State Of U.P. Thru Secy. Lok Nirman ... vs Meraj Ali ( S/S 5469/2006 )
2017 Latest Caselaw 5919 ALL

Citation : 2017 Latest Caselaw 5919 ALL
Judgement Date : 27 October, 2017

Allahabad High Court

State Of U.P. Thru Secy. Lok Nirman ... vs Meraj Ali ( S/S 5469/2006 ) 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. - 816 of 2006
 

 
Appellant :- State Of U.P. Thru Secy. Lok Nirman & 4 Ors.
 
Respondent :- Meraj Ali ( S/S 5469/2006 )
 
Counsel for Appellant :- Standing Counsel
 
Counsel for Respondent :- Uttam Kr. Verma
 

 
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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