State Of U.P. Thru Prin. Secy. ... vs P.V. Abraham ( S/S 3520/2001 )
2017 Latest Caselaw 5905 ALL

Citation : 2017 Latest Caselaw 5905 ALL
Judgement Date : 27 October, 2017

Allahabad High Court

State Of U.P. Thru Prin. Secy. ... vs P.V. Abraham ( S/S 3520/2001 ) 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. - 135 of 2008
 

 
Appellant :- State Of U.P. Thru Prin. Secy. P.W.D. & 2 Ors.
 
Respondent :- P.V. Abraham ( S/S 3520/2001 )
 
Counsel for Appellant :- Standing Counsel
 
Counsel for Respondent :- T.N. Singh,Mohd. Nafees
 

 
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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