Satya Deo Rai vs Union Of India And Another
2017 Latest Caselaw 3033 ALL

Citation : 2017 Latest Caselaw 3033 ALL
Judgement Date : 4 August, 2017

Allahabad High Court

Satya Deo Rai vs Union Of India And Another on 4 August, 2017

Bench: Ran Vijai Singh, Ifaqat Ali Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 34662 of 2017
 

 
Petitioner :- Satya Deo Rai
 
Respondent :- Union Of India And Another
 
Counsel for Petitioner :- Alok Rai,Umesh Narain Sharma
 
Counsel for Respondent :- A.S.G.I.
 

 
Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

Sri Alok Rai, learned counsel for the petitioner at the outset submitted that he may be permitted to withdraw the writ petition with liberty to file fresh writ petition.

Sri A. K. Mehrotra, learned counsel who appears for respondents has no objection. The writ petition is dismissed as withdrawn with liberty to aforesaid.

Order Date :- 4.8.2017

Swati

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