 526 of 2010

Revisionist :- Mohammad Haider

Opposite Party :- Nirankar Garg

Counsel for Revisionist :- Madhusudan Dixit

Counsel for Opposite Party :- A.K. Singh

Hon'ble Sanjay Misra,J.

Dismissed as withdrawn.

For orders, see order of date passed on the Civil Misc. Withdrawal Application No. 216331 of 2013.

Order Date :- 23.9.2013

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