VISHNU AGARWAL Vs. STATE OF U P
LAWS(SC)-2011-2-83
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on February 23,2011

VISHNU AGARWAL Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) The appeal fails and is accordingly dismissed.
(2.) The Appeal is dismissed as having become infructuous.
(3.) Heard learned Counsel for the parties.;


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