REGENT COMPUTRONICS PVT. LTD.

OFFICE OF THE CHIEF POST MASTER GENERAL Appellant

V/S

LIVING MEDIA INDIA LTD. Respondents

Referred Judgements :-

COLLECTOR LAND ACQUISITION ANANTNAG VS. KATIJI [REFERRED TO]
G RAMEGOWDA MAJOR BASAVALINGAPPA VS. SPECIAL LAND ACQUISITION OFFICER BANGALORE:SPECIAL LAND ACQUISITION OFFICER BANGALORE [REFERRED TO]
COMMISSIONER OF WEALTH TAX BOMBAY VS. AMATEUR RIDERS CLUB BOMBAY [REFERRED TO]
STATE OF HARYANA VS. CHANDRA MANI [REFERRED TO]
STATE OF UTTAR PRADESH VS. HARISH CHANDRA [REFERRED TO]
SUPREME COURT BAR ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. MANAGER JAIN AND ASSOCIATES [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. GIGA RAM [REFERRED TO]
STATE OF NAGALAND VS. LIPOK A O [REFERRED TO]
PUNDLIK JALAM PATIL VS. EXE ENG JALGAON MEDIUM PROJECT [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) The following issues arise for consideration:

(3.) These appeals have been filed against the common final judgment and order dated 11.09.2009 passed by the High Court of Delhi at New Delhi in LPA Nos. 418 and 1006 of 2007 whereby the Division Bench while upholding the judgment and order dated 28.03.2007 passed by the learned single Judge of the same High Court in Writ Petition (C) Nos. 22679-80 of 2005 and Writ Petition (C) No. 4985 of 2006 dismissed the appeals filed by the appellants herein.

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POSTMASTER GENERAL Vs. LIVING MEDIA INDIA LIMITED

Referred Judgements :-

JUDGEMENT

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