Allahabad High Court
Krishna Bihari Srivastva vs State Of U.P.Through Secy Revenue And 3 ... on 22 July, 2010
Author: Shabihul Hasnain
Bench: Shabihul Hasnain
Court No. - 6
C.M.Application No.71942 of 2010
Inre:
Case :- SERVICE SINGLE No. - 1824 of 2005
Petitioner :- Krishna Bihari Srivastva
Respondent :- State Of U.P.Through Secy Revenue And 3 Ors.
Petitioner Counsel :- S.C.Sitapuri
Respondent Counsel :- C.S.C.,Vinod Pandey
Hon'ble Shabihul Hasnain,J.
This is an application for withdrawal of the writ petition moved on behalf of the petitioner himself. Heard learned counsel for the petitioner. Application is allowed.
Petition is dismissed as withdrawn. Interim order, if any, stands vacated. Order Date :- 22.7.2010 RKM.
Hon'ble Shabihul Hasnain,J. Petition is dismissed as withdrawn vide order of date passed on C.M.Application No.71942 of 2010. Order Date :- 22.7.2010 RKM.