STATE OF U.P. Vs. SHASHI JOSHI
LAWS(SC)-2014-11-2
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on
November 03,2014
STATE OF U.P.
Appellant
VERSUS
Shashi Joshi
Respondents
Cited Judgements :-
REKHA WASUDEV GANJRE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2024-5-2] [REFERRED TO]NAGAR PALIK NIGAM VS. BANSHI [LAWS(MPH)-2018-3-550] [REFERRED TO]
NAGAR PALIK NIGAM, UJJAIN VS. RAJPALSINGH [LAWS(MPH)-2018-7-144] [REFERRED TO]
VIRENDRA SINGH VS. UNION OF INDIA [LAWS(ALL)-2017-9-6] [REFERRED TO]
JUDGEMENT
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(1.)Leave granted.
(2.)Looking at the facts of the case, the learned counsel had agreed for final hearing of the appeal and therefore, the appeal was taken up for hearing.
(3.)In this appeal, the judgment delivered by the High Court of Judicature at Allahabad, Lucknow Bench, dated 20th August, 2013 in Service Single C No.6258 of 1993 has been challenged.
(2.)Looking at the facts of the case, the learned counsel had agreed for final hearing of the appeal and therefore, the appeal was taken up for hearing.
(3.)In this appeal, the judgment delivered by the High Court of Judicature at Allahabad, Lucknow Bench, dated 20th August, 2013 in Service Single C No.6258 of 1993 has been challenged.
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