Sameer @ Mohd. Rauf vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 18843 ALL

Citation : 2023 Latest Caselaw 18843 ALL
Judgement Date : 24 July, 2023

Allahabad High Court

Sameer @ Mohd. Rauf vs State Of U.P. Thru. Prin. Secy. ... on 24 July, 2023

Bench: Shree Prakash Singh





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:48194
 
Court No. - 28
 

 
Case :- APPLICATION U/S 482 No. - 7042 of 2023
 

 
Applicant :- Sameer @ Mohd. Rauf
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Civil Secrett. U.P. Lko.
 
Counsel for Applicant :- Avinash Kumar Sharma
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shree Prakash Singh,J.

Learned counsel appearing for the applicant submits that he may be permitted to withdraw the instant application with liberty to file a fresh application.

Learned A.G.A. appearing for the State has no objection to the contention aforesaid.

In view of aforesaid submissions, the instant application is dismissed as not pressed with liberty to file a fresh application.

Office is directed to return the certified copies of the documents including the Judgments of the trial courts, if any, to the learned counsel for the applicant within a week.

Order Date :- 24.7.2023

AKS