HARISH CHANDRA ARYA Vs. STATE OF U P
LAWS(ALL)-2012-7-11
HIGH COURT OF ALLAHABAD
Decided on July 09,2012

HARISH CHANDRA ARYA Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) Short-counter-affidavit filed today on behalf of Respondent No.5 is taken on record.
(2.) Heard Sri R.K. Ojha, learned counsel for the petitioner and Sri Arun Kumar Singh for the contesting respondent No.5.
(3.) Learned counsel for the parties including the learned Standing Counsel agree that the matter be disposed of finally at this stage itself.;


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