Priyanka vs State Of U.P.And 4 Others
2014 Latest Caselaw 1998 ALL

Citation : 2014 Latest Caselaw 1998 ALL
Judgement Date : 23 May, 2014

Allahabad High Court

Priyanka vs State Of U.P.And 4 Others on 23 May, 2014

Bench: Surya Prakash Kesarwani




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- WRIT - A No. - 28992 of 2014
 

 
Petitioner :- Priyanka
 
Respondent :- State Of U.P.And 4 Others
 
Counsel for Petitioner :- Dinesh Prasad
 
Counsel for Respondent :- C.S.C.,Illegible
 

 
Hon'ble Surya Prakash Kesarwani,J.

1. Heard Sri Dinesh Prasad, learned counsel for the petitioner, Sri Azad Khan, learned Standing Counsel for the respondent no. 1, 3 and 4.

2. Sri Sri Dinesh Prasad, learned counsel for the petitioner states that the petitioner wants to withdraw the writ petition.

3. The writ petition is dismissed as withdrawn.

Order Date :- 23.5.2014

Mukesh

(Surya Prakash Kesarwani,J. )

Download the LatestLaws.com Mobile App