Allahabad High Court
Mahabeer Singh vs State Of U.P. And 2 Others on 3 October, 2023
Author: Deepak Verma
Bench: Deepak Verma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:189318 Court No. - 89 Case :- APPLICATION U/S 482 No. - 32752 of 2023 Applicant :- Mahabeer Singh Opposite Party :- State Of U.P. And 2 Others Counsel for Applicant :- Najakat Ali Counsel for Opposite Party :- G.A. Hon'ble Deepak Verma,J.
1. Heard learned counsel for the applicant and learned A.G.A. for the State.
2. After some arguments, counsel for the applicant submits that he may be permitted to withdraw the present application with liberty to file a revision.
3. Learned A.G.A. has no objection to the prayer so made.
4. Accordingly, the instant application stands dismissed as withdrawn with liberty as aforesaid.
5. Certified copy, if any, may be returned to counsel for the applicant after retaining photocopy of the same on record.
Order Date :- 3.10.2023 Aditya