State Of U.P. Thru Prin.Secy. ... vs Harshoo Prasad Mishra & 15 Ors. ( ...

Citation : 2017 Latest Caselaw 5880 ALL
Judgement Date : 27 October, 2017

Allahabad High Court
State Of U.P. Thru Prin.Secy. ... vs Harshoo Prasad Mishra & 15 Ors. ( ... on 27 October, 2017
Bench: Dilip B. Bhosale, Chief Justice, Vivek Chaudhary



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Chief Justice's Court
 

 
Case :- SPECIAL APPEAL No. - 696 of 2006
 

 
Appellant :- State Of U.P. Thru Prin.Secy. P.W.D. & Anr.
 
Respondent :- Harshoo Prasad Mishra & 15 Ors. ( S/S 2478/2006 )
 
Counsel for Appellant :- Standing Counsel
 
Counsel for Respondent :- R.B. Tiwari
 

 
Hon'ble Dilip B. Bhosale,Chief Justice
 
Hon'ble Vivek Chaudhary,J.

In view of order passed today in leading Special Appeal No.57 of 2006 (State of U.P. and others. Vs. Ram Narain Srivastava and others), the appeal is allowed and petition is dismissed.

Order Date :- 27.10.2017 Rajneesh DR-PS) (Vivek Chaudhary, J.)       (Dilip B. Bhosale, C.J.)