Harishchandra vs State Of U.P. And Another
2023 Latest Caselaw 28834 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:199788
 
Court No. - 82
 

 
Case :- APPLICATION U/S 483 No. - 1172 of 2023
 

 
Applicant :- Harishchandra
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Rajesh Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shiv Shanker Prasad,J.

On the matter being taken up, learned counsel for the applicant submits that he does not want to press the instant application and therefore, the same be dismissed as not pressed, as the applicant shall avail his remedy as may be permissible under law before appropriate forum/court of law.

Prayer so made is bona fide. Accordingly, the same is allowed.

The instant application is accordingly dismissed as not pressed with liberty as aforesaid.

Certified copy of the impugned judgment and order shall be returned to the learned counsel for the applicant after retaining a photo copy of the same to be kept on record.

Learned A.G.A. is present.

(Shiv Shanker Prasad, J.)

Order Date :- 16.10.2023

Sushil/-