REGENT COMPUTRONICS PVT. LTD.

AMIT KUMAR Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

SHILPI BOSE VS. STATE OF BIHAR [REFERRED TO]
N K SINGH VS. UNION OF INDIA [REFERRED TO]
STATE BANK OF INDIA VS. ANJAN SANYAN [REFERRED TO]
NATIONAL HYDROELECTRIC POWER CORPORATION LIMITED VS. BHAGWAN SHIV PRAKASH [REFERRED TO]
UNION OF INDIA VS. JANARDHAN DEBANATH [REFERRED TO]
STATE OF U P VS. SIYA RAM [REFERRED TO]
GOVERNMENT OF A P VS. G VENKATA RATNAM [REFERRED TO]
RAJENDRA SINGH VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) On 15th September 2020, when the writ petition first came up before this Court, the following order was passed:

(2.) The respondents Indian Army, in compliance have filed a short affidavit alongwith a copy of a speaking order dated 30th September, 2020 passed on the representation of the petitioner as contained in the writ petition. In the said order it has inter alia been reasoned as under:

(3.) The petitioner has filed a detailed rejoinder to the affidavit aforesaid.

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AMIT KUMAR Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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