Narottam vs Deputy Director Of Consolidation ...
2014 Latest Caselaw 4039 ALL

Citation : 2014 Latest Caselaw 4039 ALL
Judgement Date : 5 August, 2014

Allahabad High Court

Narottam vs Deputy Director Of Consolidation ... on 5 August, 2014

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 67181 of 2009
 

 
Petitioner :- Narottam
 
Respondent :- Deputy Director Of Consolidation And Others
 
Counsel for Petitioner :- Jamwant Maurya
 
Counsel for Respondent :- C.S.C.,A.P. Singh,Ashok Kumar Singh,J.L. Pandey,Mahesh Narain Singh
 

 
Hon'ble Anjani Kumar Mishra,J.

Sri Jamwant Maurya, learned counsel for the petitioner has stated relying upon the affidavit filed alongwith the withdrawal application that the petitioner does not want to press this writ petition. In view of the statement so made, the writ petition is dismissed as not pressed. Interim order, if any, is discharged.

Order Date :- 5.8.2014

SKS

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