Surendra vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 19057 ALL

Citation : 2023 Latest Caselaw 19057 ALL
Judgement Date : 25 July, 2023

Allahabad High Court

Surendra vs State Of U.P. Thru. Prin. Secy. ... on 25 July, 2023

Bench: Shree Prakash Singh





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:48862
 
Court No. - 28
 

 
Case :- APPLICATION U/S 483 No. - 426 of 2023
 

 
Applicant :- Surendra
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. Lucknow And Others
 
Counsel for Applicant :- Arvind Kumar Shukla,Supriya Singh
 
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.

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

In view of the aforesaid submissions, the instant application is dismissed as not pressed.

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

Order Date :- 25.7.2023

AKS

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