RAKESH SRIVASTAVA "NYAYIK" Vs. STATE OF U.P.
LAWS(ALL)-2014-8-264
HIGH COURT OF ALLAHABAD
Decided on
August 11,2014
Rakesh Srivastava "Nyayik"
Appellant
VERSUS
STATE OF U.P.
Respondents
JUDGEMENT
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(1.) Case called out. Learned counsel for both the parties are present.
(2.) Heard learned counsel for both the parties and perused the record.
(3.) Heard on delay Condonation Application No. 211265 of 2014.;
(2.) Heard learned counsel for both the parties and perused the record.
(3.) Heard on delay Condonation Application No. 211265 of 2014.;
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