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Nitin Bajpai & Ors. vs State Of U.P. Thru. Secy. Home Up ...
2017 Latest Caselaw 3953 ALL

Citation : 2017 Latest Caselaw 3953 ALL
Judgement Date : 1 September, 2017

Allahabad High Court
Nitin Bajpai & Ors. vs State Of U.P. Thru. Secy. Home Up ... on 1 September, 2017
Bench: Rekha Dikshit



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- U/S 482/378/407 No. - 3935 of 2012
 

 
Applicant :- Nitin Bajpai & Ors.
 
Opposite Party :- State Of U.P. Thru. Secy. Home Up Govt. Lucknow & Another
 
Counsel for Applicant :- Nirmal Singh,Anil Mishra
 
Counsel for Opposite Party :- Govt. Advocate,Shishir Pradhan
 

 
Hon'ble Mrs. Rekha Dikshit,J.

The case is wrongly listed today.

I have perused the order dated 27.7.2017 passed by Hon.Ramesh Sinha, J. It appears that after allowing the restoration application, the application under section 482 Cr.P.C. was also partly allowed on the same date.

The office is directed to go through the orders passed on 27.7.2017 by Hon.Ramesh Sinha, J. and act accordingly.

Order Date :- 1.9.2017

IA

 

 

 
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