Satendra Singh vs State Of U.P. & 2 Others
2017 Latest Caselaw 3457 ALL

Citation : 2017 Latest Caselaw 3457 ALL
Judgement Date : 21 August, 2017

Allahabad High Court

Satendra Singh vs State Of U.P. & 2 Others on 21 August, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 4609 of 2017
 

 
Petitioner :- Satendra Singh
 
Respondent :- State Of U.P. & 2 Others
 
Counsel for Petitioner :- Anurudh Kumar Prajapati
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the applicant submits that he wants to withdraw this petition and it may be dismissed as withdrawn with liberty to file a fresh.

Accordingly, this petition is dismissed as withdrawn with liberty to file a fresh.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 petitioner as per Rules.

Order Date :- 21.8.2017

Gss

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