Devesh Kumar Tiwari vs State Of U.P. Thru. Secy. Home & 3 ...
2015 Latest Caselaw 708 ALL

Citation : 2015 Latest Caselaw 708 ALL
Judgement Date : 27 May, 2015

Allahabad High Court

Devesh Kumar Tiwari vs State Of U.P. Thru. Secy. Home & 3 ... on 27 May, 2015

Bench: Shri Narayan Shukla, Rakesh Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- MISC. BENCH No. - 4518 of 2015
 

 
Petitioner :- Devesh Kumar Tiwari
 
Respondent :- State Of U.P. Thru. Secy. Home & 3 Ors.
 
Counsel for Petitioner :- Vijay Kumar Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Shri Narayan Shukla,J.

Hon'ble Rakesh Srivastava,J.

Learned counsel for the petitioner makes a request to dismiss the writ petition as withdrawn with liberty to the petitioner to approach the appropriate forum.

Accordingly, the writ petition is dismissed with liberty to the petitioner to approach the appropriate forum.

Order Date :- 27.5.2015

Banswar

(Rakesh Srivastava,J.) (Shri Narayan Shukla,J.)

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