Chandra Kumar And 2 Others vs State Of U.P. & 4 Others
2015 Latest Caselaw 173 ALL

Citation : 2015 Latest Caselaw 173 ALL
Judgement Date : 27 April, 2015

Allahabad High Court

Chandra Kumar And 2 Others vs State Of U.P. & 4 Others on 27 April, 2015

Bench: B. Amit Sthalekar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- WRIT - A No. - 23841 of 2015
 

 
Petitioner :- Chandra Kumar And 2 Others
 
Respondent :- State Of U.P. & 4 Others
 
Counsel for Petitioner :- K.M. Misra
 
Counsel for Respondent :- C.S.C.,Ajay Kumar
 

 
Hon'ble B. Amit Sthalekar,J.

Sri H.R.Mishra, learned senior counsel assisted by Sri K.M.Mishra, learned counsel for the petitioners states that the writ petition may be dismissed with liberty to file a fresh petition impleading the necessary parties.

Accordingly, the writ petition is dismissed with liberty as aforesaid.

Order Date :- 27.4.2015

Ashish Pd.

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