MAHENDRA KUMAR SINGH Vs. ARADHANA SHUKLA

JUDGEMENT

(1.) Heard learned counsel for the applicants.

(2.) By order dated 23.5.2019 passed in Writ A No.38992 of 2017 (Jai Ram Singh and 11 others v. State of UP and 3 others) connected with Writ A No.36609 of 2017 filed by the applicants and several other writ petitions, the Court directed as under:

(3.) Accordingly and for the reasons aforementioned, these petitions stand disposed of on the following terms:-