RAHUL DIWAKAR Vs. STATE OF U.P.
LAWS(ALL)-2020-1-417
HIGH COURT OF ALLAHABAD
Decided on January 07,2020

Rahul Diwakar Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) Heard Sri Seemant Singh, learned counsel for the petitioners, Sri Kuldeep Kumar Srivastava, learned Standing Counsel for the respondents no. 1 and 6 and Sri A. K. Yadav, learned counsel for the respondents no. 2, 3, 4 and 5.
(2.) When the writ petition was taken up on 13. 12. 2019 following order was passed by this Court :- "Heard learned counsel for the parties and perused the record.
(3.) The following order was passed today in WRIT - A No. - 19705 of 2019 (Neetu Tyagi Vs. State of U. P. and 3 others), which is reproduced hereinbelow:- "Heard Sri Anil Bhushan, learned Senior Counsel assisted by Sri Sandeep Kumar, learned Standing Counsel for the respondents no. 1 and 2 and Sri Prem Prakash Yadav and Sri A. K. Yadav learned counsel for the respondents no. 3 and 4. ;


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