REGENT COMPUTRONICS PVT. LTD.

Univabs Sleepers Pvt Ltd Appellant

V/S

Ministry Of Railway Respondents

Referred Judgements :-

DWARKA NATH VS. INCOME TAX OFFICER SPECIAL CIRCLE D WARD KANPUR [REFERRED TO]
M J SIVANI VS. STATE OF KARNATAKA [REFERRED TO]
AIR INDIA LIMITED VS. COCHIN INT AIRPORT LIMITED [REFERRED TO]
MONARCH INFRASTRUCTURE PVT LIMITED VS. COMMISSIONER ULHASNAGAR MUNICIPAL CORPORATION [REFERRED TO]
VEERAYEE AMMAL VS. SEENI AMMAL [REFERRED TO]
BEG RAJ SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
DIRECTORATE OF EDUCATION VS. EDUCOMP DATAMATICS LTD [REFERRED TO]
SECRETARY O N G C LTD VS. V U WARRIER [REFERRED TO]

JUDGEMENT

(1.) In WP(C) 2869/2021 & 3084/2021 (COMMON GROUNDS):

(2.) In WP(C) 2869/2021 and WP(C) 3084/2021, the Petitioners are companies incorporated under the Companies Act, 1956 and are leading rail infrastructure companies, engaged in the business of manufacturing and supplying Pre-Stressed Concrete (PSC) sleepers. The Petitioners have already obtained the Research Design and Standards Organisation (hereinafter referred to as RDSO) approval and are supplying sleepers for last several years.

(3.) The Respondent No.1 in both the petitions is the Union of India, Ministry of Railways.

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UNIVABS SLEEPERS PVT LTD Vs. MINISTRY OF RAILWAY

Referred Judgements :-

JUDGEMENT

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