SHARDA CHAUBEY Vs. STATE OF U.P.
LAWS(ALL)-2019-11-222
HIGH COURT OF ALLAHABAD
Decided on November 21,2019

Sharda Chaubey Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) Pleading between the parties have been exchanged.
(2.) With the consent of the learned counsel for the parties, this writ petition is being finally disposed of at the admission stage itself.
(3.) The facts leading to filing of this writ petition as emerging from the perusal of the pleadings of the parties, are as follows :;


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