STATE OF U.P. Vs. KAMLESH KUMAR TRIPATHI
LAWS(ALL)-2012-10-57
HIGH COURT OF ALLAHABAD
Decided on October 31,2012

STATE OF U.P. Appellant
VERSUS
KAMLESH KUMAR TRIPATHI Respondents

JUDGEMENT

- (1.) Heard learned counsel for the petitioners and perused the record.
(2.) However, none appears for the respondents even in the revised list though the names of Sri Mustqeem Ahmad and Sri. P.K. Pandey are shown in the cause list.
(3.) Since there is a direction from Hon'ble the Apex Court dated 30.7.2012 for disposing off the writ petition itself expeditiously the Court is proceeding to dispose off the writ petition under the Rules of the Court.;


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