Subhash Chandra Pandey vs State Of U.P. And 3 Others
2022 Latest Caselaw 13016 ALL

Citation : 2022 Latest Caselaw 13016 ALL
Judgement Date : 14 September, 2022

Allahabad High Court

Subhash Chandra Pandey vs State Of U.P. And 3 Others on 14 September, 2022

Bench: Rajesh Bindal, Chief Justice, J.J. Munir




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

Chief Justice's Court Serial No. 3008          HIGH COURT OF JUDICATURE AT ALLAHABAD ***    SPECIAL APPEAL No. - 1169 of 2014             Subhash Chandra Pandey   .....Appellant       Through :-   Mr. Aniruddha Chaturvedi, Advocate         v/s      State of U.P. and others   .....Respondents                  CORAM :  HON'BLE RAJESH BINDAL, CHIEF JUSTICE     HON'BLE J.J. MUNIR, JUDGE        ORDER     1.        Learned counsel for the appellant fairly submitted that in view of the Full Bench judgment of this Court in Harpal Singh v. State of U.P. and others, 2015 (3) ADJ 236, nothing survives in the present appeal and it has been rendered infructuous.     2.        Dismissed as infructuous.     (J.J. Munir)        Judge       (Rajesh Bindal)  Chief Justice     Allahabad 14.09.2022 Deepak/I. Batabyal     Whether the order is speaking : Yes/No   Whether the order is reportable : Yes/No

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