Hrishikesh Tripathi And 4 Ors. vs State Of U.P. Thru ...
2019 Latest Caselaw 4382 ALL

Citation : 2019 Latest Caselaw 4382 ALL
Judgement Date : 10 May, 2019

Allahabad High Court

Hrishikesh Tripathi And 4 Ors. vs State Of U.P. Thru ... on 10 May, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
(C.M. Application No.59124 of 2019)
 
In Re:-
 

 
Case :- SERVICE SINGLE No. - 3550 of 2018
 

 
Petitioner :- Hrishikesh Tripathi And 4 Ors.
 
Respondent :- State Of U.P. Thru Prin.Secy.Medical Edu. Janpath Lko.& Anr.
 
Counsel for Petitioner :- Vinay Misra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard the applicant/Petitioner No.1-Hrishikesh Tripathi, in person on the application for withdrawal of Vakalatnama on his behalf i.e. Petitioner No.1.

On due consideration, the application is allowed.

The Vakalatnama filed by Sri Vinay Misra, Advocate, on behalf of petitioner No.1 is withdrawan.

List this petition on 22.05.2019 for peremptory hearing.

Order Date :- 10.5.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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