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Om Prakash And 4 Others vs State Of U.P. And Another
2017 Latest Caselaw 6323 ALL

Citation : 2017 Latest Caselaw 6323 ALL
Judgement Date : 3 November, 2017

Allahabad High Court
Om Prakash And 4 Others vs State Of U.P. And Another on 3 November, 2017
Bench: Om Prakash-Vii



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- APPLICATION U/S 482 No. - 33187 of 2017
 

 
Applicant :- Om Prakash And 4 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Rajendra Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Om Prakash-VII,J.

Learned counsel for the applicants prays that the application may be dismissed as withdrawn with the liberty to file fresh application. 

In view of the aforesaid, the application is dismissed as withdrawn with the liberty as prayed.

Office is directed to return the certified copies of the documents after obtaining photo copies of the same on record.

Order Date :- 3.11.2017

Sachdeva

 

 

 
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