STATE OF U.P. THRU. PRIN. SEC. HOME AND 3 OTHERS Vs. SATYANAM
LAWS(ALL)-2017-9-252
HIGH COURT OF ALLAHABAD
Decided on
September 06,2017
State Of U.P. Thru. Prin. Sec. Home And 3 Others
Appellant
VERSUS
Satyanam
Respondents
JUDGEMENT
ARUN TANDON,J. -
(1.) Cause shown for the delay in filing of the appeal is to the sanctification of the Court.
(2.) Delay is condoned.
(3.) This intra Court appeal is directed against the judgment and order of the learned Single Judge dated 7.2.2012 passed in Civil Misc. Writ petition No. 1555 of 2008.;
(2.) Delay is condoned.
(3.) This intra Court appeal is directed against the judgment and order of the learned Single Judge dated 7.2.2012 passed in Civil Misc. Writ petition No. 1555 of 2008.;
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