REGENT COMPUTRONICS PVT. LTD.

Swati Priyadarshini Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

SATISH CHANDER ANAND V. UNION OF INDIA [REFERRED TO]
SHYAMLAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
SAMSHER SINGH ISHWAR CHAND AGARWAL VS. STATE OF PUNJAB [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM CHANDRA TRIVEDI [REFERRED TO]
GUJARAT STEEL TUBES LIMITED VS. GUJARAT STEEL TUBES MAZDOOR SABHA [REFERRED TO]
ANOOP JAISWAL VS. GOVERNMENT OF INDIA [REFERRED TO]
CHANDRA PRAKASH SHAHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF U P VS. RAM BACHAN TRIPATHI [REFERRED TO]
RAJESH KUMAR SRIVASTAVA VS. STATE OF JHARKHAND [REFERRED TO]
SHRINIVAS GANESH VS. UNION OF INDIA [REFERRED TO]
STATE BANK OF INDIA VS. PALAK MODI [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) We are inclined to grant leave; hence, granted.

(3.) The present appeal has been filed against the Final Judgment and Order dtd. 3/2/2020 (hereinafter referred to as the "Impugned Judgment") passed by the Division Bench of the High Court of Madhya Pradesh at Jabalpur (hereinafter referred to as the "High Court") in Writ Appeal No.956/2017, whereby it overruled the Judgment dtd. 20/6/2017 passed by the learned Single Judge in Writ Petition No.8404/2013.

Click here to view full judgment.

SWATI PRIYADARSHINI Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address