STATE OF UTTAR PRADESH Vs. KRISHNA BAHADUR SINGH
LAWS(SC)-2021-9-130
SUPREME COURT OF INDIA
Decided on
September 17,2021
STATE OF UTTAR PRADESH
Appellant
VERSUS
Krishna Bahadur Singh
Respondents
JUDGEMENT
-
(1.) Delay condoned.
(2.) Leave granted.
(3.) This appeal challenges the judgment and order dated 02.08.2017 passed by the High Court of Judicature at Allahabad, Lucknow Bench in Service Bench No.143 of 2015.;
(2.) Leave granted.
(3.) This appeal challenges the judgment and order dated 02.08.2017 passed by the High Court of Judicature at Allahabad, Lucknow Bench in Service Bench No.143 of 2015.;
Copyright © Regent Computronics Pvt.Ltd.