Mangleshwar Singh vs State Of U.P.And 2 Others
2014 Latest Caselaw 2012 ALL

Citation : 2014 Latest Caselaw 2012 ALL
Judgement Date : 23 May, 2014

Allahabad High Court

Mangleshwar Singh vs State Of U.P.And 2 Others on 23 May, 2014

Bench: Surya Prakash Kesarwani




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- WRIT - A No. - 29021 of 2014
 

 
Petitioner :- Mangleshwar Singh
 
Respondent :- State Of U.P.And 2 Others
 
Counsel for Petitioner :- Santosh Kumar Singh
 
Counsel for Respondent :- C.S.C.,Q.H.Siddiqui
 

 
Hon'ble Surya Prakash Kesarwani,J.

1. Heard Sri Santosh Kumar Singh, learned counsel for the petitioner, Smt. Anjali Upadhyay, learned Standing Counsel for the respndent no.1 and Sri Azad Khan, learned counsel for the respondent no. 2 and 3.

2. Sri Santosh Kumar Singh,, 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 The writ petition is dismissed as withdrawn.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. )

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