TIRATHRAJ TIWARI Vs. STATE OF U.P.
LAWS(ALL)-2014-3-268
HIGH COURT OF ALLAHABAD
Decided on March 28,2014

TIRATHRAJ TIWARI Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) Case called out in the revised list.?None is present on behalf of revisionist to press this revision.
(2.) Learned counsel for respondent No. 2 and learned AGA are present.
(3.) Heard and perused the records.;


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