Manoj Kumar Gupta vs State Of U.P. & Others
2015 Latest Caselaw 1430 ALL

Citation : 2015 Latest Caselaw 1430 ALL
Judgement Date : 23 July, 2015

Allahabad High Court

Manoj Kumar Gupta vs State Of U.P. & Others on 23 July, 2015

Bench: Pankaj Naqvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 49
 
Crl. Misc. Withdrawal Application No. 231538 of 2015
 
In
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 11957 of 2010
 

 
Petitioner :- Manoj Kumar Gupta
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- P.K. Shahi,Birendra Singh,Rishabh Kumar,Sengar Vineet Singh,Veneet Singh Sengar
 
Counsel for Respondent :- Govt. Advocate,Anil Kumar Pathak,M.C. Chaturvedi
 

 
Hon'ble Pankaj Naqvi,J.

The withdrawal application is allowed.

Order Date :- 23.7.2015

AHN

.............

Case :- CRIMINAL MISC. WRIT PETITION No. - 11957 of 2010

Petitioner :- Manoj Kumar Gupta

Respondent :- State Of U.P. & Others

Counsel for Petitioner :- P.K. Shahi,Birendra Singh,Rishabh Kumar,Sengar Vineet Singh,Veneet Singh Sengar

Counsel for Respondent :- Govt. Advocate,Anil Kumar Pathak,M.C. Chaturvedi

Hon'ble Pankaj Naqvi,J.

The writ petition is dismissed as withdrawn, but with no liberty.

Interim order, if any, stands vacated.