JWALA PRASAD Vs. STATE OF U.P.
LAWS(SC)-2016-8-138
SUPREME COURT OF INDIA
Decided on August 17,2016

JWALA PRASAD Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) Though all the respondents have been served, nobody has put in appearance.
(2.) We have heard learned counsel for the appellants. Affidavit filed by the appellants is taken on record.
(3.) Leave granted.;


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