SUSHMA SATSANGI Vs. STATE OF U.P.
LAWS(ALL)-2019-10-73
HIGH COURT OF ALLAHABAD
Decided on October 22,2019

Sushma Satsangi Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) Heard Sri Brijesh Kumar Singh, learned counsel for the review applicant and Sri Ratnesh Chandra, appears for the L.D.A.
(2.) Review application for reviewing the judgment and order dated 15.07.2019, passed in the Writ Petition No. 19168 (MB) of 2019 [Smt. Sushma Satsangi v. State of U.P. and others] has been fled after filing of the application (C.M. Application No. 83101 of 2019) for modification/correction of the judgment and order dated 15.07.2019.
(3.) By means of the present order, we are deciding both the applications.;


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