KAMLESH ALIAS KAVITA Vs. THE STATE OF UTTAR PRADESH AND ANR.
LAWS(SC)-2017-7-190
SUPREME COURT OF INDIA
Decided on
July 03,2017
Kamlesh Alias Kavita
Appellant
VERSUS
The State Of Uttar Pradesh And Anr.
Respondents
JUDGEMENT
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(1.) Leave granted.
(2.) This appeal is directed against the judgment and order dated 15.03.2013 passed by the High Court of Judicature of Allahabad in CLR No. 3355 of 2008 whereby the High Court has dismissed the revision application.
(3.) Heard learned counsel for parties.;
(2.) This appeal is directed against the judgment and order dated 15.03.2013 passed by the High Court of Judicature of Allahabad in CLR No. 3355 of 2008 whereby the High Court has dismissed the revision application.
(3.) Heard learned counsel for parties.;
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