Phool Dei vs State Of U.P. And 3 Ors.
2016 Latest Caselaw 6673 ALL

Citation : 2016 Latest Caselaw 6673 ALL
Judgement Date : 26 October, 2016

Allahabad High Court

Phool Dei vs State Of U.P. And 3 Ors. on 26 October, 2016

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 51493 of 2016
 

 
Petitioner :- Phool Dei
 
Respondent :- State Of U.P. And 3 Ors.
 
Counsel for Petitioner :- Lallan Prasad Pal
 
Counsel for Respondent :- C.S.C.,Satish Chaturvedi
 

 
Hon'ble Abhinava Upadhya,J.

Heard learned counsel for the petitioner, learned Standing Counsel appearing for the State-respondents and Sri V.N.Singh, learned counsel appearing for the respondents-State Bank of India.

After some argument, learned counsel for the petitioner states that he does not wish to press this writ petition and the same may be dismissed as withdrawn. He submits that the petitioner will approach the appropriate Forum for the redressal of his grievance.

The prayer is allowed.

The writ petition is, accordingly, dismissed as withdrawn.

Order Date :- 26.10.2016

SKM

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