MAHIPAL Vs. STATE OF U.P.
LAWS(ALL)-2018-1-47
HIGH COURT OF ALLAHABAD
Decided on
January 31,2018
MAHIPAL
Appellant
VERSUS
STATE OF U.P.
Respondents
Referred Judgements :-
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]UNION OF INDIA VS. G GANAYUTHAM [REFERRED TO]
OM KUMAR VS. UNION OF INDIA [REFERRED TO]
MANAGEMENT OF COIMBATORE DISTRICT CENTRAL CO-OPERATIVE BANK VS. SECRETARY COIMBATORE DISTRICT CENTRAL CO OPERATIVE BANK EMPLOYEES ASSOCIATION [REFERRED TO]
CHAIRMAN CUM MANAGING DIRECTOR COAL INDIA LIMITED VS. MUKUL KUMAR CHOUDHURI [REFERRED TO]
SAMAR BAHADUR SINGH VS. STATE OF U P [REFERRED TO]
UNION OF INDIA VS. P GUNASEKARAN [REFERRED TO]
JUDGEMENT
VIVEK KUMAR BIRLA, J. -
(1.)Heard Sri Satyendra Narayan Singh, learned counsel for the petitioner as well as Sri Rakesh Kumar Mishra, learned Standing Counsel appearing for the State respondents and perused the record.
(2.)Pleading between the parties have been exchanged and with their consent, the present petition is being decided finally at the admission stage itself.
(3.)Present petition has been filed challenging the impugned order dated 9.5.2013 passed by the respondent no. 2 and the order dated 30.8.2012 passed by the respondent no. 3 and the order dated 1.8.2011 passed by the respondent no. 4 respectively.
(2.)Pleading between the parties have been exchanged and with their consent, the present petition is being decided finally at the admission stage itself.
(3.)Present petition has been filed challenging the impugned order dated 9.5.2013 passed by the respondent no. 2 and the order dated 30.8.2012 passed by the respondent no. 3 and the order dated 1.8.2011 passed by the respondent no. 4 respectively.
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