DEEPAK TANDON AND ANOTHER Vs. RAJESH KUMAR GUPTA
LAWS(SC)-2019-2-25
SUPREME COURT OF INDIA
Decided on February 07,2019

Deepak Tandon And Another Appellant
VERSUS
RAJESH KUMAR GUPTA Respondents

JUDGEMENT

ABHAY MANOHAR SAPRE, J. - (1.) Leave granted.
(2.) These appeals are filed against the final judgment and order dated 03.08.2016 passed by the High Court of Judicature at Allahabad in Writ Appeal No. 32311 of 2014 and the order dated 24.03.2017 in Civil Misc. Review Application No. 275082 of 2016 in Writ Appeal No. 32311 of 2014.
(3.) A few relevant facts need mention hereinbelow to appreciate the short controversy involved in these appeals.;


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