Amarnath Kesharwani And Another vs State Of U.P. And Another
2022 Latest Caselaw 18806 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- APPLICATION U/S 482 No. - 32069 of 2022
 

 
Applicant :- Amarnath Kesharwani And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Manu Pathak,Deepak Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vikas Budhwar,J.

Heard Sri Prashant Dwivedi (A.O.R. No. 1621 of 2022) holding brief of Sri Deepak Kumar Singh, learned counsel for the applicants and Sri Chandan Kumar, learned A.G.A. for the State.

At the very outset, Sri Prashant Dwivedi holding brief of Sri Deepak Kumar Singh has made a statement at bar that as per the instructions so received by him, he wishes to withdraw the present application while taking recourse to other remedy including filing an appeal under Section 14A of SC/ST Act.

The application is dismissed as withdrawn.

Office is directed to return the certified copy of the impugned judgment filed in the present application after retaining a photocopy of the same.

Order Date :- 24.11.2022

N.S.Rathour