Avtar Singh & 4 Others vs State Of U.P. & 4 Others
2014 Latest Caselaw 5256 ALL

Citation : 2014 Latest Caselaw 5256 ALL
Judgement Date : 28 August, 2014

Allahabad High Court

Avtar Singh & 4 Others vs State Of U.P. & 4 Others on 28 August, 2014

Bench: Amreshwar Pratap Sahi, Vivek Kumar Birla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- WRIT - C No. - 45072 of 2014
 

 
Petitioner :- Avtar Singh & 4 Others
 
Respondent :- State Of U.P. & 4 Others
 
Counsel for Petitioner :- Shikhar Awasthi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Vivek Kumar Birla,J.

Sri Ravi Kiran Jain, learned senior counsel submits that due to inadvertence certain relevant facts are wanting and some documents are also required to be filed in the writ petition. He, therefore, prays to dismiss the writ petition as withdrawn with liberty to file a fresh writ petition.

The writ petition is dismissed as withdrawn with liberty to file a fresh writ petition.

Order Date :- 28.8.2014

SKS

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