KM. MAMTA JAUHARI Vs. STATE OF U.P.
LAWS(ALL)-1997-5-220
HIGH COURT OF ALLAHABAD
Decided on May 14,1997

KM. MAMTA JAUHARI Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

D.S. Sinha, J. - (1.) HEARD Sri Ashok Khare and S. K. Srivastava, learned Counsel appearing for the parties, at length and in detail.
(2.) IT appears that this petition was heard by a Division Bench on 4th November, 1996. The Hon'ble Judges constituting the Bench delivered two different judgments. One proposing to dismiss the writ petition and the other proposing to allow the writ petition. In view of the dissonance the Hon'ble Judges passed an order directing the papers of the case to be placed before the Hon'ble The Chief Justice for sending the matter for opinion to a third Judge.
(3.) ON 19th November, 1996 the Hon'ble The Chief Justice passed the following order: Referred to Hon'ble D.S. Sinha. J. Sd/ - D.P.M. 19.11.96.;


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