LAWS(ALL)-2023-12-102

SAHABUDDIN Vs. STATE OF U. P.

Decided On December 11, 2023
SAHABUDDIN Appellant
V/S
STATE OF U. P. Respondents

JUDGEMENT

(1.) Amendment application filed today, is taken on record.

(2.) Learned counsel for the petitioner prays to withdraw the amendment application on the ground that he will be withdrawing the application as moved before the revisional court for not pressing the revision.

(3.) Accordingly, the amendment application is dismissed as withdrawn.