DINESH KUMAR MISHRA Vs. STATE OF U.P. AND 4 OTHERS
LAWS(ALL)-2020-1-482
HIGH COURT OF ALLAHABAD
Decided on January 07,2020

DINESH KUMAR MISHRA Appellant
VERSUS
State of U.P. and 4 Others Respondents

JUDGEMENT

- (1.) Heard learned counsel for the petitioner, Sri Vijay Shanker, learned Standing Counsel for the respondents no.1, 2 and 5 and Sri A. K. Yadav, learned counsel for the respondents no.3 and 4.
(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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