Atul Kumar vs State Of U.P. And 2 Others
2021 Latest Caselaw 10786 ALL

Citation : 2021 Latest Caselaw 10786 ALL
Judgement Date : 24 August, 2021

Allahabad High Court

Atul Kumar vs State Of U.P. And 2 Others on 24 August, 2021

Bench: Munishwar Nath Bhandari, Acting Chief Justice, Anil Kumar Ojha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 573 of 2021
 

 
Appellant :- Atul Kumar
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Appellant :- Prabhakar Awasthi,Vinod Kumar Yadav
 
Counsel for Respondent :- C.S.C.,M.N. Singh
 

 
Hon'ble Munishwar Nath Bhandari,Acting Chief Justice
 
Hon'ble Anil Kumar Ojha,J.

(Civil Misc. Exemption Application No. 1 of 2021)

Exemption application is allowed.

The appellant is exempted from filing the certified copy of judgment dated 08.07.2021 passed by learned Single Judge.

(Order on appeal)

Learned counsel for the appellant prays for withdrawal of the appeal with liberty to file review application.

As prayed, the appeal is dismissed as withdrawn with liberty as prayed for.

Order Date :- 24.8.2021

VPS

(Anil Kumar Ojha, J.) (Munishwar Nath Bhandari, A.C.J.)