Jawahar Singh Yadav vs State Of U.P. And 2 Others
2019 Latest Caselaw 306 ALL

Citation : 2019 Latest Caselaw 306 ALL
Judgement Date : 28 February, 2019

Allahabad High Court

Jawahar Singh Yadav vs State Of U.P. And 2 Others on 28 February, 2019

Bench: Pradeep Kumar Baghel, Pankaj Bhatia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- WRIT - C No. - 1629 of 2018
 

 
Petitioner :- Jawahar Singh Yadav
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Rahul Agarwal,Saurabh Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Hon'ble Pankaj Bhatia,J.

Supplementary affidavit filed today is taken on record.

During the course of argument it was brought to our notice that the petitioner has preferred another Writ Petition No.41210 of 2018 and the petitioner seeks the leave of the Court to withdraw the writ petition.

In view of the above, the writ petition is dismissed as withdrawn.

It is made clear that the withdrawal of this writ petition shall not prejudice the interest of the petitioner.

Order Date :- 28.2.2019

MAA/-

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