AKHILESH SINGH CHAUHAN Vs. STATE OF U.P.
LAWS(ALL)-2020-2-163
HIGH COURT OF ALLAHABAD
Decided on February 04,2020

Akhilesh Singh Chauhan Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) List revised. No one present for opposite party no.2.
(2.) Case is listed peremptorily.
(3.) Heard Sri Amitabh Patel, learned counsel for applicant, learned A.G.A. for State and perused the record.;


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