Arvind Kumar vs State Of U.P. And 2 Ors
2017 Latest Caselaw 7499 ALL

Citation : 2017 Latest Caselaw 7499 ALL
Judgement Date : 30 November, 2017

Allahabad High Court

Arvind Kumar vs State Of U.P. And 2 Ors on 30 November, 2017

Bench: Surya Prakash Kesarwani




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 56301 of 2014
 

 
Petitioner :- Arvind Kumar
 
Respondent :- State Of U.P. And 2 Ors
 
Counsel for Petitioner :- Vinod Sinha,Mahesh Sharma
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Surya Prakash Kesarwani,J.

Sri Mahesh Sharma, learned counsel for the petitioners states that the petitioner wants to withdraw the writ petition and as such the it may be dismissed as withdrawn.

In view of the aforesaid, the writ petition is dismissed as withdrawn.

Order Date :- 30.11.2017

NLY

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