REGENT COMPUTRONICS PVT. LTD.

STATE OF MADHYA PRADESH Appellant

V/S

Bhupendra Yadav Respondents

Referred Judgements :-

R P KAPUR VS. UNION OF INDIA [REFERRED TO]
DAYA SHANKAR YADAV VS. UNION OF INDIA [REFERRED TO]
JAINENDRA SINGH VS. STATE OF U P TR PRINL.SEC HOME [REFERRED TO]
COMMISSIONER OF POLICE, NEW DELHI VS. MEHAR SINGH [REFERRED TO]
STATE OF M.P. VS. PARVEZ KHAN [REFERRED TO]
AVTAR SINGH VS. UNION OF INDIA [REFERRED TO]
AVTAR SINGH VS. UNION OF INDIA [REFERRED TO]
UNION TERRITORY, CHANDIGARH VS. PRADEEP KUMAR [REFERRED TO]
STATE OF MADHYA PRADESH AND OTHERS VS. ABHIJIT SINGH PAWAR [REFERRED TO]
RAJASTHAN RAJYA VIDYUT PRASARAN NIGAM LIMITED VS. ANIL KANWARIYA [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) A challenge has been laid in the present appeal to the judgement dtd. 24/1/2018, passed by the Division Bench of the High Court of Madhya Pradesh at Gwalior, dismissing the appeal,Writ Appeal No. 46 of 2018 filed by the appellant - State Government against the order dtd. 17/11/2017, passed by the learned Single Judge in a writ petition,Writ Petition No. 19621 of 2017 and relegating the matter back to the competent authority for passing a fresh order.

(3.) We may first allude to the relevant facts of the case.

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STATE OF MADHYA PRADESH Vs. BHUPENDRA YADAV

Referred Judgements :-

JUDGEMENT

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