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Smt. Shanti Devi vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 3027 ALL

Citation : 2018 Latest Caselaw 3027 ALL
Judgement Date : 4 October, 2018

Allahabad High Court
Smt. Shanti Devi vs State Of U.P. Thru. Prin. Secy. ... on 4 October, 2018
Bench: Devendra Kumar Upadhyaya



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- MISC. SINGLE No. - 23915 of 2018
 

 
Petitioner :- Smt. Shanti Devi
 
Respondent :- State Of U.P. Thru. Prin. Secy. Revenue & Ors.
 
Counsel for Petitioner :- Anil Kumar Singh,Bhagwandeen Sharma
 
Counsel for Respondent :- C.S.C.,Arun Kr. Pandey,I.M. Pandey
 

 
Hon'ble Devendra Kumar Upadhyaya,J.

Learned counsel for the petitioner, Sri B.D. Sharma has stated that he has instructions to submit that this petition may be dismissed as withdrawn with liberty to file fresh petition.

Sri I.M. Pandey, learned counsel for the respondents does not have any objection to the same.

Accordingly, the writ petition is dismissed as withdrawn with the aforesaid liberty.

Order Date :- 4.10.2018

Sanjay

 

 

 
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