ASLAM Vs. STATE OF UTTAR PRADESH
LAWS(SC)-2021-2-22
SUPREME COURT OF INDIA
Decided on February 01,2021

ASLAM Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted.
(3.) Heard learned counsel for the parties.;


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