Afsana Parveen vs State Of U.P.
2016 Latest Caselaw 7550 ALL

Citation : 2016 Latest Caselaw 7550 ALL
Judgement Date : 14 December, 2016

Allahabad High Court

Afsana Parveen vs State Of U.P. on 14 December, 2016

Bench: Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 38224 of 2016
 

 
Applicant :- Afsana Parveen
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Shabana Nizam
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Om Prakash-VII,J.

Learned counsel for the applicant states that he does not want to press this petition and the same may be dismissed as not pressed.

In view of the aforesaid, the application is dismissed as not pressed with the liberty to file fresh application.

Office is directed to return the certified copies of the documents after obtaining copies of the same on record.

Order Date :- 14.12.2016

Sachdeva

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