Sunday, 19, Apr, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Ajay Gupta And 2 Ors. vs State Of U.P. And Another
2015 Latest Caselaw 1818 ALL

Citation : 2015 Latest Caselaw 1818 ALL
Judgement Date : 14 August, 2015

Allahabad High Court
Ajay Gupta And 2 Ors. vs State Of U.P. And Another on 14 August, 2015
Bench: Rajesh Dayal Khare



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 55
 

 
Case :- APPLICATION U/S 482 No. - 39033 of 2013
 

 
Applicant :- Ajay Gupta And 2 Ors.
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Rajiv Gupta,Dileep Kumar,Rajrshi Gupta
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Rajesh Dayal Khare,J.

As prayed by Sri Rizwan Ahmad learned counsel holding brief of Sri Rajiv Gupta learned counsel for the applicants, present application is dismissed as withdrawn.

Interim order, if any, stands vacated.

No order as to costs.

Order Date :- 14.8.2015

faraz

 

 

 
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 : IDRC

 
 
Latestlaws Newsletter