RAM ABHILAKH Vs. STATE OF U P
LAWS(SC)-2007-2-151
SUPREME COURT OF INDIA
Decided on February 02,2007

RAM ABHILAKH Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

Arijit Pasayat, J. - (1.) Leave granted.
(2.) Appellant challenged the order passed by a learned single Judge dismissing the revision petition filed by the appellant.
(3.) Detailed reference to the factual aspect is unnecessary in view of the limited nature of the controversy.;


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