Rakesh Jain vs State Of U.P. & Another
2015 Latest Caselaw 302 ALL

Citation : 2015 Latest Caselaw 302 ALL
Judgement Date : 1 May, 2015

Allahabad High Court

Rakesh Jain vs State Of U.P. & Another on 1 May, 2015

Bench: Mukhtar Ahmad




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- APPLICATION U/S 482 No. - 4331 of 2015
 

 
Applicant :- Rakesh Jain
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Ram Kaushik,Manish Goyal,Priyanka Midha
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Mukhtar Ahmad,J.

Sri Ram Kaushik, learned counsel for the applicant submits that he does not want to press this petition, therefore, the same may be dismissed as not pressed with liberty to file fresh petition.

Accordingly, the present petition is dismissed as not pressed with liberty as aforesaid.

Certified copy of the order be returned to the learned counsel for the applicant as per rules.

Order Date :- 1.5.2015

Fhd.

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