REGENT COMPUTRONICS PVT. LTD.

SHABNAM Appellant

V/S

UNION OF INDIA (UOI) AND ORS. Respondents

Referred Judgements :-

MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
SUNIL BATRA CHARLES GURMUKH SOBRAJ VS. DELHI ADMINISTRATION:DELHI ADMINISTRATION [REFERRED TO]
BACHAN SINGH STATE OF PUNJAB AND MAL SINGH SUNIL BATRA NATHU SINGH KARTAR SINGH AND UJAGAR SINGH SHER SINGH SUNIL BATRA MAL SINGH NIRPAL SINGH JAGMOHAN SINGH UJAGAR SINGH VS. UNION OF INDIA [REFERRED TO]
DEENA ALIAS DEEN DAYAL LAL CHAND MISRA HAZAMOHIDEEN AMAR SINGH VS. UNION OF INDIA [REFERRED TO]
SHATRUGHAN CHAUHAN VS. UNION OF INDIA [REFERRED TO]
V. SRIHARAN @ MURUGAN VS. UNION OF INDIA [REFERRED TO]
NATIONAL LEGAL SERVICES AUTHORITY VS. UNION OF INDIA [REFERRED TO]
MOHD. ARIF VS. REGISTRAR, SUPREME COURT OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Rule.

(2.) Ms. Pinky Anand, learned ASG, accepts notice on behalf of Union of India and Ms. Pragati Neekhra, learned counsel, accepts notice on behalf of State of Uttar Pradesh.

(3.) With the consent of the learned counsel appearing for the parties, we have taken up these petitions for final hearing and propose to dispose of these writ petitions by this order.

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SHABNAM Vs. UNION OF INDIA (UOI) AND ORS.

Referred Judgements :-

JUDGEMENT

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