REGENT COMPUTRONICS PVT. LTD.

Uma Nath Pandey Appellant

V/S

STATE OF U P Respondents

Referred Judgements :-

DREW V. DREW AND LEBURA [REFERRED TO]
COOPER V. WANDSWORTH BOARD OF WORKS [REFERRED TO]
ARTHUR JOHN SPECMAN V. PLUMSTEAD DISTRICT BOARD OF WORKS [REFERRED TO]
BOARD OF EDUCATION V. RICE [REFERRED TO]
JAMES DUNBER SMITH V. HER MAJESTY THE QUEEN [REFERRED TO]
VIONET V. BARRETT [REFERRED TO]
FAIRMOUNT INVESTMENTS LTD. V. SECRETARY TO STATE FOR ENVIRONMENT [REFERRED TO]
RAY V. LOCAL GOVERNMENT BOARD [REFERRED TO]
REGINA V. SECRETARY OF STATE FOR HOME AFFAIRS EX PARTE HOSENBALL [REFERRED TO]
SPACKMAN V. PLUMSTEAD DISTRICT BOARD OF WORKS [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the order passed by a learned Single Judge of the Allahabad High Court allowing the Revision Petition filed by respondent No. 2. Though various points were urged it is not necessary to go into those in detail as the revision petition was allowed even without issuing notice to the present appellants and to the other parties.

(3.) Learned Single Judge only heard the counsel for respondent No. 2 and passed the impugned order.

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UMA NATH PANDEY Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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