Ramlali vs The State Of U.P And Anr.
2014 Latest Caselaw 3780 ALL

Citation : 2014 Latest Caselaw 3780 ALL
Judgement Date : 30 July, 2014

Allahabad High Court

Ramlali vs The State Of U.P And Anr. on 30 July, 2014

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- U/S 482/378/407 No. - 347 of 2014
 

 
Applicant :- Ramlali
 
Opposite Party :- The State Of U.P And Anr.
 
Counsel for Applicant :- Kapil Kumar Bhargava
 
Counsel for Opposite Party :- Govt. Advocate,Vijai Shankar Tripathi
 

 
Hon'ble Ravindra Singh,J.

Learned A.G.A. files counter affidavit.

Heard learned counsel for the applicant and learned A.G.A.

This application is disposed of as withdrawn with liberty to file writ petition against the impugned order dated 4.1.2013 and 25.11.2013.

Order Date :- 30.7.2014

RPD

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