LAWS(ALL)-2023-4-175

SURAJ KUMAR Vs. STATE OF U. P.

Decided On April 11, 2023
SURAJ KUMAR Appellant
V/S
STATE OF U. P. Respondents

JUDGEMENT

(1.) List revised.

(2.) An affidavit and Vakalatnama filed by Sri Suresh Kumar Gupta, Advocate on behalf of the opposite party no.3 is taken on record.

(3.) Heard Sri Ajay Kumar Mishra, learned counsel for the applicant, Sri Suresh Kumar Gupta, learned counsel for the opposite party no.3 and Sri S.B. Maurya, learned counsel for the State and perused the material brought on record.