REGENT COMPUTRONICS PVT. LTD.

DALIP SINGH Appellant

V/S

UDAI PRATAP SINGH Respondents

Referred Judgements :-

ANIL RATAN SARKAR VS. HIRAK GHOSH [REFERRED TO]
ASHOK PAPER KAMGAR UNION VS. DHARAM GODHA [REFERRED TO]
MANINDERJIT SINGH BITTA VS. UNION OF INDIA [REFERRED TO]
PUNE MUNICIPAL CORPORATION VS. HARAKCHAND MISIRIMAL SOLANKI [REFERRED TO]
INDORE DEVELOPMENT AUTHORITY VS. MANOHARLAL ETC. [REFERRED TO]

JUDGEMENT

(1.) The instant application has been filed for recalling the order dtd. 16/3/2018 by which the contempt petition being CONT.CAS(C) 205/2017 was withdrawn.

(2.) The petitioner had filed CONT.CAS(C) 205/2017 alleging that the respondents are not implementing the order dtd. 30/5/2016 passed by this Court in W.P.(C) 5198/2016.

(3.) The facts, in brief, leading to the instant petition are as under:-

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DALIP SINGH Vs. UDAI PRATAP SINGH

Referred Judgements :-

JUDGEMENT

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