State Of U.P. Thru. Prin.Secy., ... vs Ahibaran Singh & Anr. (Inre 662 S/S ...
2017 Latest Caselaw 5895 ALL

Citation : 2017 Latest Caselaw 5895 ALL
Judgement Date : 27 October, 2017

Allahabad High Court

State Of U.P. Thru. Prin.Secy., ... vs Ahibaran Singh & Anr. (Inre 662 S/S ... 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. - 409 of 2016
 

 
Appellant :- State Of U.P. Thru. Prin.Secy., Public Works Deptt.& 4 Ors.
 
Respondent :- Ahibaran Singh & Anr. (Inre 662 S/S 2013)
 
Counsel for Appellant :- Standing Counsel
 
Counsel for Respondent :- A.M. Tripathi
 

 
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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