DHARM PAL YADAV Vs. STATE OF U.P.
LAWS(ALL)-2019-11-335
HIGH COURT OF ALLAHABAD (AT: LUCKNOW)
Decided on November 29,2019

Dharm Pal Yadav Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

RAJESH SINGH CHAUHAN ,J. - (1.) Heard learned counsel for the parties.
(2.) This Court has passed order dated 27.11.2019 as under:- "Heard Sri Sanjay Bhasin, learned Senior Advocate assisted by Sri Kshitij Mishra, Advocate for the petitioner and Sri Ran Vijay Singh, learned Additional Chief Standing Counsel for the State-respondents.
(3.) This Court has passed the order dated 04.09.2019 as under:- "Heard Sri Sanjay Bhasin, learned Senior Advocate assisted by Sri Kshitij Mishra, learned counsel for the petitioner and the learned Additional Chief Standing Counsel for the State-respondents. The petitioner has assailed the order of suspension dated 08.02.2019, order of reversion dated 08.02.2019 and the order dated 08.02.2019, whereby the direction for lodging an F.I.R. against the petitioner, has been issued. This Court vide order dated 21.02.2019 stayed the reversion of the petitioner. ;


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