State Of U.P.Thr.Prin Secy Lok ... vs Tilak Raj
2017 Latest Caselaw 5887 ALL

Citation : 2017 Latest Caselaw 5887 ALL
Judgement Date : 27 October, 2017

Allahabad High Court

State Of U.P.Thr.Prin Secy Lok ... vs Tilak Raj 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. - 640 of 2006
 

 
Appellant :- State Of U.P.Thr.Prin Secy Lok Nirman W.P.4701 S/S 2006
 
Respondent :- Tilak Raj
 
Counsel for Appellant :- C.S.C
 
Counsel for Respondent :- Prem Shanker,Prem Shanker
 

 
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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