PRATIKSHA MISHRA Vs. STATE OF U P
LAWS(ALL)-2009-6-13
HIGH COURT OF ALLAHABAD
Decided on June 15,2009

PRATIKSHA MISHRA Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

A.Mateen, V.K.Dixit, J. - (1.) SRI Rajiva Dubey, learned counsel for the petitioners states that the writ petition may be dismissed as not pressed. The writ petition is accordingly dismissed as not pressed.;


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