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Surnaik Tewari S/O Lalji vs State Of U.P. Thru Additional ...
2012 Latest Caselaw 1974 ALL

Citation : 2012 Latest Caselaw 1974 ALL
Judgement Date : 21 May, 2012

Allahabad High Court
Surnaik Tewari S/O Lalji vs State Of U.P. Thru Additional ... on 21 May, 2012
Bench: Ajai Lamba



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- MISC. SINGLE No. - 5468 of 2010
 

 
Petitioner :- Surnaik Tewari S/O Lalji
 
Respondent :- State Of U.P. Thru Additional Sessions Judge, Court No.4 & O
 
Petitioner Counsel :- Srees Kumar Srivastava
 
Respondent Counsel :- G.A.
 

 
Hon'ble Ajai Lamba,J.

I find that State of U.P. has been impleaded through Additional Sessions Judge, Unnao.

Learned counsel for the petitioner agrees that irrelevant and unnecessary parties have been impleaded.

The petition is dismissed, however, with liberty to file a fresh petition.

Order Date :- 21.5.2012

A.Nigam

 

 

 
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