State Of U.P.Through Prin. Secy. ... vs Mahendra Singh (Work Agent)
2017 Latest Caselaw 5894 ALL

Citation : 2017 Latest Caselaw 5894 ALL
Judgement Date : 27 October, 2017

Allahabad High Court

State Of U.P.Through Prin. Secy. ... vs Mahendra Singh (Work Agent) 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 DEFECTIVE No. - 500 of 2011
 

 
Appellant :- State Of U.P.Through Prin. Secy. P.W.D.Lko. 3089 (S/S)2010
 
Respondent :- Mahendra Singh (Work Agent)
 
Counsel for Appellant :- C.S.C.
 
Counsel for Respondent :- Vinod Kumar Shukla
 

 
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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