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Km. Anshita Verma vs State Of U.P. & 5 Others
2014 Latest Caselaw 9149 ALL

Citation : 2014 Latest Caselaw 9149 ALL
Judgement Date : 25 November, 2014

Allahabad High Court
Km. Anshita Verma vs State Of U.P. & 5 Others on 25 November, 2014
Bench: Akhtar Husain Khan



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 27532 of 2013
 

 
Petitioner :- Km. Anshita Verma
 
Respondent :- State Of U.P. & 5 Others
 
Counsel for Petitioner :- Vijay Tripathi
 
Counsel for Respondent :- Govt. Advocate,Onkar Nath
 

 
Hon'ble Akhtar Husain Khan,J.

Learned counsel for petitioner appeared. Learned A.G.A. appeared for respondent nos. 1 to 4. None appeared for respondent nos. 5 and 6.

Learned counsel for petitioner submitted that he wants to withdraw the writ petition as the matter has been resolved out of Court.

In view of above statement made by learned counsel for petitioner, present writ petition is disposed off accordingly as withdrawn. 

Order Date :- 25.11.2014

RU

 

 

 
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