Atar Singh And Another vs State Of U.P. And Another
2018 Latest Caselaw 1456 ALL

Citation : 2018 Latest Caselaw 1456 ALL
Judgement Date : 9 July, 2018

Allahabad High Court

Atar Singh And Another vs State Of U.P. And Another on 9 July, 2018

Bench: Rajeev Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- APPLICATION U/S 482 No. - 21581 of 2018
 

 
Applicant :- Atar Singh And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Binod Kumar Tripathi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

At the very outset, learned counsel for the applicants submits that he be permitted to withdraw the present application with liberty to file a fresh with better particulars and details, as the laches in filing the present application has not been sufficiently explained.

Prayer made is allowed.

The application is, accordingly, dismissed as not pressed with liberty to file a fresh with better particulars and details.

Certified copy of the impugned order may be returned to the learned counsel for the applicants after obtaining photo copy of the same to be kept on record.

Order Date :- 9.7.2018

Arshad