Balveer Singh vs State Of U.P. & 3 Others
2014 Latest Caselaw 5523 ALL

Citation : 2014 Latest Caselaw 5523 ALL
Judgement Date : 1 September, 2014

Allahabad High Court

Balveer Singh vs State Of U.P. & 3 Others on 1 September, 2014

Bench: Amreshwar Pratap Sahi, Vivek Kumar Birla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- WRIT - C No. - 45956 of 2014
 

 
Petitioner :- Balveer Singh
 
Respondent :- State Of U.P. & 3 Others
 
Counsel for Petitioner :- D.K. Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Vivek Kumar Birla,J.

The petitioner has nowhere disclosed the status of the previous shop or the status of the attachment of the Fair Price Shop.

In the absence of such material, learned counsel for the petitioner submits that he may be permitted to withdraw the writ petition and file a fresh writ petition with complete material with regard to previous history of the Fair Price Shop of the village in question.

The writ petition is dismissed as withdrawn with the aforesaid liberty.

Order Date :- 1.9.2014

Irshad

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