State Of ... vs C/M Rajarshi Ram Pal Singh Vaidic ...
2017 Latest Caselaw 2462 ALL

Citation : 2017 Latest Caselaw 2462 ALL
Judgement Date : 17 July, 2017

Allahabad High Court

State Of ... vs C/M Rajarshi Ram Pal Singh Vaidic ... on 17 July, 2017

Bench: Sudhir Agarwal, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SPECIAL APPEAL No. - 791 of 2013
 

 
Appellant :- State Of U.P.Thr.Prin.Secy.Basic Shiksha & Ors.
 
Respondent :- C/M Rajarshi Ram Pal Singh Vaidic Bal Mandir Thr.Manager &An
 
Counsel for Appellant :- Standing Counsel,Kshemendra Shukla
 
Counsel for Respondent :- Manish Kumar,B.S.Pandey
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. It is stated that against the Division Bench judgment of this Court in Smt Susheela Srivastava Vs. State of U.P and others, reported in 1999(2) LBESR 190 (All) which has been followed by learned Single Judge in the judgment impugned in this appeal, special leave to appeal has been preferred and matter is still sub-judice before Supreme Court.

2. In view thereof, list after the judgment of Smt Susheela Srivastava Vs. State of U.P and others, reported in 1999(2) LBESR 190 (All) (supra) pending in Supreme Court.

Order Date :- 17.7.2017

Pachhere/-