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    State Of Uttar Pradesh And Another v. Bhupendra Nath Mathur

    Heard counsel for the parties.

    Leave granted.

    It is alleged that the appellants herein were not heard before the High Court. It is not disputed by the respondent. Under such circumstances, the order under challenge is set aside and the case is sent back to the High Court. The High Court shall now decide the matter after giving opportunity to the appellants herein.

    The appeal is allowed.

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    State Of Uttar Pradesh And Another v. Bhupendra Nath Mathur
    (Jul 9, 2001)