State Of U.P.Thr.Prin Secy Lok ... vs Jai Prakash
2017 Latest Caselaw 5889 ALL

Citation : 2017 Latest Caselaw 5889 ALL
Judgement Date : 27 October, 2017

Allahabad High Court

State Of U.P.Thr.Prin Secy Lok ... vs Jai Prakash 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. - 950 of 2006
 

 
Appellant :- State Of U.P.Thr.Prin Secy Lok Nirman 1501 S/S Of 04
 
Respondent :- Jai Prakash
 
Counsel for Appellant :- C.S.C..
 
Counsel for Respondent :- A Pandey
 

 
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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