Surendra Pal Singh And 2 Others vs State Of U.P. Thru Secy. And 3 ...
2013 Latest Caselaw 6175 ALL

Citation : 2013 Latest Caselaw 6175 ALL
Judgement Date : 30 September, 2013

Allahabad High Court

Surendra Pal Singh And 2 Others vs State Of U.P. Thru Secy. And 3 ... on 30 September, 2013

Bench: Dilip Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 51716 of 2013
 

 
Petitioner :- Surendra Pal Singh And 2 Others
 
Respondent :- State Of U.P. Thru Secy. And 3 Others
 
Counsel for Petitioner :- P.C. Pathak
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dilip Gupta,J.

It is stated by Sri P.C. Pathak, learned counsel for the petitioners that the petitioners do not desire to press the petition.

Sri S.P. Singh, learned counsel appearing for respondent no.4 has no objection.

The writ petition is, accordingly, dismissed as not pressed.

Order Date :- 30.9.2013

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