Allahabad High Court
State Of U.P. & Others vs Ram Lal Gupta on 6 January, 2010
Author: Pankaj Mithal
Bench: Chandramauli Kumar Prasad, Pankaj Mithal
C.J's Court
Special Appeal No. 1729 of 2009
State of U.P. and others
Vs.
Ram Lal Gupta
(2)
Special Appeal No. 1733 of 2009
State of U.P. and others
Vs.
Teeka Ram Yadav
(3)
Special Appeal No. 1734 of 2009
State of U.P. and others
Vs.
Jagdish Singh
(4)
Special Appeal Defective No. 1266 of 2009
State of U.P. and others
Vs.
Aditya Prasad Mishra
(5)
Special Appeal Defective No. 1265 of 2009
State of U.P. and others
Vs.
Harish Chandra and others
(6)
Special Appeal Defective No. 1269 of 2009
State of U.P. and others
Vs.
Lal Jee Srivastava and others
2
(7)
Special Appeal Defective No. 1262 of 2009
State of U.P. and others
Vs.
Lal Jee Srivastava and others
***********
Hon'ble Chandramauli Kumar Prasad, C.J.
Hon'ble Pankaj Mithal,J.
Mr. Y.S. Bohra, appearing on behalf of the appellants prays for withdrawal of these appeals.
In fact, a supplementary affidavit has been filed in which in paragraph 3 thereof, it has been stated that all the appeals may be dismissed as withdrawn.
Mr. A.K. Srivastava, appears on behalf of the respondents. All the appeals stand dismissed as withdrawn. Dated: 6.1.2010 S.S. (C.K. Prasad, C.J.) (Pankaj Mithal,J.)