REGENT COMPUTRONICS PVT. LTD.

STATE OF U.P. Appellant

V/S

KAILASH NATH Respondents

Referred Judgements :-

STATE OF U.P. VS. BANKEY SINGH [REFERRED TO]
H.K.N. SWAMI V. IRSHAD BASITH [REFERRED TO]
JAGANNATH V. ARULAPPA [REFERRED TO]
BRIJENDRA SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. AMAR SINGH [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
MADHUKAR VS. SANGRAM [REFERRED TO]
S RATHINAM ALIAS KUPPAMUTHU VS. L S MARIAPPAN [REFERRED TO]
B V NAGESH VS. H V SREENIVASA MURTHY [REFERRED TO]
STATE BANK OF INDIA VS. EMMSONS INTERNATIONAL LTD [REFERRED TO]
U.P.S.R.T.C. VS. MAMTA AND ORS. [REFERRED TO]
SUDARSAN PUHAN VS. JAYANTA KU. MOHANTY & ORS. [REFERRED TO]

JUDGEMENT

(1.) C. M. Applications No.5 and 6 of 2022 The instant two applications have been moved by the petitioner to bring on record the heirs of deceased respondent no.2 Dinanath who is reported to have died on 20/10/2017. The record indicates that the notices were issued to the proposed legal heirs of the deceased. In furtherance whereof Shri Rajeiur Kumar Tripathi, learned counsel has filed his Vakalatnama.

(2.) Considering the aforesaid facts and the ground shown in the application which is found sufficient, accordingly, the applications are allowed. Learned Additional Chief Standing Counsel shall carry out the necessary amendment during the course of the day.

(3.) Heard Shri G. K. Pathak, learned Additional Chief Standing Counsel for the State-petitioner and Shri Rejeiu Kumar Tripathi, learned counsel appearing for private respondents on merits.

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STATE OF U.P. Vs. KAILASH NATH

Referred Judgements :-

JUDGEMENT

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