ARJUN SINGH Vs. STATE
LAWS(ALL)-2011-9-203
HIGH COURT OF ALLAHABAD
Decided on September 30,2011

ARJUN SINGH Appellant
VERSUS
STATE Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties.
(2.) The grievance of the petitioner is that he applied for grant of arm licence vide application dated 13.06.2006 but the said application has not yet been decided by the respondents.
(3.) Learned Standing Counsel fairly states that in case the application is still pending and has not been disposed of, the same may be considered and decided expeditiously.;


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