Saturday, 02, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Ramesh Chandra Tiwawwrwi vs State Of U.P.And 2 Others
2014 Latest Caselaw 5441 ALL

Citation : 2014 Latest Caselaw 5441 ALL
Judgement Date : 1 September, 2014

Allahabad High Court
Ramesh Chandra Tiwawwrwi vs State Of U.P.And 2 Others on 1 September, 2014
Bench: Pradeep Kumar Baghel



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- WRIT - A No. - 46276 of 2014
 

 
Petitioner :- Ramesh Chandra Tiwari
 
Respondent :- State Of U.P.And 2 Others
 
Counsel for Petitioner :- Anil Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Learned counsel for the petitioner after some argument seeks permission to withdraw this writ petition.

The writ petition is permitted to be withdrawn without giving liberty to file a fresh writ petition.

Order Date :- 1.9.2014

SKS

 

 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter