Pratap Singh vs Pappi Yadav @ Rashmi Yadav
2026 Latest Caselaw 635 ALL

Citation : 2026 Latest Caselaw 635 ALL
Judgement Date : 1 April, 2026

[Cites 1, Cited by 0]

Allahabad High Court

Pratap Singh vs Pappi Yadav @ Rashmi Yadav on 1 April, 2026

Author: Jaspreet Singh

Bench: Jaspreet Singh





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:22722
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 1270 of 2026   
 
   Pratap Singh    
 
  .....Petitioner(s)   
 
 Versus  
 
   Pappi Yadav @ Rashmi Yadav    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Mohd. Tanveer, Sumit Kumar Yadav   
 
  
 
Counsel for Respondent(s)   
 
:   
 
    
 
     
 
 Court No. - 8
 
   
 
 HON'BLE JASPREET SINGH, J.

Learned counsel for the petitioner at the outset submits that he may be permitted to withdraw the petition with liberty to take recourse as may be available to him in law.

The petition is dismissed with said liberty.

(Jaspreet Singh,J.)

April 1, 2026

Harshita

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