Monu vs State Of U.P. And 5 Others
2016 Latest Caselaw 5041 ALL

Citation : 2016 Latest Caselaw 5041 ALL
Judgement Date : 9 August, 2016

Allahabad High Court

Monu vs State Of U.P. And 5 Others on 9 August, 2016

Bench: Raghvendra Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 49
 

 
Case :- APPLICATION U/S 482 No. - 21476 of 2016
 

 
Applicant :- Monu
 
Opposite Party :- State Of U.P. And 5 Others
 
Counsel for Applicant :- Dhiraj Kumar Pandey
 
Counsel for Opposite Party :- G.A.
 
Hon'ble Raghvendra Kumar, J.

Heard learned counsel for the applicants, learned A.G.A for the State and perused the record.

Learned counsel for the applicant prayed for withdrawal of this application / petition with liberty to take recourse to appropriate remedy before the appropriate forum, admissible under law, if it is so advised.

Accordingly the petition / application is hereby dismissed with the aforesaid liberty.

Certified copy, if any filed, be returned in accordance with rules.

Order Date :- 09.08.2016

Vinod.

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