STATE OF U P AND 2 OTHRS Vs. JASWANT KUMAR AND ANOTHER
LAWS(ALL)-2018-7-96
HIGH COURT OF ALLAHABAD
Decided on July 20,2018

State Of U P And 2 Othrs Appellant
VERSUS
Jaswant Kumar And Another Respondents

JUDGEMENT

Sudhir Agarwal, J. - (1.) Heard learned Additional Chief Standing Counsel for appellants and Sri Dharmendra Kumar Tripathi, learned counsel for petitioner-respondents.
(2.) This Intra Court appeal under Chapter VIII Rule 5 of Allahabad High Court Rules, 1952 (hereinafter referred to as ''Rules, 1952') has arisen from judgement dated 22.03.2017 in writ petition No. 11895 of 2017 whereby learned Single Judge has disposed of writ petition.
(3.) With the consent of learned counsel for parties, we have proceeded to hear and decide appeal at this stage, under the Rules.;


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