REGENT COMPUTRONICS PVT. LTD.

Lakkhi Sonkar Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

R. V. LONDON COUNTRY KEEPERS OF THE PEACE OF JUSTICE [REFERRED TO]
RAVI YASHWANT BHOR VS. DISTRICT COLLECTOR RAIGAD [REFERRED TO]
LBSRIRAM PRASAD VS. STATE OF U.P. [REFERRED TO]
BABBAN VS. STATE OF U.P. [REFERRED TO]
SAAVAN SRI VS. STATE OF U.P. [REFERRED TO]
SHYAM BABU VS. STATE OF U.P. [REFERRED TO]
UTKAL UNIVERSITY VS. NRUSINGHA CHARAN SARANGI [REFERRED TO]
AMIN KHAN VS. STATE OF U P [REFERRED TO]
AYAAUBKHAN NOORKHAN PATHAN VS. STATE OF MAHARASHTRA [REFERRED TO]
Ram Baran VS. State of U.P. [REFERRED TO]
SAAVAN SRI VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) No one has appeared on behalf of the respondent no.5 even in the revised call.

(2.) Heard Mr. Rajesh Kumar Singh, learned counsel for the petitioner, Mr. Dinesh Kumar Singh, learned counsel for the respondent no.6 and Mr. Vijay Prakash Mishra, learned Standing Counsel for the State-respondents.

(3.) The petition has been filed with a prayer to quash the impugned order dtd. 14/3/2023 passed by the respondent no. 2 Additional Commissioner whereby the appeal filed by respondent no. 6 against order cancelling his fair price shop license, has been allowed.

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LAKKHI SONKAR Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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