DHARAM RAJ SINGH Vs. STATE OF U P
LAWS(ALL)-2011-1-22
HIGH COURT OF ALLAHABAD
Decided on January 25,2011

DHARAM RAJ SINGH Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) Heard Sri S.C. Yadav, learned Counsel appearing for the Petitioner and Sri Sudeep Seth, learned Counsel for the Respondents and perused the record.
(2.) Affidavits have been exchanged between the parties.
(3.) With the consent of the parties' counsel, the writ petition is finally heard and is being decided at admission stage.;


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