B P SHARMA Vs. STATE OF UTTAR PRADESH
LAWS(SC)-1981-4-44
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on April 10,1981

B.P.SHARMA Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) By this petition, the petitioner only wanted a similar stay order as was passed in the case of Ram Gopal Shukla, (Civil Appeal No. 282 of 1980) on 23rd April, 1980, in C. M. P. No. 1634 of 1980. That relief has already been granted to the petitioner, as the counsel for the petitioner states. In the circumstances, this writ petition has become infructuous and is accordingly dismissed. Petition dismissed.;


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