NAUBAT Vs. STATE
LAWS(ALL)-1991-7-112
HIGH COURT OF ALLAHABAD
Decided on July 08,1991

NAUBAT Appellant
VERSUS
STATE Respondents

JUDGEMENT

S.K.Lakhtakia, J. - (1.) This is an application for review moved against the order of this court dated 27.11.90 mainly on the ground that Sri B.B. Paul, Advocate one of the counsels for the revisionist was not heard.
(2.) Heard learned counsel for both the parties. Perused the record.
(3.) It appears that Sri B.B. Paul and Sri Prakash Chandra, Advocates were representing the revisionists and only Sri Prakash Chandra had been heard before the judgment was delivered. It was stressed by Sri B.B. Paul that a separate notice should have been issued to him as well by the court because his Vakalatnama had been filed subsequent to that of Sri Prakash Chandra.;


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