REGENT COMPUTRONICS PVT. LTD.

Amritansh Pandey Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

MADHAV PANDEY VS. BOARD OF REVENUE [REFERRED TO]
KALAWATI VS. THE BOARD OF REVENUE [REFERRED TO]
HADISUL NISHA VS. ADDITIONAL COMMISSIONER (JUDICIAL) FAIZABAD [REFERRED TO]
VIJAY SHANKAR VS. ADDL COMMISSIONER (ADMINISTRATION) LUCKNOW DIVISION [REFERRED TO]
FAQRUDDIN DEAD VS. TAJUDDIN DEAD [REFERRED TO]
SURAJ BHAN VS. FINANCIAL COMMISSIONER [REFERRED TO]
SAWARNI VS. INDER KAUR [REFERRED TO]
BALWANTSINGH VS. DAULAT SINGH [REFERRED TO]
NARASAMMA VS. STATE OF KARNATAKA [REFERRED TO]
M/S GODREJ SARA LEE LTD. VS. THE EXCISE AND TAXATION OFFICERCUM-ASSESSING AUTHORITY [REFERRED TO]

JUDGEMENT

(1.) Heard Shri Sudhanshu Pandey, learned counsel for the petitioner, Shri Sudhir Bharti, learned counsel for respondent No. 5, Shri Pankaj Kumar, learned Standing Counsel for respondents No. 1 to 4 and Shri R.C. Singh, learned Senior Advocate assisted by Shri Arvind Kumar Shukla, learned counsel for respondent No. 6.

(2.) The present writ petition has been filed seeking the following reliefs:

(3.) The factual matrix of the case in brief is that one Shri Upendra Mani executed a Will deed dtd. 24/6/2010 which was registered on 23/7/2010 in favour of the Petitioner.

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AMRITANSH PANDEY Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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