AJAI KUMAR Vs. STATE OF U.P.
LAWS(ALL)-2020-2-255
HIGH COURT OF ALLAHABAD
Decided on February 13,2020

AJAI KUMAR Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

SAURABH LAVANIA,J. - (1.) C.M. Application No. 8686 of 2020 (Application for Execution).
(2.) Heard Sri G.S.L. Varma, learned counsel for the petitioner and Sri Manish Pandey, learned State counsel.
(3.) The present application has been filed under Rule 1 (viii) of Chapter-II read with Rule 6 of Chapter VII of the Allahabad High Court Rules, 1952. It is for preparation of decree for execution of the judgment dated 01.04.2005, passed by this Court in the present writ petition.;


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