Dhirendra Singh vs State Of U.P. And Another
2018 Latest Caselaw 1123 ALL

Citation : 2018 Latest Caselaw 1123 ALL
Judgement Date : 30 May, 2018

Allahabad High Court

Dhirendra Singh vs State Of U.P. And Another on 30 May, 2018

Bench: Manoj Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- WRIT - C No. - 20280 of 2018
 

 
Petitioner :- Dhirendra Singh
 
Respondent :- State Of U.P. And Another
 
Counsel for Petitioner :- Manoj Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manoj Kumar Gupta,J.

Counsel for the petitioner states that the cause of action has arisen in district Pratapgarh and, therefore, the Lucknow Bench of this Court will have jurisdiction in the matter. He, accordingly, prays for withdrawal of the instant petition, with liberty to the petitioner to file a fresh petition before the Lucknow Bench.

The prayer made is allowed.

The petition is accordingly dismissed as withdrawan, with liberty aforesaid reserved in favour of the petitioner.

(Manoj Kumar Gupta, J.)

Order Date :- 30.5.2018

AM/-

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