Shankar Lal vs Union Of India And Others
2014 Latest Caselaw 471 ALL

Citation : 2014 Latest Caselaw 471 ALL
Judgement Date : 2 April, 2014

Allahabad High Court

Shankar Lal vs Union Of India And Others on 2 April, 2014

Bench: Tarun Agarwala, Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - C No. - 35851 of 2010
 

 
Petitioner :- Shankar Lal
 
Respondent :- Union Of India And Others
 
Counsel for Petitioner :- Rohit Agrawal,H.R. Mishra,Rajesh Kumar
 
Counsel for Respondent :- A.S.G.I.,J.L. Pandey,S. Rajappa,S.C.
 

 
Hon'ble Tarun Agarwala,J.

Hon'ble Rajan Roy,J.

Withdrawal application no. 305220 of 2013 is allowed.

In view of the withdrawal application being allowed, the writ petition is dismissed as withdrawn.

Order Date :- 2.4.2014

MAA/-

(Rajan Roy,J.) (Tarun Agarwala,J.)

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