RAVI KANT GUPTA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) These appeals arise from the judgment and order dtd. 6/10/2023 in Writ-C No. 8139 of 2023 and the order dtd. 29/1/2024 in Civil Misc. Review Application No. 128 of 2023, passed by the High Court [High Court of Judicature at Allahabad at Lucknow Bench]. In order to appreciate the grievance of the appellant relevant facts need mention which are stated infra.