Rahul Katyal & 3 Others vs State Of U.P. & Another
2017 Latest Caselaw 3157 ALL

Citation : 2017 Latest Caselaw 3157 ALL
Judgement Date : 10 August, 2017

Allahabad High Court

Rahul Katyal & 3 Others vs State Of U.P. & Another on 10 August, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 21556 of 2017
 

 
Applicant :- Rahul Katyal & 3 Others
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Harish Kumar Yadav
 
Counsel for Opposite Party :- G.A.,Ajai Kumar
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the applicants, learned A.G.A. for the State, learned counsel for the opp. party no. 2 and perused the record.

Learned counsel for the applicants submits that he wants to withdraw this application under section 482 C.P.C. and it may be dismissed as withdrawn with liberty to file a fresh.

Accordingly, this application is dismissed as withdrawn with liberty to file a fresh.

Let the certified copy of the impugned order be returned to learned counsel for the applicants as per Rules.

Order Date :- 10.8.2017

Gss

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