REGENT COMPUTRONICS PVT. LTD.

Sri Kashi Prasad Saksena Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

WALAYAT SHAH V/S. SARDARA [REFERRED TO]
SHIBBAN LAL SAKSENA VS. STATE OF UTTAR PRADESH [REFERRED TO]
BISWAMBHAR SINGH VS. STATE OF ORISSA [REFERRED TO]
NAGENDRA NATH BORA LIKHIRAM COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM RAFIULLAH KHAN VS. COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM:BHANURAM PAGU:BHANURAM PEGU:AMULYA PRASAD CHALIHA [REFERRED TO]
PRESIDENT OF INDIA VS. KERALA EDUCATION BILL 1957 [REFERRED TO]
RAJA BAHADUR K C DEO BHANI VS. RAGHUNATH MISRA [REFERRED TO]
STATE OF UTTAR PRADESH VS. AUDH NARAIN SINGH [REFERRED TO]
BASDEO VS. JOHN AND CO [REFERRED TO]
M YUGANDHRA RAO VS. GOVT OF ANDHRA [REFERRED TO]
BROJO GOPAL SARKAR VS. COMMISSIONER OF POLICE [REFERRED TO]
KARUPPA UDAYAR VS. STATE OF MADRAS [REFERRED TO]
A, A PLEADER VS. JUDGES OF THE HIGH COURT OF MADRAS [REFERRED TO]
IN RE: A PLEADER VS. STATE [REFERRED TO]

JUDGEMENT

(1.) This special appeal is directed against the judgment of B. N. Nigam, J. dated 7th of May, 1966 dismissing Writ Petition No. 380 of 1964 filed by appellant, Sri Kashi Prasad Saksena, who was a Notary practising in the City of Lucknow. In the writ petition aforesaid, the order of the State Government dated March 11, 1964 removing the name of the appellant -petitioner, Sri Kashi Prasad Saksena, from the register of Notaries is sought to be quashed.

(2.) Is it a fact that you made no entry in your register regarding the three affidavits dated 25 -7 -1961, 24 -8 -1961 of Sarjoo Prasad, Inder Prakash and Chandra Mohan respectively?

(3.) Is it a fact that the four affidavits were not duly stamped and in spite of it you authenticated them?

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SRI KASHI PRASAD SAKSENA Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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