STATE OF UTTAR PRADESH Vs. HIGH COURT OF JUDICATURE AT ALLAHABAD
LAWS(SC)-2021-4-65
SUPREME COURT OF INDIA
Decided on April 20,2021

STATE OF UTTAR PRADESH Appellant
VERSUS
HIGH COURT OF JUDICATURE AT ALLAHABAD Respondents

JUDGEMENT

- (1.) Mr. Tushar Mehta, learned Solicitor General of India, seeks permission to delete the name of respondent no. 1, i.e., High Court of Judicature at Allahabad from the array of the parties.
(2.) Prayer is allowed.
(3.) The name of respondent no.1 is deleted from the array of the parties.;


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