Smt. Sinder Kaur Thru Her Husband ... vs State Of U.P. & 3 Others
2014 Latest Caselaw 2281 ALL

Citation : 2014 Latest Caselaw 2281 ALL
Judgement Date : 12 June, 2014

Allahabad High Court

Smt. Sinder Kaur Thru Her Husband ... vs State Of U.P. & 3 Others on 12 June, 2014

Bench: Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- HABEAS CORPUS No. - 202 of 2014
 

 
Petitioner :- Smt. Sinder Kaur Thru Her Husband Sri Ranjeet Singh
 
Respondent :- State Of U.P. & 3 Others
 
Counsel for Petitioner :- Dheeraj Srivastava
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Shashi Kant,J.

After hearing the arguments at some length, learned counsel for the petitioner seeks permission to withdraw this revision with liberty to take appropriate remedy at appropriate forum.

In view of the aforesaid submission, this writ petition is dismissed as withdrawn with liberty to seek appropriate remedy at appropriate forum.

Order Date :- 12.6.2014

Monika

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