Mohammad Akram vs Mushtari Begum And Another
2022 Latest Caselaw 1510 ALL

Citation : 2022 Latest Caselaw 1510 ALL
Judgement Date : 26 April, 2022

Allahabad High Court

Mohammad Akram vs Mushtari Begum And Another on 26 April, 2022

Bench: Vipin Chandra Dixit




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- SECOND APPEAL No. - 355 of 2022
 

 
Appellant :- Mohammad Akram
 
Respondent :- Mushtari Begum And Another
 
Counsel for Appellant :- Kashi Nath Shukla,Sneh Ranjan Shukla
 

 
Hon'ble Vipin Chandra Dixit,J.

Sri Sneh Ranjan Shukla, learned counsel for appellant states that appellant does not want to press the present appeal, hence it may be dismissed as withdrawn with liberty to avail appropriate remedy available to him.

In view of statement of learned counsel for appellant, the present appeal is dismissed as withdrawn with liberty to appellant to seek appropriate remedy as available to him.

Office is directed to return the certified copies of judgments to learned counsel for appellant after retaining the photo copy of the same on record.

Order Date :- 26.4.2022

Kpy

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