ATEEQ AHMAD Vs. STATE OF U.P.
LAWS(ALL)-2021-3-68
HIGH COURT OF ALLAHABAD
Decided on March 16,2021

ATEEQ AHMAD Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) Heard learned counsel for the petitioner, learned Additional Government Advocate appearing for the State respondents.
(2.) With the consent of learned counsel for the parties the present writ petition is being heard and decided at the admission stage itself.
(3.) Notice to opposite party No.4 is dispensed with.;


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