STATE OF U P Vs. MAQBOOL AHMAD
LAWS(SC)-2006-8-71
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on August 25,2006

STATE OF UTTAR PRADESH Appellant
VERSUS
MAQBOOL AHMAD Respondents

JUDGEMENT

C. K. Thakker, J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) This appeal is filed against an order dated April 22, 2004 passed by the High Court of Judicature at Allahabad, Lucknow Bench in Writ Petition No. 8268 of 1993.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.