RAKESH BABU YADAV Vs. STATE OF U P AND OTHERS
LAWS(ALL)-2016-9-76
HIGH COURT OF ALLAHABAD
Decided on September 09,2016

Rakesh Babu Yadav Appellant
VERSUS
State Of U P And Others Respondents

JUDGEMENT

- (1.) The order dated 03.09.2014 having been recalled vide order of date passed on Recall Application, writ petition is restored to its original number.
(2.) As requested by learned counsels for parties, I proceed to decide this matter finally at this stage.
(3.) Heard Sri Komal Mehrotra, learned counsel for petitioner and learned Standing Counsel for respondents.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.