STATE OF U.P. Vs. AYODHYA PRASAD PAL
LAWS(SC)-2017-1-95
SUPREME COURT OF INDIA
Decided on
January 30,2017
STATE OF U.P.
Appellant
VERSUS
Ayodhya Prasad Pal
Respondents
JUDGEMENT
KURIAN,J. -
(1.) Leave granted.
(2.) Heard the counsel on both the sides.
(3.) The State of U.P. is aggrieved, since it did not get an opportunity before the High Court to file their counter affidavit and argue their case.;
(2.) Heard the counsel on both the sides.
(3.) The State of U.P. is aggrieved, since it did not get an opportunity before the High Court to file their counter affidavit and argue their case.;
Copyright © Regent Computronics Pvt.Ltd.