REGENT COMPUTRONICS PVT. LTD.

MUKESH GUPTA Appellant

V/S

SPECIAL JUDGE Respondents

Referred Judgements :-

T ARIVANDANDAM VS. T V SATYAPAL [REFERRED TO]
WELCOM HOTEL VS. STATE OF ANDHRA PRADESH [REFERRED TO]
RAJAPPA HANAMANTHA RANOJI VS. MAHADEV CHANNABASAPPA [REFERRED TO]
RAVINDER KAUR VS. ASHOK KUMAR [REFERRED TO]
ATMA RAM PROPERTIES P LTD VS. FEDERAL MOTORS P LTD [REFERRED TO]
GAYATARI DEVI VS. SHASHI PAL SINGH [REFERRED TO]
K D SHARMA VS. STEEL AUTHORITY OF INDIA LTD [REFERRED TO]
G JAYASHREE VS. BHAGWANDAS S PATEL [REFERRED TO]
DALIP SINGH VS. STATE OF U P [REFERRED TO]
MAHESH KUMAR VS. SHIBBO SINGH [REFERRED TO]
Pyare Lal VS. District Judge, Lucknow and others [REFERRED TO]

JUDGEMENT

(1.) Counter affidavit filed on behalf of opposite party no.2 is taken on record.

(2.) This writ petition has been preferred by the petitioner with a prayer that a writ be issued in the nature of certiorari quashing the order dated 21.12.2011 passed in SCC Suit No.94 of 2010 pending in the Court of Special Judge (Prevention of Corruption Act), Lucknow, further prayer is that the order for rejection of application for impleadment be also quashed which has been passed on 16.03.2012, another prayer is for quashing of the orders dated 28.05.2012 and 7.8.2012.

(3.) Relevant facts are that the petitioner is defendant in SCC Suit No.94 of 2010 which has been filed against him by respondent no.2 and is being heard by respondent no.1.

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MUKESH GUPTA Vs. SPECIAL JUDGE

Referred Judgements :-

JUDGEMENT

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