Vijayi Lodhi vs State Of U.P. And 3 Others
2017 Latest Caselaw 767 ALL

Citation : 2017 Latest Caselaw 767 ALL
Judgement Date : 16 May, 2017

Allahabad High Court

Vijayi Lodhi vs State Of U.P. And 3 Others on 16 May, 2017

Bench: Arun Tandon, Rekha Dikshit




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 
Case :- WRIT - C No. - 21385 of 2017
 
Petitioner :- Vijayi Lodhi
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Satya Prakash Sharma
 
Counsel for Respondent :- C.S.C.,Suresh Kumar
 

 
Hon'ble Arun Tandon,J.

Hon'ble Mrs. Rekha Dikshit,J.

Learned counsel for the petitioner has mentioned incorrect fact in paragraph 4 of the writ petition. Learned counsel for the petitioner has made a prayer that this writ petition may be dismissed as withdrawn with liberty to file a fresh writ petition.

The writ petition is dismissed as withdrawn with liberty to file fresh petition.

(Rekha Dikshit,J) (Arun Tandon,J)

Order Date :- 16.5.2017

G.S

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