LALIT VERMA THRU. HIS FATHER RAJESH VERMA Vs. STATE OF U.P.
LAWS(ALL)-2020-4-56
HIGH COURT OF ALLAHABAD
Decided on
April 17,2020
Lalit Verma Thru. His Father Rajesh Verma
Appellant
VERSUS
STATE OF U.P.
Respondents
JUDGEMENT
Jaspreet Singh -
(1.) Considered the aforesaid Revision.
(2.) Upon an urgency mentioned by the revisionist which was allowed by the Hon'ble the Senior Judge, this matter has been nominated to this Court by means of the order dated 15.04.2020.
(3.) The Court has considered the revision on merits.;
(2.) Upon an urgency mentioned by the revisionist which was allowed by the Hon'ble the Senior Judge, this matter has been nominated to this Court by means of the order dated 15.04.2020.
(3.) The Court has considered the revision on merits.;
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