REGENT COMPUTRONICS PVT. LTD.

STATE OF RAJASTHAN Appellant

V/S

BHUPENDRA SINGH Respondents

Referred Judgements :-

ASSOCIATED PROVINCIAL PICTURE HOUSES LTD. V. WEDNESBURY CORPN [REFERRED TO]
RUSSELL V. DUKE OF NORFOLK [REFERRED TO]
COUNCIL OF CIVIL SERVICE UNIONS V. MINISTER FOR THE CIVIL SERVICE [REFERRED TO]
STATE OF ANDHRA PRADESH VS. S SREE RAMA RAO [REFERRED TO]
SYED YAKOOB VS. K S RADHAKRISHNAN [REFERRED TO]
STATE OF ANDHRA PRADESH VS. CHITRA VENKATA RAO [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
SWADESHI COTTON MILLS NATIONAL TEXTILE CORPORATION UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
LIBERTY OIL MILLS VS. UNION OF INDIA [REFERRED TO]
STATE BANK OF INDIA VS. RAM LAL BHASKAR [REFERRED TO]
BOLORAM BORDOLOI VS. LAKHIMI GAOLIA BANK AND OTHERS [REFERRED TO]
BHARTI AIRTEL LIMITED VS. A.S. RAGHAVENDRA [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) The present appeals are directed against the common Final Judgment and Order dtd. 28/1/2021 (hereinafter referred to as the "Impugned Judgment") passed by the Division Bench of the High Court of Judicature for Rajasthan, Jaipur Bench (hereinafter referred to as the "High Court") by which D.B. Special Appeal Writs No.1695/2008, 14/2009, 15/2009 and 65/2009 were dismissed.

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STATE OF RAJASTHAN Vs. BHUPENDRA SINGH

Referred Judgements :-

JUDGEMENT

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