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Ram Pratap Verma vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 3312 ALL

Citation : 2022 Latest Caselaw 3312 ALL
Judgement Date : 18 May, 2022

Allahabad High Court
Ram Pratap Verma vs State Of U.P. Thru. Prin. Secy. ... on 18 May, 2022
Bench: Karunesh Singh Pawar



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 13
 

 
Case :- APPLICATION U/S 483 No. - 166 of 2022
 

 
Applicant :- Ram Pratap Verma
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home And Others
 
Counsel for Applicant :- Dev Mani Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Karunesh Singh Pawar,J.

Heard learned counsel for the petitioner and learned A.G.A. for the State.

Learned A.G.A. has raised a preliminary objection regarding maintainability of the petition in view of the judgment dated 11.3.2022 of Supreme Court in M. Gopalakrishnan and others versus Pasumpon Muthuramalingam and another passed in Special Leave Petition (Crl) Diary No.30839 of 2021.

Learned counsel for the petitioner, at this stage, submits that he does not want to press the petition.

The petition is dismissed as not pressed with liberty to take recourse to law, at appropriate stage.

Order Date :- 18.5.2022

kkb/

 

 

 
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