IKRA INTERNATIONAL Vs. STATE OF U P

JUDGEMENT

(1.) LEARNED AGA has accepted notice on behalf of opposite party no. 1.

(2.) HEARD Sri S.K. Dubey, learned counsel for the applicant and learned AGA for the State.

(3.) LEARNED counsel for the applicant has drawn the attention of this Court towards paragraph 20 of judgment of Apex Court in Dashrath Rupsingh Rathod versus State of Maharashtra and another, 2014 LawSuit(SC) 589, which reads thus :