REGENT COMPUTRONICS PVT. LTD.

Gagan Banga Appellant

V/S

STATE OF WEST BENGAL Respondents

Referred Judgements :-

VIDYUT VITRAN NIGAM LTD. AND OTHERS VS. ADANI POWER RAJASTHAN LTD [REFERRED TO]
RAJENDRA PRASAD ARYA VS. STATE OF BIHAR [REFERRED TO]
DELHI ADMINISTRATION VS. GURDIP SINGH UBAN [REFERRED TO]
COMMON CAUSE VS. UNION OF INDIA [REFERRED TO]
V K JAIN VS. HIGHCOURT OF DELHI [REFERRED TO]
RAM SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
MEGHMALA VS. G NARASIMHA REDDY [REFERRED TO]
STATE OF PUNJAB VS. DAVINDER PAL SINGH BHULLAR [REFERRED TO]
SUPERTECH LTD VS. EMERALD COURT OWNER RESIDENT WELFARE ASSOCIATION [REFERRED TO]

JUDGEMENT

(1.) Writ Petition (Crl.) No. 166 of 2023 was filed by Gagan Banga and Indiabulls Housing Finance Limited, New Delhi, under Article 32 of the Constitution of India, with the following prayers: -

(2.) Table 1, referred to in prayer ii above, was set out in paragraph 5 of the writ petition and mentioned 3 FIRs, viz., FIR No. 646 of 2022 dtd. 26/10/2022 registered at PS Titagarh, West Bengal; FIR No. 427 of 2023 dtd. 9/4/2023 registered at PS Indirapuram, Ghaziabad, Uttar Pradesh; and FIR No. 25 of 2021 dtd. 27/1/2021 registered at PS Economic Offences Wing, Delhi.

(3.) By interim order dtd. 28/4/2023, this Court granted stay of all proceedings pursuant to the impugned FIRs in three different States.

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GAGAN BANGA Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

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