Ratan Pal vs State Of U.P. And 4 Ors.
2014 Latest Caselaw 4264 ALL

Citation : 2014 Latest Caselaw 4264 ALL
Judgement Date : 11 August, 2014

Allahabad High Court

Ratan Pal vs State Of U.P. And 4 Ors. on 11 August, 2014

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 41376 of 2014
 

 
Petitioner :- Ratan Pal
 
Respondent :- State Of U.P. And 4 Ors.
 
Counsel for Petitioner :- D.K. Mishra
 
Counsel for Respondent :- C.S.C.,Mahesh Narain Singh
 

 
Hon'ble Anjani Kumar Mishra,J.

After some argument, the learned counsel for the petitioner states that he may be permitted to withdraw the writ petition.

Accordingly, the writ petition is dismissed as withdrawn. It is made clear that no liberty is granted to the petitioner to file a fresh writ petition on the same cause of action.

Order Date :- 11.8.2014

SKS

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