KAWAR DEEP SINGH BHATIYA Vs. STATE OF U.P.
LAWS(ALL)-2021-6-6
HIGH COURT OF ALLAHABAD
Decided on June 08,2021

Kawar Deep Singh Bhatiya Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

HONBLE SIDDHARTHA VARMA,J. - (1.) Defects as have been mentioned by the Stamp Reporter may be removed within a period of two weeks from today.
(2.) Heard learned counsel for the applicants and learned Additional Government Advocate for the State and perused the records.
(3.) Reasons given by the applicants for approaching the High Court directly are to the satisfaction of this Court.;


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