Rais Uddin And Others vs State Of U.P. And Others
2014 Latest Caselaw 3947 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 10808 of 2009
 

 
Petitioner :- Rais Uddin And Others
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Somesh Khare,Chandan Sharma,J.A.Azmi,J.J.Munir,P.N.Rai
 
Counsel for Respondent :- C.S.C.,S.P.Saroj,Sanjay Kumar Srivastava,Suresh Gupta
 

 
Hon'ble Anjani Kumar Mishra,J.

Sri Surya Prakash Vishwarkarma, holding brief of Sri P.N.Rai had submitted in support of the affidavit filed alongwith withdrawal application that the petitioner does not want to press the writ petition and the same may be dismissed as not pressed.

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

Interim order, if any, shall stand vacated.

Order Date :- 2.8.2014

SKS

Civil Misc. Withdrawal Application No. 245989 of 2014

IN

Case :- WRIT - B No. - 10808 of 2009

Petitioner :- Rais Uddin And Others

Respondent :- State Of U.P. And Others

Counsel for Petitioner :- Somesh Khare,Chandan Sharma,J.A.Azmi,J.J.Munir,P.N.Rai

Counsel for Respondent :- C.S.C.,S.P.Saroj,Sanjay Kumar Srivastava,Suresh Gupta

Hon'ble Anjani Kumar Mishra,J.

The application is allowed.  

Order Date :- 2.8.2014

SKS