PRADEEP KUMAR WALIA; ANIL KUMAR DIXIT Vs. STATE OF UTTAR PRADESH
LAWS(ALL)-2009-3-224
HIGH COURT OF ALLAHABAD
Decided on March 06,2009

Pradeep Kumar Walia; Anil Kumar Dixit Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) Supplementary affidavit filed by Mr. I.P. Singh is taken on record.
(2.) These two writ petitions were admitted and posted today for hearing on the application for interim relief.
(3.) Issue notice to the opposite party No. 6 in writ petition No. 2539(M/B) of 2009.;


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