REGENT COMPUTRONICS PVT. LTD.

YOGESH KUMAR Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

POPATRAO VYANKATRAO PATIL V. STATE OF MAHARASHTRA [REFERRED TO]
UNITECH LIMITED AND OTHERS V. TELANGANA STATE INDUSTRIAL INFRASTRUCTURE CORPORATION (TSIIC) [REFERRED TO]
ABL INTERNATIONAL LIMITED VS. EXPORT CREDIT GUARANTEE CORPORATION OF INDIA LIMITED [REFERRED TO]
ZONAL MANAGER VS. DEVI ISPAT LTD [REFERRED TO]
REAL ESTATE AGENCIES VS. GOVT. OF GOA [REFERRED TO]
NATIONAL COMPANY, REPRESENTED BY ITS MANAGING PARTNER VS. THE TERRITORY MANAGER, BHARAT PETROLEUM CORPORATION LTD. [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) The appeal is taken up for hearing.

(3.) This appeal challenges the judgment and order dtd. 16/5/2019 passed by the Division Bench of the High Court of Judicature at Allahabad (hereinafter, "High Court") in Special Appeal Defective No.456 of 2019, vide which the appeal filed by the appellant herein challenging the order passed by the learned Single Judge of the High Court dtd. 23/5/2018 came to be dismissed.

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YOGESH KUMAR Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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