Akram vs State Of U.P. & Another
2015 Latest Caselaw 1424 ALL

Citation : 2015 Latest Caselaw 1424 ALL
Judgement Date : 23 July, 2015

Allahabad High Court

Akram vs State Of U.P. & Another on 23 July, 2015

Bench: Manoj Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 18577 of 2015
 

 
Applicant :- Akram
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Pankaj Bharti
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Manoj Misra,J.

Learned counsel for the applicant prays to withdraw the application with liberty to seek legal appropriate remedies.

Accordingly, the application is dismissed as withdrawn with liberty as prayed for.

Order Date :- 23.7.2015

Arvind

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