REGENT COMPUTRONICS PVT. LTD.

KAMLESH SINGH Appellant

V/S

BOARD OF REVENUE U.P. Respondents

Referred Judgements :-

HUSSAINARA KHATOON 1 VS. HOME SECRETARY STATE OF BIHAR [REFERRED TO]
SUPREME COURT BAR ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
EX CAPT HARISH UPPAL VS. UNION OF INDIA [REFERRED TO]
UDAI NARAIN SINGH VS. STATE OF U P [REFERRED TO]
CHANDRA BALI VS. ADDL COMMISSIONER VARANASI DIVISION VARANASI [REFERRED TO]
HUSSAIN AND ANOTHER VS. UNION OF INDIA [REFERRED TO]
KRISHNAKANT TAMRAKAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
DISTRICT BAR ASSOCIATION VS. ISHWAR SHANDILYA [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as Sri Hemant Kumar Pandey, learned Standing Counsel for the State-respondents.

(2.) This Court by means of order dtd. 19/5/2022 had passed the following order which reads as under:-

(3.) On 30/5/2022, on the request of learned Standing Counsel, the matter was taken up on 31/5/2022 and the learned Standing Counsel in pursuance of the order dtd. 19/5/2022 has provided the details as sought by the Court in its order dtd. 19/5/2022. The same is taken on record.

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KAMLESH SINGH Vs. BOARD OF REVENUE U.P.

Referred Judgements :-

JUDGEMENT

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