Citation : 2021 Latest Caselaw 6727 ALL
Judgement Date : 28 June, 2021
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- SPECIAL APPEAL DEFECTIVE No. - 385 of 2021 Appellant :- Kuldeep Kumar And 6 Others Respondent :- The Registrar General High Court Judicature At Allahabad And 6 Others Counsel for Appellant :- Shri Krishna Mishra,Anvir Singh Counsel for Respondent :- Ashish Mishra,Saurabh Singh Hon'ble Manoj Misra,J.
Hon'ble Dinesh Pathak,J.
Sri Rahul Agrawal, learned counsel representing the High Court, has informed the Court that the impugned judgment of the learned Single Judge has already been set aside by a Division Bench of this Court vide judgment and order dated 12.04.2021 in Special Appeal Defective No.318 of 2021 (Nishant Yadav Vs. The Registrar General, Allahabad High Court). He thus prays that this appeal may also be disposed off in terms of the earlier order dated 12.04.2021.
In view of the above, this special appeal is allowed in terms of the judgment and order dated 12.04.2021 passed by the Division Bench of this Court in Special Appeal Defective No.318 of 2021 (Nishant Yadav Vs. The Registrar General, Allahabad High Court).
Order Date :- 28.6.2021
AKShukla/-
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!