CHANDAN KUMAR SINGH Vs. UNION OF INDIA
LAWS(ALL)-2008-1-237
HIGH COURT OF ALLAHABAD
Decided on January 25,2008

CHANDAN KUMAR SINGH Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) HEARD Sri Rakesh Pandey for the petitioner and Sri A. B. L. Gaur for the respondents.
(2.) RESULT of the petitioner for the Session 2006-2007 has been cancelled on the ground that he had been caught by the flying squad.
(3.) ORIGINAL record has been produced by the University which have been perused by the Counsel for the petitioner.;


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