CHANDRABHAWAN KHATIK Vs. STATE OF U.P.
LAWS(ALL)-2015-6-2
HIGH COURT OF ALLAHABAD
Decided on
June 03,2015
Chandrabhawan Khatik
Appellant
VERSUS
STATE OF U.P.
Respondents
JUDGEMENT
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(1.) Counter affidavit filed on behalf of the State, is taken on record.
(2.) Learned counsel for the applicant does not propose to file any rejoinder affidavit.
(3.) Heard learned counsel for the applicant and the learned AGA.;
(2.) Learned counsel for the applicant does not propose to file any rejoinder affidavit.
(3.) Heard learned counsel for the applicant and the learned AGA.;
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