BADAL PATHAK Vs. STATE OF U P
LAWS(SC)-2009-5-187
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on May 14,2009

BADAL PATHAK Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) As per the office report, the petitioner has filed affidavit of dasti service of the show cause notice on Mr. Kamlendra Mishra, learned standing counsel for the State of Uttar Pradesh. Despite service, no one has put in appearance on behalf of the State.
(2.) Leave granted.
(3.) We have heard learned Counsel for the appellant.;


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