Rajiv Kumar And Anr vs State Of U.P. And Another
2014 Latest Caselaw 5140 ALL

Citation : 2014 Latest Caselaw 5140 ALL
Judgement Date : 27 August, 2014

Allahabad High Court

Rajiv Kumar And Anr vs State Of U.P. And Another on 27 August, 2014

Bench: Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 31880 of 2014
 

 
Applicant :- Rajiv Kumar And Anr
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Vinod Tripathi,Manoj Tripathi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Vipin Sinha,J.

Learned counsel for the applicant submits that he does not want to press the application, therefore, the same may be dismissed as not pressed with a liberty to seek appropriate remedy before the appropriate forum.

Accordingly, the present application is dismissed as not pressed with a liberty to seek appropriate remedy before appropriate forum.

Certified copy of the order will be returned to learned counsel for the applicant.

Order Date :- 27.8.2014

Ajay

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