SACHIN YADAV Vs. STATE OF U.P.
LAWS(SC)-2021-5-1
SUPREME COURT OF INDIA
Decided on
May 01,2021
Sachin Yadav
Appellant
VERSUS
STATE OF U.P.
Respondents
JUDGEMENT
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(1.) Permission to file Special Leave Petition is granted.
(2.) The application for impleadment (IA No.57778/2021) is allowed
(3.) We have heard learned counsel appearing for the parties.;
(2.) The application for impleadment (IA No.57778/2021) is allowed
(3.) We have heard learned counsel appearing for the parties.;
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