Ajay Kumar vs State Of U.P. & 2 Others
2014 Latest Caselaw 3758 ALL

Citation : 2014 Latest Caselaw 3758 ALL
Judgement Date : 28 July, 2014

Allahabad High Court

Ajay Kumar vs State Of U.P. & 2 Others on 28 July, 2014

Bench: Amreshwar Pratap Sahi, Vivek Kumar Birla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- WRIT - C No. - 38162 of 2014
 

 
Petitioner :- Ajay Kumar
 
Respondent :- State Of U.P. & 2 Others
 
Counsel for Petitioner :- Shashi Kant Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Vivek Kumar Birla,J.

Learned counsel for the petitioner submits that a first information report has already been lodged after the demand notice was issued. He does not want to press the writ petition.

The writ petition is dismissed as not pressed.

Order Date :- 28.7.2014

Ajay

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