SURENDRA KUMAR GUPTA AND ORS. Vs. STATE OF U.P. AND ANR.
LAWS(SC)-2016-6-34
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on
June 29,2016
Surendra Kumar Gupta And Ors.
Appellant
VERSUS
State of U.P. And Anr.
Respondents
JUDGEMENT
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(1.) Leave granted.
(2.) The appellants are aggrieved by the impugned Judgment and order dated 05.08.2014 passed by the High Court of Allahabad in Writ Petition (C) No. 39957 of 2014.
(3.) In the nature of the order we propose to pass, it is not necessary to go into the factual matrix.;
(2.) The appellants are aggrieved by the impugned Judgment and order dated 05.08.2014 passed by the High Court of Allahabad in Writ Petition (C) No. 39957 of 2014.
(3.) In the nature of the order we propose to pass, it is not necessary to go into the factual matrix.;
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