Hari Prasad Jiaswal And Others vs State Of U.P. And Others
2014 Latest Caselaw 8675 ALL

Citation : 2014 Latest Caselaw 8675 ALL
Judgement Date : 14 November, 2014

Allahabad High Court

Hari Prasad Jiaswal And Others vs State Of U.P. And Others on 14 November, 2014

Bench: Rajes Kumar, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 16647 of 2009
 

 
Petitioner :- Hari Prasad Jiaswal And Others
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- P.K. Kesari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Shashi Kant,J.

Civil Misc. Withdrawal Application.

For the reasons stated in the affidavit, the petitioner wants to withdraw the writ petition.

The writ petition is dismissed as withdrawn.

The application is allowed.

Order Date :- 14.11.2014

Case :- WRIT - C No. - 16647 of 2009

Petitioner :- Hari Prasad Jiaswal And Others

Respondent :- State Of U.P. And Others

Counsel for Petitioner :- P.K. Kesari

Counsel for Respondent :- C.S.C.

Hon'ble Rajes Kumar,J.