State Of U.P. Thru Prin.Secy. ... vs Suman Chowdhary ( S/S 6276/2006 )
2017 Latest Caselaw 5866 ALL

Citation : 2017 Latest Caselaw 5866 ALL
Judgement Date : 27 October, 2017

Allahabad High Court

State Of U.P. Thru Prin.Secy. ... vs Suman Chowdhary ( S/S 6276/2006 ) 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. - 326 of 2007
 

 
Appellant :- State Of U.P. Thru Prin.Secy. Minor Irrigation & 2 Ors.
 
Respondent :- Suman Chowdhary ( S/S 6276/2006 )
 
Counsel for Appellant :- Standing Counsel
 
Counsel for Respondent :- Vikas Singh
 

 
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.)

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