Triloki Nath Srivastava vs State Of U.P. And 5 Others
2018 Latest Caselaw 1546 ALL

Citation : 2018 Latest Caselaw 1546 ALL
Judgement Date : 16 July, 2018

Allahabad High Court

Triloki Nath Srivastava vs State Of U.P. And 5 Others on 16 July, 2018

Bench: Surya Prakash Kesarwani




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 14957 of 2018
 

 
Petitioner :- Triloki Nath Srivastava
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Gyanendra Prakash Srivastava
 
Counsel for Respondent :- C.S.C.,Syed Nadeem Ahmad
 

 
Hon'ble Surya Prakash Kesarwani,J.

Sri G. P. Srivastava, learned counsel for the petitioner states that there are some mistakes in the writ petition and some annexures have been wrongly filed and, therefore, this writ petition may be dismissed as withdrawn with liberty to file a fresh writ petition.

As prayed, the writ petition is dismissed as withdrawn with liberty to file a fresh writ petition.

Order Date :- 16.7.2018

Ak/

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