KAMAL KISHOR Vs. STATE OF UTTAR PRADESH
LAWS(ALL)-2011-12-490
HIGH COURT OF ALLAHABAD
Decided on December 21,2011

Kamal Kishor Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) Counter affidavit filed on behalf of the State, is taken on record.
(2.) Learned counsel for the applicant has submitted that he does not want time to file rejoinder affidavit.
(3.) Heard Sri Piyush Dubey, learned counsel for the applicant, learned A.G.A. and perused the record.;


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