Dr. (Smt.) Nirmala Shrivastav And ... vs State Of U.P. And Another
2017 Latest Caselaw 2682 ALL

Citation : 2017 Latest Caselaw 2682 ALL
Judgement Date : 25 July, 2017

Allahabad High Court

Dr. (Smt.) Nirmala Shrivastav And ... vs State Of U.P. And Another on 25 July, 2017

Bench: Ran Vijai Singh, Ifaqat Ali Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 23644 of 2017
 

 
Petitioner :- Dr. (Smt.) Nirmala Shrivastav And Another
 
Respondent :- State Of U.P. And Another
 
Counsel for Petitioner :- Anuradha Sundaram,Rashmi Tripathi,Rashmi Yadav
 
Counsel for Respondent :- C.S.C.,Pratap Shanker Yadav
 

 
Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

Sri Pratap Shankar Yadav, learned counsel for the respondents states that he has filed Vakalatnama on behalf of respondents inadvertently. He may be permitted to withdraw his Vakalatnama.

As prayed, Vakalatnama, filed by Sri Pratap Shankar Yadav, learned counsel is withdrawn and on the next date of listing his name be not shown in the cause list.

Put up on 31.07.2017 in the additional cause list.

Order Date :- 25.7.2017

Swati

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