Indrajeet & Another vs State Of U.P. & 2 Others
2014 Latest Caselaw 2283 ALL

Citation : 2014 Latest Caselaw 2283 ALL
Judgement Date : 12 June, 2014

Allahabad High Court

Indrajeet & Another vs State Of U.P. & 2 Others on 12 June, 2014

Bench: Surya Prakash Kesarwani




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - C No. - 32337 of 2014
 

 
Petitioner :- Indrajeet & Another
 
Respondent :- State Of U.P. & 2 Others
 
Counsel for Petitioner :- Anil Kumar Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Surya Prakash Kesarwani,J.

1. Heard Sri Anil Kumar Mishra, learned counsel for the petitioners.

2. After argument was advanced at some length by Sri Anil Kumar Mishra, he seeks to withdraw the writ petition with liberty to file a fresh writ petition for reasons that certain important pleadings could not be inadvertently made in the writ petition.

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 The writ petition is dismissed as withdrawn with liberty to file fresh writ petition.

Order Date :- 12.6.2014

Mukesh

(Surya Prakash Kesarwani,J. )

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