YASHPAL Vs. STATE OF U P
LAWS(ALL)-2010-11-41
HIGH COURT OF ALLAHABAD
Decided on November 01,2010

YASHPAL Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) Heard Sri V.S. Singh, learned Counsel for the Petitioner and learned Standing Counsel for the State-Respondents.
(2.) The facts of the present writ petition disclose grossest misuse of the process of the Court and therefore, this Court has to take stern action in the matter.
(3.) The facts in short as disclosed in the writ petition are as follows:;


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