VINEET VERMA THRU. HIS FATHER SAROJ KUMAR Vs. STATE OF U.P.
LAWS(ALL)-2021-1-6
HIGH COURT OF ALLAHABAD
Decided on
January 07,2021
Vineet Verma Thru. His Father Saroj Kumar
Appellant
VERSUS
STATE OF U.P.
Respondents
JUDGEMENT
VIVEK CHAUDHARY,J. -
(1.) Case is called out in the revised list. Learned counsel for revisionist is present.
(2.) Learned counsel for private respondents is not present and has not filed any counter affidavit in the present case.
(3.) Heard learned counsel for revisionist as well as learned A.G.A. for the State.;
(2.) Learned counsel for private respondents is not present and has not filed any counter affidavit in the present case.
(3.) Heard learned counsel for revisionist as well as learned A.G.A. for the State.;
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