Digvijay Singh And 5 Others vs State Of U.P. And 2 Others
2021 Latest Caselaw 2587 ALL

Citation : 2021 Latest Caselaw 2587 ALL
Judgement Date : 18 February, 2021

Allahabad High Court

Digvijay Singh And 5 Others vs State Of U.P. And 2 Others on 18 February, 2021

Bench: Munishwar Nath Bhandari, Rohit Ranjan Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 152 of 2021
 

 
Appellant :- Digvijay Singh And 5 Others
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Appellant :- Subhash Chandra Rai,Ashok Kumar
 
Counsel for Respondent :- C.S.C.,Arun Kumar
 

 
Hon'ble Munishwar Nath Bhandari,J.

Hon'ble Rohit Ranjan Agarwal,J.

Learned counsel for the appellants prays for withdrawal of this appeal with liberty to file afresh subject to limitation as otherwise this appeal is also bared by limitation.

Withdrawal of this appeal has been made due to its filing even on behalf of those who are not petitioner in the writ petition decided by the common judgment impugned herein.

As prayed, this appeal is dismissed as withdrawn with the aforesaid liberty.

Order Date :- 18.2.2021

piyush

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