LAWS(ALL)-2019-10-252

RINKU Vs. STATE OF U.P.

Decided On October 15, 2019
Rinku Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Case called out in the revised list.

(2.) No one is present on behalf of the applicants to press this application.

(3.) Learned Additional Government Advocate is present.