Ganga Prasad Dubey vs State Of U.P. Thru. Prin. ...
2018 Latest Caselaw 1208 ALL

Citation : 2018 Latest Caselaw 1208 ALL
Judgement Date : 31 May, 2018

Allahabad High Court

Ganga Prasad Dubey vs State Of U.P. Thru. Prin. ... on 31 May, 2018

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- MISC. SINGLE No. - 17230 of 2018
 

 
Petitioner :- Ganga Prasad Dubey
 
Respondent :- State Of U.P. Thru. Prin. Secy.,(Cooperative) & Ors.
 
Counsel for Petitioner :- Shantanu Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

Learned counsel for petitioner prays to withdraw the present writ petition with liberty to approach this Court by impleading sufficient number of members of the Institution.

With the aforesaid liberty, the petition is consigned to records as withdrawn.

Order Date :- 31.5.2018

Rajneesh DR-PS)

(Vivek Chaudhary, J.)

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