STATE OF U.P. THR. PRIN. SECY., IRRIGN. AND ANR. Vs. MANOJ MISRA AND ORS.
LAWS(SC)-2013-1-128
SUPREME COURT OF INDIA
Decided on
January 18,2013
State Of U.P. Thr. Prin. Secy., Irrign. And Anr.
Appellant
VERSUS
Manoj Misra And Ors.
Respondents
JUDGEMENT
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(1.) WE have heard learned Counsel for the Appellants.
(2.) AFTER going through the records and hearing learned Counsel for the Appellants, we are of the opinion that the appeals, being devoid of any merit, are liable to be dismissed and are dismissed accordingly. No order as to costs.;
(2.) AFTER going through the records and hearing learned Counsel for the Appellants, we are of the opinion that the appeals, being devoid of any merit, are liable to be dismissed and are dismissed accordingly. No order as to costs.;
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