LAWS(ALL)-2010-10-145

DILEEP SINGH Vs. STATE OF U.P.

Decided On October 26, 2010
Dileep Singh Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Learned counsel for the applicants is permitted to correct the prayer.

(2.) Heard Sri R.B.Singhal learned Senior Advocate assisted by Sri Prashant Kumar Singh and Sri Mohit Singhfor opposite party No.2 and learned AGA for the State.

(3.) Since the facts of the case are not in dispute, with the consent of the learned counsel for the parties this transfer application is being finally disposed of at this stage without calling for any counter affidavit.