Mitali Chandola vs State Of U.P. And 6 Others
2019 Latest Caselaw 5403 ALL

Citation : 2019 Latest Caselaw 5403 ALL
Judgement Date : 18 June, 2019

Allahabad High Court

Mitali Chandola vs State Of U.P. And 6 Others on 18 June, 2019

Bench: Surya Prakash Kesarwani, Pankaj Bhatia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - C No. - 20334 of 2019
 

 
Petitioner :- Mitali Chandola
 
Respondent :- State Of U.P. And 6 Others
 
Counsel for Petitioner :- Vishnu Pratap Pandey,Abhishek Kumar Shukla
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Surya Prakash Kesarwani,J.

Hon'ble Pankaj Bhatia,J.

After hearing the argument at some length, learned counsel for the petitioner states that he wants to withdraw this petition and as such the writ petition may be dismissed as withdrawn.

In view of the aforesaid, the writ petition is dismissed as withdrawn.

Order Date :- 18.6.2019

Puspendra

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