LAWS(ALL)-2021-3-87

JITENDRA PRATAP SINGH Vs. STATE OF U. P.

Decided On March 19, 2021
JITENDRA PRATAP SINGH Appellant
V/S
STATE OF U. P. Respondents

JUDGEMENT

(1.) Heard learned Standing Counsel appearing for review applicant and Mr. Hari Prasad Gupta, learned counsel for opposite parties.

(2.) Review application has been filed against the judgment and order dated 02.08.2019 passed in Writ Petition No.709 (S/B) of 2004 (Dr. Jitendra Pratap Singh & Ors. Vs. State of U.P. and others).

(3.) Delay in filing the review has already been condoned and therefore, the matter is being heard on merit with Mr. Hari Prasad Gupta, learned counsel appearing on behalf of respondents.