Smt. Sunita vs State Of U P And 3 Others
2018 Latest Caselaw 2558 ALL

Citation : 2018 Latest Caselaw 2558 ALL
Judgement Date : 13 September, 2018

Allahabad High Court

Smt. Sunita vs State Of U P And 3 Others on 13 September, 2018

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 28388 of 2018
 

 
Petitioner :- Smt. Sunita
 
Respondent :- State Of U P And 3 Others
 
Counsel for Petitioner :- Harish Chandra Singh,Namit Srivastava
 
Counsel for Respondent :- C.S.C.,Anand Kumar Yadav
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. Learned counsel for the petitioner has gone through the instructions which he received by the counsel for State and he seeks permission to either revive the petition with an amendment or file fresh petition.

2. Learned counsel for the State shall give comments which he has received to the petitioner's counsel, if yet not given.

3. With these observations, the petitioner is permitted to withdraw this petition at this stage.

Order Date :- 13.9.2018

Mukesh

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