GULABOO Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Taken up after the revision of the list for the disposal of the application for vacation of the stay order.

(2.) The learned counsel for the opposite party No. 2 Mr. O.S. Hajela and Mr. S. K. Yadav, learned counsel for the revisionist are present. The State is represented by the learned counsel for the State.

(3.) In connection with the disposal of the application to vacate the stay order, the learned counsel for the opposite party No. 2 Mr. G. S. Hajela addressed the Court on merit also.